Delhi High Court - Orders
14. Carnet Elias Fernandes & Ors vs State & Ors on 18 January, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~13-14 (common order)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1037/2020
CRL.M.A. 4143/2020 (for stay)
14.
+ CRL.M.C. 1038/2020
CRL.M.A. 4145/2020 (for stay)
CARNET ELIAS FERNANDES & ORS. .... Petitioner
Represented by: Mr. Shivam Bedi proxy
counsel through video
conferencing.
versus
STATE & ORS. ... Respondent
Represented by: Mr. Tarang Srivastava, APP for
the State through video
conferencing.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 18.01.2022 The hearing has been conducted through Video Conferencing.
1. Though notice sent through email to respondent No.2, however, respondent No.2 is unserved through whatsapp as the mobile number is not available, and nobody came to collect the courier report and service through speed post is awaited.
2. Learned proxy counsel for the petitioners states that out of an amount of ₹50,00,000/- involved in each of the cases totalling approximately ₹1,00,00,000/- the petitioners have paid a sum of ₹95,50,000/- and the Directors are making their personal efforts to settle the matters. As regards the company, the proceedings of winding up are pending before the NCLT.
3. Issue fresh notice to the respondent Nos.2 and 3 on the petitioners taking steps through speed post, ordinary and dasti process, returnable before this Court on 13th May, 2022.
Signature Not VerifiedCRL.M.C. 1037/2020 & connected matter Page 1 of GUPTA 2 Digitally Signed By:JUSTICE MUKTA Signing Date:19.01.2022 18:54:29
4. Interim order to continue.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JANUARY 18, 2022 vk Signature Not Verified CRL.M.C. 1037/2020 & connected matter Page 2 of GUPTA 2 Digitally Signed By:JUSTICE MUKTA Signing Date:19.01.2022 18:54:29