Chiranjeevi Parimi vs. Union Of INDIA
Held
The Court granted the petitioners' request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. No costs were awarded. Any pending miscellaneous petitions associated with the writ petition were also dismissed as a result of the withdrawal. The Court did not delve into the merits of the case or the issues pertaining to the disqualification of directorship, as the matter was disposed of on the procedural ground of withdrawal. The specific reasons for seeking withdrawal are not detailed in the order, nor are the underlying grounds for the disqualification of directorship.
Facts
The petitioners, Chiranjeevi Parimi and Srinivasa Kalayana Prasad Parimi, filed a writ petition before the High Court for the State of Telangana. They sought a writ of mandamus to permit them to continue as directors of a company and to be appointed or reappointed as directors of any company without interference. They also filed an interim application seeking to stay their disqualification as directors and to activate their Director Identification Numbers (DINs) and digital signatures pending the disposal of the writ petition. The respondents were the Union of India, represented by the Secretary, Ministry of Corporate Affairs, and the Registrar of Companies. The petitioners' counsel subsequently sought permission to withdraw the writ petition.
Key Issues
1. Whether the petitioners are entitled to a writ of mandamus directing the respondents to permit them to continue as directors and to be appointed or reappointed as directors of any company without interference, in light of their disqualification. (Article 226 of the Constitution of India) Contentions of the Petitioners: The petitioners sought to continue and be reappointed as directors, implying a challenge to any disqualification that would prevent this. They sought the court's intervention to allow their directorships to proceed unimpeded. Contentions of the Respondents: The judgment does not record any specific contentions made by the respondents as the petition was withdrawn before arguments on merits could be fully presented. However, their role as the Union of India and Registrar of Companies indicates they would be responsible for enforcing company law and director regulations.
AI-generated summary — verify with the full judgment below
HIGH COURT FOR THE STATE OF TELANGANA (SPecial Original Jurisdiction) FRIDAY, THE SIXTH DAY OF NOVEI\NBER TWO THOUSAND AND TWENTY PRESENT THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM Between:
Chiranjeevi Parimi, D/o. Venkata Raju Merla, Age: _71 Years, Occupation. Business, R/o. D.No.B-3-1038/1 , Flat No.3B, Challa Doyen Srinagar Colony, HYDERABAD, Telangana - 500073
Srinivasa Kalayana Prasad Parimi, S/o. Ramachandra Prasad Parimi, Age.46 Years, Occupaiion. Business, R/o. D.No.B-3-'1038/1 , Flat No.38, Challa Doyen Srinagar Colony, HYDERABAD, Telangana - 500073 ...PETITIONERS AND 1. Union of lndia, Rep. by its Secretary, lvlinistry of Corporate Affairs, Shastry Bhavan, Dr. Rajendra Prasad [\4arg, New Delhi. The Registrar, Office of Registrar of Companies, ROC, 2nd Floor, Corporate Bhavan, Near Central Water Board, GST Post, Bandlaguda, Nagole. Hyderabad - 500068. ...RESPONDENTS Petition under Article 226 of lhe Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Courl may be pleased to issue any writ, order of drrection more particularly one in the nature of writ of It4andamus to permit the Petitioners to continue as Dlrecto
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