Delhi High Court - Orders
M/S Essa Aar Motors & Anr vs M/S Alankit Assignments Limited on 10 November, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~2 and 41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 51/2018
M/S ESSA AAR MOTORS & ANR ..... Petitioners
Through: Mr. A. Maiti and Ms. Radhika
C., Advs.
versus
M/S ALANKIT ASSIGNMENTS LIMITED ..... Respondent
Through: Mr. Vaibhav Sethi, Ms. Priya
Pathania and Ms. Roma Bedi,
Advs.
41
+ RC.REV. 18/2018
VINOD KUMAR DHINGRA ..... Petitioner
Through: Mr. A. Maiti and Ms. Radhika
C., Advs.
versus
M/S ALANKIT ASSIGNMENTS LTD ..... Respondent
Through: Mr. Vaibhav Sethi, Ms. Priya
Pathania and Ms. Roma Bedi,
Advs.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 10.11.2023 CM APPL. 49648/2023 (For Directions) in RC.REV.-51/2018 CM APPL. 49664/2023 (For Directions) in RC.REV.-18/2018
1. Learned counsel for the petitioners submits that the present matter is connected with RC.REV.-17/2018 and RC.REV.-18/2018 that are listed for hearing today.
2. It is submitted that a reference to a larger bench has already been made on the question as to whether a company incorporated 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 11/11/2023 at 10:47:31 under the Companies Act, 1956 can institute eviction petition under Section 14(1)(e) r/w Section 25-(B)(8) of the Delhi Rent Control Act, 1958. The same is pending for consideration before the Hon'ble Division Bench of this Court.
3. Re-notify the matters on 13.05.2024 alongwith RC.REV.- 17/2018.
DHARMESH SHARMA, J.
NOVEMBER 10, 2023 sp 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 11/11/2023 at 10:47:31