Delhi High Court - Orders
In The Matter Of Dcm Financial Services ... vs Unknown on 6 August, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~C-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 300/2005, CO.APPL. 1455/2005, CO.APPL. 11/2006,
CO.APPL. 77/2006, CO.APPL. 1343/2006, CO.APPL. 1445/2006,
CO.APPL. 803/2008, CO.APPL. 102/2009, CO.APPL. 725/2010,
CO.APPL. 726/2010, CO.APPL. 1185/2010, CO.APPL. 1918/2010,
CO.APPL. 188/2011, CO.APPL. 219/2012, CO.APPL. 262/2013,
CO.APPL. 449/2013, CO.APPL. 48/2014, CO.APPL. 1152/2014,
CO.APPL. 608/2017, CO.APPL. 968/2018, CO.APPL. 437/2022 &
CO.APPL. 198/2023
IN THE MATTER OF DCM FINANCIAL SERVICES LTD.
.....Petitioner
Through: Mr. Sachin Chopra, Ms. Astha Gupta
and Ms. Faguni Katyal, Advocates.
versus
.. .....Respondent
Through: Mr. Vijay Gupta, Advocate for
Central Bank of India.
Ms. Kirti Mewar and Mr. Ishaan
Sahai, Advocates for applicant in
CO. APPL. 437/2022.
Mr. Ramesh Babu with Ms. Manisha
Singh, Ms. Jagriti Bharti and Ms.
Tanya Chowdhary, Advocates for
RBI.
Mr. Sarthak Sehgal, Advocate for
Punjab and Sind Bank.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.08.2024 CO.APPL. 227/2024 (Direction for release the amount due under the decree) Learned Standing Counsel appearing on behalf of the Official Liquidator prayed for two weeks' time to file reply to the instant application. Let the same be filed with two weeks as prayed. Rejoinder 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 08/08/2024 at 02:52:11 thereto, if any, be filed within two weeks thereafter.
List on 25th October, 2024.
CO.APPL. 481/2024 (Stay the execution proceedings) Mr. Pavan Sachdeva, learned Counsel appearing on behalf of the CMD of Company prayed for two weeks' time to file reply to the instant application. Let the same be filed with two weeks as prayed. Rejoinder thereto, if any, be filed within two weeks thereafter.
List on 25th October, 2024.
CO.PET. 300/2005, CO.APPL. 1455/2005, CO.APPL. 11/2006, CO.APPL. 77/2006, CO.APPL. 1343/2006, CO.APPL. 1445/2006, CO.APPL. 803/2008, CO.APPL. 102/2009, CO.APPL. 725/2010, CO.APPL. 726/2010, CO.APPL. 1185/2010, CO.APPL. 1918/2010, CO.APPL. 188/2011, CO.APPL. 219/2012, CO.APPL. 262/2013, CO.APPL. 449/2013, CO.APPL. 48/2014, CO.APPL. 1152/2014, CO.APPL. 608/2017, CO.APPL. 968/2018, CO.APPL. 437/2022 & CO.APPL. 198/2023.
List on 25th October, 2024.
CHANDRA DHARI SINGH, J AUGUST 6, 2024 rk/ryp Click here to check corrigendum, if any 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 08/08/2024 at 02:52:11