Delhi High Court - Orders
Mep Infrastructure Developers Ltd vs Municipal Corporation Of Delhi ... on 29 January, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 557/2024, I.A. 32775/2024 and I.A. 45033/2024
MEP INFRASTRUCTURE DEVELOPERS LTD .....Plaintiff
Through: Mr. Abhijat, Sr. Advocate with
Mr.Daksh Arora and Mr. Manu
Krishan, Advocates.
versus
MUNICIPAL CORPORATION OF DELHI (FORMERLY SOUTH
DELHI MUNICIPAL CORPORATION) ....Defendant
Through: Mr. Shailesh Madiyal, Sr. Advocate
with Mr. Sanjay Vashishtha, Standing
Counsel, Mr. Shreyas and
Mr.Shankey Agarwal, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 29.01.2025
1. Learned senior counsel appearing on behalf of the plaintiff seeks liberty to withdraw the instant civil suit with further liberty to take up further necessary steps in accordance with law in terms of Section 9 of CPC, as according to him, the instant civil suit would be barred and instead, the plaintiff will require to take up the proceedings in terms of provisions of Section 63 of the Insolvency and Bankruptcy Code, 2016.
2. Liberty to take appropriate steps in accordance with law is granted.
3. With the aforesaid liberty, the instant civil suit stands dismissed as 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 The Order is downloaded from the DHC Server on 29/01/2025 at 22:32:35 withdrawn along with all pending applications.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 29, 2025 Nc/sp 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 29/01/2025 at 22:32:35