Delhi High Court - Orders
Mrs. Rajeshwari vs M Tech Developers Pvt. Ltd on 7 January, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~CP-1 to 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 403/2015
MRS. RAJESHWARI ..... Petitioner
versus
M TECH DEVELOPERS PVT. LTD. ..... Respondent
+ CO.PET. 860/2015
SMT. RAJ KUMARI ..... Petitioner
versus
M-TECH DEVELOPERS PVT. LTD. ..... Respondent
+ CO.PET. 882/2015
SANJAY VASHIST ..... Petitioner
versus
M-TECH DEVELOPERS LIMITED, ..... Respondent
+ CO.PET. 971/2015
SH. NIMIT BHARDWAJ ..... Petitioner
versus
M-TECH DEVELOPERS LTD. ..... Respondent
+ CO.PET. 42/2016
DALEL SINGH ..... Petitioner
versus
M-TECH DEVELOPERS PVT LTD & ORS. ..... Respondent
Present: Ms.Puja Agarwal, Adv. for the petitioner in item No.1.
Mr.Manish Vats and Mr.Gopal Singh, Advs. for petitioners in item
No.3 and 4.
Mr.Vivek Kumar Tandon and Ms.Mamta Tandon, Advs. for the
petitioner in item No.5.
Mr.Sushil Aggarwal and Mr.R.K.Tripathi, Advs. for respondents.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 07.01.2019 Pursuant to the last order dated 4.9.2018 Mr.Amit Kumar Jha, Director of the respondent company is not present in court. An affidavit has been filed as per the last order whereby it has been stated that the dues of the petitioner would be paid in instalment of Rs.70,000/- to Rs.80,000/- per month.
Learned counsel appearing for petitioner submits that this offer is not acceptable as the refund of their dues would take a long time.
At this stage, learned counsel for the respondent seeks an adjournment to suggest a better offer.
At request, adjourned to 4.2.2019.
JAYANT NATH, J JANUARY 07, 2019 n