Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 3 May, 2023

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Delhi High Court - Orders

Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 3 May, 2023

Bench: Sanjeev Narula

                          $~CP-2
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     CO.PET. 292/2004 & CO.APPLs. 1232/2010, 787/2013, 339/2019.

                                PACIFIC CONVERGENCE CORPN. LTD.                          ..... Petitioner
                                             versus

                                DATA ACCESS (INDIA) LTD.                              ..... Respondent

                                Appearances:       Mr. Anwesh Madhukar and Mr. Pranjal Shekhar,
                                                   Advocates for K.C. Palanisamy.
                                                   Mr. Y.P. Narula, Senior Advocate with Mr. Abhey
                                                   Narula, Advocate for Canara Bank.
                                                   Mr. Shalini Kaul, Advocate for Applicant in
                                                   CO.APPL. 787/2013.
                                                   Ms. Haripriya Padmanabhan, Ms. Pooja Dhar and
                                                   Ms. Shivani Vij, Advocates for Applicant.
                                                   Mr. Aditya Vikram Bhat, Mr. Satyajit Serna, Mr.
                                                   Devashish Marwah and Mr. Rahul K., Advocates
                                                   for Applicant in CO.APPLs. 989/2007, 292/2004.
                                                   Mr. D. Bhattacharya, Standing Counsel for OL.
                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                   ORDER

% 03.05.2023 CO.APPL. 583/2017 (for condonation of delay in filing reply)

1. For the grounds and reasons stated therein, the application is allowed and delay in filing reply to CO.APPL. 3176/2016 is condoned and the same is taken on record.

2. The application is disposed of.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:04.05.2023 19:49:29

CO.APPL. 1085/2017 (for condonation of delay in filing reply)

3. For the grounds and reasons stated therein, the application is allowed and delay in filing reply to CO.APPL. 814/2017 is condoned and the same is taken on record.

4. Disposed of.

CO.APPL. 1145/2006, CO.APPL. 1233/2006, CO.APPL. 221/2007, CO.APPL. 318/2007, CO.APPL. 1080/2007, CO.APPL. 688/2010, CO.APPL. 1540/2012, CO.APPL. 814/2017, CO.APPL. 302/2018 (on behalf of Canara Bank) and CO.APPL. 1880/2013, CO.APPL. 516/2019, CO.APPL. 517/2019, CO.APPL. 518/2019, CO.APPL. 519/2019, CO.APPL. 520/2019 (on behalf of M/s Sporting Pastime India Ltd.)

5. In order to streamline the hearing, with the consent of all counsel present, the pending applications are segregated and are directed to be listed on different dates.

6. The above-captioned applications be listed on 16th August, 2023.

7. As requested, counsel for Applicants are permitted to file their respective brief note of submissions, within a period of six weeks from today.

CO.APPL. 989/2007, CO.APPL. 2258/2014, CO.APPL. 4263/2016 (on behalf of Odyssey America Reinsurance Corporation)

8. Re-notify on 6th September, 2023.

9. As requested, counsel for Applicants are permitted to file brief note of submissions, within a period of six weeks from today.

CO.APPL. 57/2007 (u/Rule 9 of the Companies (Court) Rules, 1959, on behalf of OL) Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:04.05.2023 19:49:29

10. Mr. Y.P. Narula, Senior Counsel for Canara Bank, states that he will confirm whether payments to Mr. S.K. Jain, the Valuer have been disbursed or not.

11. Re-notify on 20th September, 2023.

CO.APPL. 736/2009

12. Re-notify on 20th September, 2023.

CO.APPL. 787/2013

13. Re-notify on 16th August, 2023.

CO.APPL. 1533/2016

14. Re-notify on 14th September, 2023.

CO.APPL. 1110/2007

15. Re-notify on 3rd October, 2023.

CO.APPL. 1142/2006, CO.APPL. 1156/2006,

16. Re-notify on 25th September, 2023.

CO.APPL. 1864/2011, CO.APPL. 3176/2016

17. Re-notify on 27th September, 2023.

SANJEEV NARULA, J MAY 3, 2023/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:04.05.2023 19:49:29

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Delhi High Court - Orders