Delhi High Court - Orders
Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 11 November, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~6(Company Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 292/2004 & CO.APPL.433/2021
PACIFIC CONVERGENCE CORPN. LTD. ..... Petitioner
Through:
versus
DATA ACCESS (INDIA) LTD. ..... Respondent
Through: Mr. D Bhattacharya, Adv.
Standing Counsel for OL
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 11.11.2021 CO.APPL.433/2021 (under Rule 6 & 9 of the Companies (Court) Rules, 1959 - for release of money)
1. The applicant is absent.
2. Mr. Bhattacharya, learned Counsel for the Official Liquidator, submits that payment, as sought by the applicant stands released to the applicant.
3. Accordingly, this application stands disposed of recording the submission of Mr. Bhattacharya.
C.HARI SHANKAR, J NOVEMBER 11, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:12.11.2021 15:40:21