Delhi High Court - Orders
Dalel Singh vs M-Tech Developers Pvt. Ltd on 1 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~14 to 18 (company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 42/2016
(15) CO.PET. 403/2015 & CO.APPL.1701/2015
(16) CO.PET. 860/2015
(17) CO.PET. 882/2015 & CO.APPL.3518/2015
(18) CO.PET. 971/2015 & CO.APPL.3845/2015
DALEL SINGH ..... Petitioner
MRS. RAJESHWARI ..... Petitioner
SMT. RAJ KUMARI ..... Petitioner
SANJAY VASHIST ..... Petitioner
SH. NIMIT BHARDWAJ ..... Petitioner
versus
M-TECH DEVELOPERS PVT. LTD. ..... Respondent
Present: Mr.Vivek Kr.Tandon, Ms.Rinku Tiwary, Ms.Prerna
Tandon, Advs for petitioner in item no.14.
Mr.Sidhantn Bhatia, Adv for petitioner in item no.15.
Mr.R K Tripathi, Mr.Siddharth Jain and Mr.Divyam
Aggarwal Adv for Ex Management.
Mr.Manish Vats and Mr.Yoginder Saini, Advs.for R-2 &
3.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 01.08.2022 In view of the order dated 15.03.2022 passed by the learned National Company Law Tribunal, Principal Bench, New Delhi in IA-3261 (PB)/2021 in CP No.(IB)-2488 (PB)/2019 titled Debashish Majumdar vs. M-Tech Developers Private Limited, the learned counsel(s) for the petitioner(s) fairly submit that nothing survives in the present petitions.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 17:50:37The present petitions alongwith the pending applications are accordingly disposed of.
NAVIN CHAWLA, J AUGUST 1, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 17:50:37