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Delhi High Court - Orders

Dalel Singh vs M-Tech Developers Pvt. Ltd on 1 August, 2022

Author: Navin Chawla

Bench: Navin Chawla

                    $~14 to 18 (company)
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +        CO.PET. 42/2016
                    (15)     CO.PET. 403/2015 & CO.APPL.1701/2015
                    (16)     CO.PET. 860/2015
                    (17)     CO.PET. 882/2015 & CO.APPL.3518/2015
                    (18)     CO.PET. 971/2015 & CO.APPL.3845/2015

                             DALEL SINGH                                           ..... Petitioner
                             MRS. RAJESHWARI                                       ..... Petitioner
                             SMT. RAJ KUMARI                                        ..... Petitioner
                             SANJAY VASHIST                                          ..... Petitioner
                             SH. NIMIT BHARDWAJ                                      ..... Petitioner

                                                versus
                             M-TECH DEVELOPERS PVT. LTD.                        ..... Respondent

                             Present:    Mr.Vivek Kr.Tandon, Ms.Rinku Tiwary, Ms.Prerna
                                         Tandon, Advs for petitioner in item no.14.
                                         Mr.Sidhantn Bhatia, Adv for petitioner in item no.15.
                                         Mr.R K Tripathi, Mr.Siddharth Jain and Mr.Divyam
                                         Aggarwal Adv for Ex Management.
                                         Mr.Manish Vats and Mr.Yoginder Saini, Advs.for R-2 &
                                         3.
                             CORAM:
                             HON'BLE MR. JUSTICE NAVIN CHAWLA
                                                ORDER

% 01.08.2022 In view of the order dated 15.03.2022 passed by the learned National Company Law Tribunal, Principal Bench, New Delhi in IA-3261 (PB)/2021 in CP No.(IB)-2488 (PB)/2019 titled Debashish Majumdar vs. M-Tech Developers Private Limited, the learned counsel(s) for the petitioner(s) fairly submit that nothing survives in the present petitions.

Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 17:50:37

The present petitions alongwith the pending applications are accordingly disposed of.

NAVIN CHAWLA, J AUGUST 1, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:02.08.2022 17:50:37