Delhi High Court - Orders
M/S Royal Marine Co & Others vs Naftogaz India Private Ltd on 12 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 128/2011
M/S ROYAL MARINE CO & OTHERS .....Petitioners
Through:
versus
NAFTOGAZ INDIA PRIVATE LTD .....Respondent
Through: Mr. Siddharth Khattar, Mr. Divij
Andley, Mr. Gaurav Raj Sharma and
Mr. Saket Kumar; Advs. for
Ex-Management
Mr. Amrendra Kumar Singh, Adv. for
applicant in CA No. 11/2026
Mr. T.P. Singh Standing Counsel for
VOL
Ms. Apurba Pattanayak, Adv for
BPCL
Mr. Rishi Manchanda, Standing
counsel for the official liquidator
Ms. Pallavi Singh Adv/ for Indian
Overseas Bank (Applicant) in CO.
APPL 609/2025
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 12.01.2026 CO.APPL. 11/2026 (for condonation of delay)
1. This application has been filed by respondent no.2/SBI seeking This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:39:10 condonation of delay of 56 days in filing reply to CO.APPL. 609/2026.
2. Counsel for Official Liquidator ('OL') accepts notice and has accorded his no objection to the delay being condoned.
3. Accordingly, the application is allowed and delay stands condoned; reply be taken on record.
4. This application stands disposed of.
CO.PET. 128/20111. List on 16th February 2026, the date already fixed.
2. Order be uploaded on the website of this Court.
ANISH DAYAL, J JANUARY 12, 2026/sm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:39:10