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[Cites 1, Cited by 3]

Supreme Court - Daily Orders

Anil Bhalla vs Tricolite Electrical Industries Ltd. on 9 February, 2021

Bench: Rohinton Fali Nariman, Hemant Gupta, B.R. Gavai

                                                             1

     ITEM NO.10                     Court 3 (Video Conferencing)                           SECTION X

                                    S U P R E M E C O U R T O F                     I N D I A
                                            RECORD OF PROCEEDINGS

                                Writ Petition(s)(Criminal)               No(s).       68/2021

     ANIL BHALLA & ANR.                                                                  Petitioner(s)

                                                           VERSUS

     TRICOLITE ELECTRICAL INDUSTRIES LTD. & ORS.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.15945/2021-EX-PARTE STAY and IA
     No.15946/2021-EXEMPTION FROM FILING AFFIDAVIT)

     Date : 09-02-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE HEMANT GUPTA
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                     Mr.   Siddharth Bhatnagar, Sr. Adv.
                                           Mr.   G.P. Madaan, Adv.
                                           Mr.   Aditya Madaan, Adv.
                                           Mr.   Shravan Chandrashekhar, Adv.
                                           Ms.   Aagam Kaur, Adv.
                                           Ms.   Aadya Yadav, Adv.
                                           Mr.   Nadeem Afroz, Adv.
                                           Mr.   Abhikalp Pratap Singh, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

In the meanwhile, there shall be stay of further proceedings in the Criminal Complaints being CC No. 10192/2016, CC No. 519489/2016, CC No. 536264/2016, CC No. 40999/2016, CC No. 44517/2016, CC No. 19239/2016, CC No. 541207/2016, CC No. 541208/2016, CC No. 4770/2017, CC No. 2215/2017, CC No. 6790/2018, CC No. 7542/2018, CC No. 7543/2018, CC No. 8264/2018 and CC No. 2271/2019 pending before Metropolitan Magistrate, Patiala House Signature Not Verified Court, Tis Hazari Court, Karkardooma Court & Rohini Courts and Digitally signed by R Natarajan Date: 2021.02.10 other 17:04:07 IST Reason: Courts at Delhi filed against the Petitioners/Directors (Ex/Suspended) of the Respondent Corporate Debtor Company under Section 138-141 of the Negotiable Instruments Act, 1881 in view of 2 the order of moratorium dated 16.04.2019 & thereafter initiation of liquidation dated 30.10.2019 passed by the NCLT, New Delhi in CP No. (IB)- 690(ND)/2018.

List after two weeks.

(R. NATARAJAN)                                 (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                          BRANCH OFFICER