Delhi High Court
Paragon Securities P.Ltd vs Neeraj Singal & Ors on 6 May, 2011
Author: G.S. Sistani
Bench: G.S.Sistani
7, 8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 136/2009
% Judgment Delivered on: 06.05.2011
PARAGON SECURITIES P.LTD. ..... Petitioner
Through: Mr.Maninder Singh, Sr. Advocate with
Mr.Rishi Agrawala & Mr.Aneesh Patnaik,
Advocates
versus
NEERAJ SINGAL & ORS. ..... Respondent
Through: Mr.Akhil Sibal, Ms.Deepali Sharma,
Mr.Abhiruchi and Mr.R.N. Karan Jawala,
Advocates for respondents (Bhushan Steel
Ltd. & B.B. Singhal & Neeraj Singhal.
Mr.Vasudha Sen and Mr.Ranjana Gawai,
Advocates for respondent no.2
[2] CONT.CAS(C) 218/2009
BHUSHAN STEEL LTD. ..... Petitioner
Through: Mr.Akhil Sibal, Ms.Deepali Sharma,
Mr.Abhiruchi and Mr.R.N. Karan Jawala,
Advocates for petitioner (Bhushan Steel Ltd.
& B.B. Singhal & Neeraj Singhal.
versus
BHUSHAN POWER & STEEL LTD. & ORS. ..... Respondent
Through: Mr.Vasudha Sen and Mr.Ranjana Gawai,
Advocates for respondent no.3
AND
[3] CONT.CAS(C) 219/2009
B .B. SINGAL & ANR. ..... Petitioner
Through: Mr.Vasudha Sen and Mr.Ranjana Gawai,
Advocates for petitioner.
versus
SANJAY SINGAL & ORS. ..... Respondent
Through: Mr.Gaurav Singh for Ms.Bina Gupta,
Advocate for respondent no.2
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
1. Whether the Reporters of local papers may be allowed to see
the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be reported in the Digest?
G.S.SISTANI, J. (ORAL)
1. Counsel for the parties wish to withdraw their respective contempt petitions, subject to the statement made in CCP No.136 of 2009 on 17.2.2009 read with order dated 4.9.2009 to be continued, and further subject to any and further orders of the company law Board.
2. Petitions stand dismissed as withdrawn in above, terms.
G.S. SISTANI, J.
MAY 06, 2011 'ssn'