Delhi High Court - Orders
Refex Energy Limited & Ors vs M/S Passive Infra Projects Rivate ... on 8 December, 2023
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6673/2019
REFEX ENERGY LIMITED & ORS. ..... Petitioners
Through: Mr. Mohit Prasad and Mr. Abhinav
Mukerji, Advocates.
versus
M/S PASSIVE INFRA PROJECTS
RIVATE LIMITED ..... Respondent
Through: Ms. Puja Dewan Seth and Mr. Uday
Seth, Advocates.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 08.12.2023 CRL.M.A. 5115/2021 (early hearing)
1. The application stands disposed of being infructuous. CRL.M.C. 6673/2019 & CRL.M.A. 43382/2019 (stay)
2. Mr. Mohit Prasad, Advocate who appeared on behalf of the petitioners stated that the petitioners have already informed him to not to appear on their behalf and seeks time to file discharge letter in the court.
3. Let the needful be done within 04 weeks from today.
4. List on 23.02.2024.
5. In the meantime, the trial court is directed to proceed with the trial.
DR. SUDHIR KUMAR JAIN, J DECEMBER 8, 2023 N 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 14/12/2023 at 21:06:53