Delhi High Court - Orders
V.K.Aggarwal And Co vs Tdi Infrastructure L T D Registered ... on 22 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~8(company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 559/2015 & CO.APPL.3408/2015, 2369/2016, 1515/2017,
894/2018
V.K.AGGARWAL AND CO. ..... Petitioner
Through: Ms.Priya Kanwat, Adv.
versus
TDI INFRASTRUCTURE L T D REGISTERED OFFICE
..... Respondent
Through: Mr.Anil Sapra, Sr.Adv. with
Mr.Sarthak Katyal, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.08.2022 Today itself another petition, being CO.PET. 763/2016, titled RMC Ready Mix (India) v. V.K. Aggarwal and Company Pvt. Ltd. & Anr., was listed before this Court, wherein the Resolution Professional appointed by the learned National Company Law Tribunal, Bench-II, New Delhi (NCLT) vide order dated 19.01.2022 in the matter of Deepika Surana Vs. VK. Aggarwal & Company Private Limited (CP. No. (IB)-781 (ND) /2020) had filed an application placing the said order on record as also seeking transfer of the said petition to the learned NCLT.
The learned counsel for the petitioner submits that she has no instructions in regard to the above.
At her request, re-list on 28th October, 2022.
NAVIN CHAWLA, J AUGUST 22, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:23.08.2022 18:15:26