Delhi High Court - Orders
M3M India Private Limited vs Insolvency And Bankruptcy Board Of ... on 8 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 168/2026
M3M INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Dayan Krishnan, Sr. Adv with
Mr. ======, Adv.
versus
INSOLVENCY AND BANKRUPTCY BOARD
OF INDIA & ANR. .....Respondents
Through: Mr. Sahil Monga and Mr. Shashank
Sharma, Advs for R-1.
Mr. Jayant Mehta, Sr Adv with Ms.
Shivangi Bajpai, Ms. Samriddhi
Shrimali, Advs for R-2.
Mr. Counsel (appearance not given)
for EDPL.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 08.01.2026 CM APPL. 843/2026 (EXEMPTION)
1. Exemptions allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 168/2026
3. Heard Mr. Dayan Krishnan, learned senior counsel for the petitioner.
4. Looking at the nature of the relief, the Court was of the view of that Insolvency and Bankruptcy Board of India ('IBBI') i.e. respondent no.1 herein, should be called upon to apprise as to how the pending application of 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 12/01/2026 at 20:33:50 the petitioner has to be taken to its logical end.
5. However, Mr. Jayant Mehta, learned senior counsel for respondent no.2 submits that the petitioner is resorting to multiple remedies for the same grievance.
6. Under these circumstances, the Court deems it appropriate to issue notice to respondent no.2 as well.
7. Issue notice.
8. Learned counsel appearing for respondent nos. 1 and 2 accepts notice.
9. Let the reply, if any, be filed by respondent no.1. Let respondent no.2 also place its version by way of an affidavit so as to justify the submission being advanced by Mr. Mehta.
10. Learned senior counsel for Experion Developers Private Limited ('EDPL') also seeks liberty for intervention. Liberty is granted to it to file an appropriate application for the same.
11. It is noted that the Court shall first consider the response of IBBI, and depending upon the same, the matter shall be proceeded further.
12. List on 17.03.2026.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 8, 2026 aks/mj 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 12/01/2026 at 20:33:50