Delhi High Court - Orders
Refex Industries Limited vs Regional Director, Northern Region, ... on 13 August, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 27/2022
REFEX INDUSTRIES LIMITED .....Petitioner
Through: Mr. Rohan Rohtagi and Ms. Muthu
Prabha, Advocates
versus
REGIONAL DIRECTOR, NORTHERN REGION, MINISTRY OF
CORPORATE AFFAIRS & ANR. .....Respondents
Through: Ms. Avshreya Pratap Singh Rudy, Sr.
Panel Counsel with Ms. Usha Jamnal
and Ms. Harshita Chaturvedi,
Advocates for UOI
Ms. Ubhai Bharti Gupta and Ms.
Tapsi Shashikala, Advocates for R-2
Mr. Syed Abdul Haseeb, CGSC
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 13.08.2025
1. Parties are directed to file written submissions not exceeding three (3) pages, one week prior to the next date of hearing.
2. List for hearing and final disposal on 17.11.2025 at the end of the board.
MANMEET PRITAM SINGH ARORA, J AUGUST 13, 2025/rhc This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/08/2025 at 23:24:34