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Achla Verma vs M/S Ajs Builders Pvt Ltd & Anr on 12 September, 2023

                                    $~31
                                    *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +         CRL.L.P. 599/2022
                                              ACHLA VERMA                                                                   ..... Petitioner
                                                                                   Through:                 Mr. Rakesh Kumar and Mr. Tarun,
                                                                                                            Advocates

                                                                                       versus

                                              M/S AJS BUILDERS PVT LTD & ANR.                                              ..... Respondents
                                                                                   Through:                 Mr. Vinay Kumar Dubey and Mr.
                                                                                                            Vishal     Kumar    Malhotra,
                                                                                                            Advocates for R-2

                                              CORAM:
                                              HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                                ORDER

% 12.09.2023

1. Learned counsel for the respondent no.2 once again submits that respondent no.1 has already been ordered to be wound up and subsequently an Official Liquidator has already been appointed.

2. Learned counsel for the petitioner, relying upon few orders passed by the Hon'ble Allahabad High Court in Company Petition No. 17/2014 titled as Harish Sachdeva and 11 Ors. vs. M/s AJS Builders Pvt. Limited on 08.05.2018, 25.02.2020, 20.09.2018 and 04.03.2022, disputes the same.

3. Accordingly, learned counsel for the respondent no.2 is directed to share the particulars of the Official Liquidator already appointed with the learned counsel for the petitioner within a period of one week.

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 16/09/2023 at 18:46:28

4. Thereafter, the learned counsel for the respondent seeks time for filling the reply. However, in view of this Court, it shall be appropriate for the parties to file written synopsis not exceeding four pages giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted relevant judgments, which they wish to rely upon within a period of four weeks. Let the needful be done by learned counsels for both parties.

5. On petitioner taking requisite steps within a period of one week, let fresh notice be issued to the Official Liquidator by all permissible modes, returnable on 24.01.2024.

SAURABH BANERJEE, J SEPTEMBER 12, 2023/rr CRL.L.P. 599/2022 Page 2 of 2 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 16/09/2023 at 18:46:28