Delhi High Court - Orders
Dalel Singh vs M-Tech Developers Pvt Ltd & Ors on 11 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~10 to 14 (Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 42/2016
DALEL SINGH ..... Petitioner
Through: Mr.Vivek Kumar Tandon, Adv.
versus
M-TECH DEVELOPERS PVT LTD & ORS. ..... Respondents
Through: Mr.Siddhartha Jain, Mr.R.K. Tripathi
& Mr.Divyam Agrawal, Advs. for
Ex-Management.
Mr.R.K. Tripathi, Adv. for
Respondent.
+ CO.PET. 403/2015 & CO.APPL. 1701/2015
MRS. RAJESHWARI ..... Petitioner
Through: None.
versus
M TECH DEVELOPERS PVT. LTD. ..... Respondent
Through: Mr.Siddhartha Jain, Mr.R.K. Tripathi
& Mr.Divyam Agrawal, Advs. for
Ex-Management.
Mr.R.K. Tripathi, Adv. for
Respondent.
+ CO.PET. 860/2015
SMT. RAJ KUMARI ..... Petitioner
Through: None.
versus
M-TECH DEVELOPERS PVT. LTD. ..... Respondent
Through: Mr.Siddhartha Jain, Mr.R.K. Tripathi
& Mr.Divyam Agrawal, Advs. for
Ex-Management.
Mr.R.K. Tripathi, Adv. for
Respondent.
Signature Not Verified
Digitally Signed By:SHALOO
BATRA
Signing Date:12.07.2022
18:08:18
+ CO.PET. 882/2015 & CO.APPL. 3518/2015
SANJAY VASHIST ..... Petitioner
Through: Mr.Yogender Saini, proxy counsel.
versus
M-TECH DEVELOPERS LIMITED, ..... Respondent
Through: Mr.Siddhartha Jain, Mr.R.K. Tripathi
& Mr.Divyam Agrawal, Advs. for
Ex-Management.
Mr.R.K. Tripathi, Adv. for
Respondent.
+ CO.PET. 971/2015 & CO.APPL. 3845/2015
SH. NIMIT BHARDWAJ ..... Petitioner
Through: Mr.Yogender Saini, proxy counsel.
versus
M-TECH DEVELOPERS LTD. ..... Respondent
Through: Mr.Siddhartha Jain, Mr.R.K. Tripathi
& Mr.Divyam Agrawal, Advs. for
Ex-Management.
Mr.R.K. Tripathi, Adv. for
Respondent.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 11.07.2022 The learned counsel for the ex-management for the respondent company submits that by an order dated 15.03.2022 passed by the learned National Company Law Tribunal, Principal Bench in IA-3261 (PB)/2021 in C.P. No. IB-2488(PB)/2019 titled Debashish Majumdar vs. M-Tech Developers Private Limited, the learned NCLT has been pleased to approve the resolution plan for the company.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:12.07.2022 18:08:18The learned counsel for the petitioners prays for some time to seek instructions on this new development.
At his request, relist on 1st August, 2022.
NAVIN CHAWLA, J JULY 11, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:12.07.2022 18:08:18