Col Devendar Singh vs Union Of India & Another
2026 Latest Caselaw 2272 UK

Citation : 2026 Latest Caselaw 2272 UK
Judgement Date : 23 March, 2026

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Uttarakhand High Court

Col Devendar Singh vs Union Of India & Another on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
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      Date    proceedings or directions and                                     COURT'S OR JUDGES'S ORDERS
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             Registrar's order with Signatures




                                                 WPMS No.577 of 2026
                                                 Col Devendar Singh                                           ..........Petitioner
                                                                            Versus

                                                 Union of India & another                                          .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. B.D. Pande, learned counsel with Mr. Sundeep Sen, learned counsel for the petitioner.

2. Mr. Atul Bhatt, learned counsel for the respondent nos.1 & 2.

3. The present writ petition has been filed by the petitioner-ex-Director of the Him and Kays Agro Private Ltd. (for short "the Company") seeking a writ or direction in the nature of mandamus commanding respondent no.2, the Registrar of Company (ROC) to examine and take appropriate action on the petitioner's complaint dated 16.08.2025, strictly in accordance with law.

4. Learned counsel for the petitioner submits that petitioner was the Director of the Company since 01.11.2014. Petitioner-Director was removed by the Company without issuing any show cause notice to the petitioner completely behind his back. Petitioner moved a complaint dated 16.08.2025 to the respondent no.2 (ROC) regarding violation of Rules, falsification of the records, wrongly omission of his name as Director from the Company and misappropriation of funds as well. The said complaint is not being proceeded with by respondent no.2 which resulted into filing of the present writ petition.

5. Learned counsel for respondent nos.1 & 2 prays for and are granted four weeks' time to file counter affidavit.

6. List on 29.04.2026.

(Pankaj Purohit, J.) 23.03.2026 AK