Delhi High Court - Orders
National Highways Authority Of India vs Mep Hyderabad Bangalore Toll Road Pvt. ... on 30 September, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~20 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 80/2023 & I.A. 3453/2023, I.A. 3455/2023 &
I.A. 3456/2023
NATIONAL HIGHWAYS AUTHORITY OF INDIA .....Petitioner
Through: Mr. Manish K. Bishnoi and Mr.
Khubaib Shakeel, Advocates.
versus
MEP HYDERABAD BANGALORE TOLL ROAD PVT. LTD.
.....Respondent
Through: Mr. Tapesh Kumar Singh, Sr.
Advocate with Mr. Sukant Vikram &
Mr. Aditya Pratap Singh, Advocates.
+ O.M.P. (COMM) 411/2023 & I.A. 19474/2023, I.A. 19475/2023,
I.A. 19476/2023, I.A. 19477/2023 & I.A. 19478/2023
MEP HYDERABAD BANGALORE TOLL ROAD PVT. LTD.
.....Petitioner
Through: Mr. Tapesh Kumar Singh, Sr.
Advocate with Mr. Sukant Vikram &
Mr. Aditya Pratap Singh, Advocates.
versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA
.....Respondent
Through: Mr. Manish K. Bishnoi and Mr.
Khubaib Shakeel, Advocates.
+ OMP (ENF.) (COMM.) 183/2023 & EX.APPL.(OS) 1187/2023,
EX.APPL.(OS) 1188/2023, EX.APPL.(OS) 1189/2023 &
EX.APPL.(OS) 1190/2023
NATIONAL HIGHWAY AUTHORITY OF INDIA
.....Decree Holder
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 03/10/2024 at 22:25:49
Through: Mr. Manish K. Bishnoi and Mr.
Khubaib Shakeel, Advocates.
versus
MEP HYDERABAD BANGALORE TOLL ROAD PVT. LTD &
ORS. .....Judgement Debtors
Through: Mr. Tapesh Kumar Singh, Sr.
Advocate with Mr. Sukant Vikram &
Mr. Aditya Pratap Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 30.09.2024 In OMP (ENF.) (COMM.) 183/2023 Defendants No.2 & 3 have yet not been served.
It is stated that Defendant No.2 is under the Corporate Insolvency Resolution Process and would be represented by a Resolution Professional and Defendant No.3 has already undergone CIRP.
Learned Counsel for the Petitioner is, therefore, directed to ascertain the address of the Resolution Professional who will now be representing Defendant No.2 and the new entity who will now be representing Defendant No.3 and effect service on Defendants No.2 & 3 by taking fresh steps to serve Defendants No.2 & 3 through all permissible modes, including Dasti, within four weeks from today.
List on 17.12.2024.
SUBRAMONIUM PRASAD, J SEPTEMBER 30, 2024 Rahul 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 03/10/2024 at 22:25:49