Delhi High Court - Orders
M3M India Private Limited vs Insolvency And Bankruptcy Board Of ... on 17 March, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 168/2026 and CM APPL. 12797/2026
M3M INDIA PRIVATE LIMITED .....Petitioner
Through: Mr.Dayan Krishnan, Sr. Advocate
with Mr. Varun, Mr. Pranav,
Advocates.
versus
INSOLVENCY AND BANKRUPTCY BOARD OF INDIA & ANR.
.....Respondents
Through: Mr. Sahil Monga, Mr. Arjun Tyagi,
Advocates for R-1.
Mr. Rajshekhar Rao, Sr. Advocate
with Mr. Shahan Ulla, Mr. Pranav
Khanna, Mr. Krishan Kumar,
Advocates for applicant.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 17.03.2026
1. On account of stand taken by the respondents, learned counsel for the petitioner, at this stage, seeks liberty to withdraw the instant petition with further liberty to file it afresh, in case so necessitated.
2. Liberty, so prayed for, is granted.
3. The instant petition stands dismissed as withdrawn along with the pending application.
4. All rights and contentions of the parties are left open.
PURUSHAINDRA KUMAR KAURAV, J MARCH 17, 2026 Nc This is a digitally signed order.
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