Delhi High Court - Orders
Sunil Tandon vs Union Of India & Anr on 29 September, 2021
Author: Rekha Palli
Bench: Rekha Palli
via Video Conferencing
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10645/2021 & CM APPL. 32831/2021 (stay)
SUNIL TANDON ..... Petitioner
Through Mr.Arvind K. Nigam, Sr. Adv. with
Ms.Smita Kant, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr.Chetan Sharma, ASG with
Mr.Anurag Ahluwlia, CGSC, Mr.R.V.Prabhat,
Mr.Amit Gupta, Mr.Vinay Yadav, Mr.Akshay
Gadeock & Mr.Sahaj Garg, Advs.
Mr.Abhinav Vasisht, Sr.Adv. with Mr.Shantanu
Tyagi, Mr.Anoop Rawat, Mr.Saurav Panda,
Mr.Zeeshan Khan, Advs for R-3.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 29.09.2021
1. Keeping in view the fact that the primary relief sought by the petitioner would depend on the determination of the issue as to whether this Court, while exercising writ jurisdiction under Article 226 of the Constitution, can examine the petitioner's plea that the order passed by the NCLT, Mumbai Bench on 31.08.2021 was a nullity; learned senior counsel for the parties have made submissions at length on the question of maintainability of the present petition.
2. Arguments heard, judgment reserved on the aspect of maintainability Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:30.09.2021 14:53:09 of the present petition.
3. The parties are granted two days' time to file written submissions, not running into more than 7 pages.
REKHA PALLI, J SEPTEMBER 29, 2021 kk Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:30.09.2021 14:53:09