Delhi High Court - Orders
M/S Vidya Projects Private Limited vs Essel Infraprojects Limited & Ors on 18 October, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 172/2022, I.A.Nos.4580/2022, 14359/2022
M/S VIDYA PROJECTS PRIVATE LIMITED
..... Petitioner
Through: Mr.Kamal Mehta, Advocate.
versus
ESSEL INFRAPROJECTS LIMITED & ORS.
..... Respondents
Through: Ms.Ritwika Nanda and Ms.Akshara
Santhosh, Advocates for R3.
Mr.Mrinal Bharat Ram and
Mr.Anmol Jassal, Advocates for R4.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 18.10.2023
1. The learned counsel for petitioner submits the requisite application has been moved before the Collector of Stamps to determine the due stamp duty and penalty upon the settlement agreement.
2. Let the Collector of Stamps decide this issue within two weeks from the date of receipt of copy of this order. In case the presence of the parties is required, the Collector of Stamps may summon them.
3. List again on 18.12.2023.
4. Order dasti to the petitioner for information and compliance by the Collector of Stamps.
YOGESH KHANNA, J.
OCTOBER 18, 2023 M 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 21/10/2023 at 22:29:25