Director Lakhabhai Keshwala vs Union Of India & Anr

Hemant M. Prachchhak, J

In this petition, the order of disqualifying the petitioner as Director of the Company in exercise of the powers vested under Section 164(2)(a) of the Companies Act, 2013 published on the website of the Ministry of Corporate Affairs, Registrar of Companies, Ahmedabad is under challenge. The said period of disqualification was for a period of 5 years from the date of order of such disqualification which admittedly has expired after the period of 5 years. Challenging said order, petitioner has approached this Court by the present Special Civil Application and an interim order had been passed on 18.04.2022 staying such disqualification and by virtue of the same, petitioner herein was extended the benefit of the said interim order and the period of disqualification having expired or has got spent itself, nothing further survives for consideration in this petition. Hence, clearly observing that the petitioner had the benefit of execution and implementation of the impugned order during the pendency of the present petition from the date of filing of the petition till date and the period of disqualification fixed under the impugned order having also got spent itself, the petition stands disposed of by quashing the impugned orders. Rule is made absolute to the aforesaid extent. Costs made easy.