Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 11 January, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021 & I.A. 959/2021, I.A. 2233/2021
REACON ENGINEERS (INDIA) PVT. LTD. ..... Petitioner
Through Mr. Bidyadyuti Banerjee, Adv.
versus
AIRFORCE NAVAL HOUSING BOARD & ANR.
..... Respondents
Through Mr. Yoginder Handoo and Mr.
Raghav Bhalla, Advs.for R-1
Ms. Mani Gupta, Ms. Aishwarya Nabh and
Ms. Dhruvee Patel, Advs. for R-2
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 11.01.2022 (Video-Conferencing)
1. The registry reports that the rejoinder filed by the petitioner is lying under objection.
2. Mr. Banerjee submits that the rejoinder was not placed on record by the Registry as it was filed beyond the time granted by the court.
3. The delay, if any, is condoned. The rejoinder is directed to be placed on record.
4. Ms. Mani Gupta appears on behalf of the Resolution Professional, in-charge of the affairs of Respondent 2, and states that Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 1 of 2 Signing Date:14.01.2022 11:22:06 she would place an affidavit on record merely setting out the status of the CIRP proceedings.
5. In the circumstances, re-notify for hearing on 30th March, 2022.
6. In the meanwhile, the petitioner and Respondent 1 are directed to place on record short notes of their respective submissions after exchanging copies with each other.
7. Interim order dated 18th February, 2021 shall continue to remain in operation till the next date of hearing.
C. HARI SHANKAR, J JANUARY 11, 2022 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 2 of 2 Signing Date:14.01.2022 11:22:06