Delhi High Court - Orders
Refex Industries Limited vs Regional Director, Northern Region, ... on 10 April, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 27/2022
REFEX INDUSTRIES LIMITED ..... Petitioner
Through: Mr. Rohan Rohatgi, Ms. Shubhangi
Rohatgi and Ms. Anshu Tulsyan,
Advocates.
versus
REGIONAL DIRECTOR, NORTHERN REGION, MINISTRY OF
CORPORATE AFFAIRS & ANR. ..... Respondents
Through: Mr. Ravi Prakash CGSC, Ms. Astu
Khandelwal, Advocate for R-1.
Mr. Ubhai Bharti Gupta and
Ms. Tapsi Shashikala Bachulalram,
Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.04.2024
1. Counsel for Petitioner has been heard briefly.
2. Mr. Ravi Prakash, CGSC for Respondent No. 1, seeks an accommodation, stating that he is to argue another matter before a Coordinate Bench.
3. List on 12th July, 2024.
SANJEEV NARULA, J APRIL 10, 2024 nk 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 11/04/2024 at 21:13:03