Delhi High Court - Orders
Rajesh Goyal vs Union Of India & Ors on 9 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6147/2020
RAJESH GOYAL ..... Petitioner
Through Mr.Abhijeet Sinha, Mr.Saurabh Jain,
Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 09.09.2020 This hearing has been held by video conferencing. CM 22033/2020(exemption) Allowed, subject to all just exceptions. WP(C) 6147/2020
1. The petitioner is primarily aggrieved of the non-listing of an application which he proposes to file in Company Appeal (AT) (Insolvency) No.1056/2019 titled Rajesh Goyal vs. Babita Gupta & Ors.
2. The learned counsel for the petitioner submits that by an order dated 05.02.2020 passed by the National Company Law Appellate Tribunal, the said appeal was disposed of with certain directions inter alia of completing the flats/apartments in all respects by 30.06.2020 and all internal fit outs for electricity, water connection by 30.07.2020. It was directed that common areas such as Swimming Pool, Club houses, etc. as per the agreement, be completed by 30.08.2020.
3. The petitioner proposes to file an application seeking extension of time granted by the said order, however, the same is not being listed for hearing.
4. In my opinion, before proceeding further in the present petition, the petitioner should make another attempt to mention the said application for listing/hearing before the NCLAT.
5. List this petition on 18th September, 2020.
6. A copy of the order be provided to the learned counsel for the petitioner on the e-mail addresses provided.
NAVIN CHAWLA, J SEPTEMBER 9, 2020 RN