Punjab-Haryana High Court
Huawei International Pte Ltd vs S Tel Private Limited on 18 January, 2019
109 CA-2-3 of 2019 in CP-54 of 2014 HUAWEI INTERNATIONAL PTE LTD VS S TEL PRIVATE LIMITED Present: Mr. Munish Kumar Garg, Advocate for the applicant.
Mr. Aseem Aggarwal, Advocate with Mr. O.P. Sharma, Official Liquidator. This is an application seeking condonation of 733 days delay in filing the petition. It has been contended that applicant is based in a remote village in Orissa. He did not notice the news paper publication for filing claim and hence could not file the claim before Official Liquidator in time.
Learned Official Liquidator submits that he has no objection in the condonation of delay.
Under the circumstances, the application is allowed and delay in filing the petition is condoned.
( RAJAN GUPTA )
January 18, 2019 JUDGE
'Rajpal'
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