Venkata Ramanamurthy Pedapati vs. Union Of INDIA

APHC010447382018 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3459] WEDNESDAY, THE THIRD DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM WRIT PETITION NO: 21013/2018 Between: 1. VENKATA RAMANAMURTHY PEDAPATI,, S/O.. RAMARAJU PEDAPATI, AGE 56 YEARS, OCCUPATION.BUSINESS R/O. H.NO.24,SBI OFF.COLONY, ASHOK NAGAR, KAKINADA ANDHRA PRADESH - 533003. ...PETITIONER AND 1. UNION OF INDIA, REP BY ITS SECRETARY, MINISTRY OF CORPORATE AFFAIRS, SHASTRY BHAVAN, DR. RAJENDRA PRASAD MARG, NEW DELHI. 2. THE REGISTRAR, OFFICE OF REGISTRAR OF COMPANIES, ROC, 2ND FLOOR, CORPORATE BHAVAN, NEAR CENTRAL WATRER BOARD, GST POST, BANDLAGUDA, NAGOLE, HYDERABAD - 500068. ...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue any writ, order of direction more particularly one in the nature of writ of Mandamus by calling for the records of Respondent No.2 relating to the impugned order dated 08.09.2017 by listing the Petitioner name at S. No. 26218 pertaining to the Petitioner as disqualified Directors uploaded in the website of the Respondent No.1 as illegal, arbitrary, devoid of merit and to quash the list Dt. 08.09.2017 uploaded in the website of Respondent No.1 with regard to the Petitioner and consequently direct the Respondents herein 2 JS,J W.P.No.21013/2018 to permit the Petitioner to continue them as Director of the Companies and/or get appoint or reappointed as Director of any Company without any interference and pass IA NO: 1 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased stay of the operation of the impugned order dated 08.09.2017 published by the respondents which was uploaded in the website of the Respondent No.1, with S.No. 26218, by activating the DIN No. 02413597 and digital signature of the Petitioner, in so far as the Petitioner herein is concerned, pending disposal of the above writ petition, and pass IA NO: 2 OF 2018 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to issue any writ, order, of direction more particularly one in the nature of writ of Mandamus by calling for the records of Respondent No.2 relating to t/ impugned order dt.08.09.2017 by listing the petitioner name at SINo.26,218 pertaining to the Petitioner as disqualified Directors uploaded in the website of the Respondent No.1 as illegal, arbitrary, devoid of merit and to quash the list Dt.08.09.2017 uploaded in the website of Respondent No.1 with regard to the petitioner and consequently direct the Respondents herein to permit the petitioner to continue them as Director of the Companies and/or get appoint or reappointed as Director of any Company without any interference and pass such other order or orders as may deem fit and proper the in circumstances of the case. It is also just and necessary that this Hon'ble Court may be pleased stay of the operation of the impugned order dated 08.09.2017 published by the respondents which was uploaded in the website of the Respondent No.1 with S. No.26218 by activating the DIN No.02413597 and digital signature of the Petitioner, in so far as the Petitioner herein is concerned, pending disposal of the above writ petition, and pass Counsel for the Petitioner: 1. VANGA ANITA Counsel for the Respondent(S): 1. DEPUTY SOLICITOR GENERAL OF INDIA 3 JS,J W.P.No.21013/2018