Arindam Sinha, J
1. Mr. Bhanjadeo, learned advocate, appears on behalf of petitioners and submits, on information obtained from the website of Ministry of Corporate
Affairs, Government of India his clients learnt that they have been purportedly disqualified from acting as Directors. The prints of the information
available are at pages 15 and 16. They do not disclose commencement but only says disqualification period up to 31st October, 2023.
2. Ms. Sahoo, learned advocate, Central Government Counsel appears on behalf of Union of India and submits, the prints do not appear to give
commencement date.
3. The disqualification will remain stayed till next date.
4. Union of India may file counter by 16th August, 2022, as prayed for. Petitioners may file rejoinder by 26th August, 2022.
5. List on 29th August, 2022.
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