Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 26 October, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021 & I.A. 959/2021, I.A. 2233/2021
REACON ENGINEERS (INDIA) PVT. LTD. ..... Petitioner
Through Mr. Dibyadyuti Banerjee, Adv.
versus
AIRFORCE NAVAL HOUSING BOARD & ANR.
..... Respondent
Through Mr. Yoginder Handoo and Mr.
Raghav Bhalla, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.10.2021
1. Mr. Yoginder Handoo, learned Counsel for Respondent No.1, submits that he has filed reply to this petition yesterday.
2. It is not on record.
3. Mr. Banerjee, learned Counsel for the petitioner, seeks and is granted four weeks to file rejoinder thereto.
4. There is no appearance on behalf of Respondent No. 2.
5. It is informed that a Resolution Professional has been appointed by the National Company Law Tribunal to oversee the affairs of Respondent No. 2.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 1 of 2 Signing Date:27.10.2021 21:06:546. Accordingly, the petitioner is directed to amend the memo of parties to implead the Resolution Professional within a period of two weeks from today.
7. On an amended memo of parties being filed, issue notice to the Resolution Professional.
8. Re-notify on 11th January, 2022.
9. Reply may be filed by Resolution Professional within four weeks from today with advance copy to learned counsel for the petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
C. HARI SHANKAR, J.
OCTOBER 26, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P. (COMM) 28/2021 Page 2 of 2 Signing Date:27.10.2021 21:06:54