Delhi High Court - Orders
In The Matter Of Dcm Financial Services ... vs Unknown on 13 September, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~C-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 300/2005
IN THE MATTER OF DCM FINANCIAL SERVICES LTD.
.....Petitioner
Through:
versus
.. .....Respondent
Through: Mr. Pavan Sachdeva and Mr. Ishan
Sachdeva, Advocates (Through VC)
for applicant
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 13.09.2024 CO.APPL. 812/2024 (Seeking direction to close the right of the petitioner to file the reply and early hearing of CA 227/2024 for disposal)
1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant seeking the following reliefs:
"a) for closure of the right of the petitioner company to file the reply;
b) for early hearing of company application no. 227/2024 for disposal on merits before 18.9.2024 in view of order dated 30.8.2024 passed by Hon'ble Mr. Justice C. Hari Shankar;
c) pass such order(s) this Hon'ble Court may deem fit and proper in the facts circumstances of this case."
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 19/09/2024 at 06:59:15
2. Heard.
3. For the sufficient cause being shown in the application, the early hearing of CO APPL. 227/2024 is allowed. List the CO APPL. 227/2024 on 3rd October, 2024.
4. Accordingly, the application stands disposed of.
CHANDRA DHARI SINGH, J SEPTEMBER 13, 2024 gs/mk Click here to check corrigendum, if any 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 19/09/2024 at 06:59:15