Delhi High Court - Orders
Mr.Rajan Chadha & Anr vs Mr. Sanjay Arora & Anr on 7 December, 2022
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 75/2021
MR.RAJAN CHADHA & ANR. ..... Petitioners
Through: Mr Bhuvanesh Sehgal, Mr Akshay
Sharma and Mr Dev Batapshehi,
Advocates.
versus
MR. SANJAY ARORA & ANR. ..... Respondents
Through: Mr Sumeet Kaul, Mr Vignesh Raj,
Ms Swechcha Mishra, Advocates
with Mr Sanjay Arora, respondent in
person for R1.
Mr Ishaan Mukherjee, Advocate for
R2.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH
ARORA
ORDER
% 07.12.2022
1. Respondent No.1 is present in person in terms of the directions contained in order dated 22.08.2022.
2. Mr Ishaan Mukherjee, Advocate representing the Resolution Professional (RP) has entered appearance on behalf of Respondent no.2 and he states that, if so directed, he can file a reply apprising the Court of the status of the Company.
3. The learned counsel for the Petitioner states that he does not require any such status report.
4. At the request of the learned counsel for the Respondent No.1, the Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:12.12.2022 17:43:48 matter is adjourned to 23.03.2023.
5. In the meantime, the RP of Respondent No. 2 shall place on record reports, if any, prepared for the Committee of Creditors with respect to the funds and assets of the company.
6. Respondent no.1 is directed to remain present on the next date of hearing.
MANMEET PRITAM SINGH ARORA, J DECEMBER 7, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:12.12.2022 17:43:48