Delhi High Court - Orders
Zakiya Zaidi vs M - Tech Developers Ltd on 17 November, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~9(company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 485/2016
ZAKIYA ZAIDI ..... Petitioner
Through: Mr.Mujeeb-ur-Rehman, Proxy
Counsel
versus
M - TECH DEVELOPERS LTD. ..... Respondent
Through: Mr.R.K. Tripathi, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.11.2022 CO.APPL.1051/2017
1. A request for an adjournment is made on behalf of the learned counsel for the petitioner on the ground that he is not available today.
2. On the other hand, the learned counsel for the ex-management points out that by an order dated 15.03.2022 passed by the learned National Company Law Tribunal in CP No.IB-2488(PB)/2019, titled Debashish Majumdar v. M-Tech Developers Pvt. Ltd., the Resolution Plan for the respondent-company has been approved.
3. Let a copy of this order be supplied by the learned counsel for the ex- management of the respondent-company to the learned counsel for the petitioner, who shall take necessary instructions in this regard.
4. List on 20th March, 2023.
NAVIN CHAWLA, J NOVEMBER 17, 2022/Arya Signature Not Verified Digitally Signed By:RENUKA NEGI Signing Date:21.11.2022 18:00:30