Delhi High Court - Orders
Ifci Factors Limited vs Adigear International & Ors on 21 September, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 325/2017
IFCI FACTORS LIMITED ..... Plaintiff
Through: None
versus
ADIGEAR INTERNATIONAL & ORS ..... Defendants
Through: Mr. Hrishikesh Baruah, Mr. Kumar K.,
Ms. Radhika Gupta and Mr. S. Shrivastava,
Advocates for defendants No.1 & 3 to 6
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 21.09.2023 I.A. 265/2019 (under Order XXXVII Rule 3 by defendants No.1 & 3 to
6) and LA. 8954/2019 (under Order XXXVII Rule 3 by defendants No.1 & 3 to
6)
1. None for the plaintiff.
2. On the last date of hearing, the parties had sought time to explore the possibility of an amicable settlement.
3. Learned counsel for the defendants submits that defendants have received a communication dated 18.08.2023, whereby they have been informed that the plaintiff has assigned the debt in favour of M/s Omkara Assets Reconstruction Private Limited.
4. List on 22.01.2024.
MANOJ KUMAR OHRI, J SEPTEMBER 21, 2023/na This is a digitally signed order.
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