Delhi High Court - Orders
10) Mr Ishan Singh vs Spaze Towers Private Limited on 13 February, 2026
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 26/2023, CRL.M.A. 4509/2025 (Filed
by decree holder U/S 215 R/W 379), EX.APPL.(OS) 120/2023
(Dir.), EX.APPL.(OS) 835/2024 (Dir.), EX.APPL.(OS)
1403/2024 (Filed on behalf of the decree holder seeking closure
of the JD right to file reply to the application 835/2024),
EX.APPL.(OS) 1549/2024 (Seeking vacation of Para 3 of the
order dt. 09.09.2024) & EX.APPL.(OS) 1596/2024 (U/O 1 Rule
10)
MR ISHAN SINGH .....Decree Holder
Through: Mr. Guneet Singh Sidhu and
Mr. Siddharth Chittal,
Advocates.
versus
SPAZE TOWERS PRIVATE LIMITED
.....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 13.02.2026
1. Learned counsel appearing on behalf of the Decree Holder submits that the Respondent Company has been admitted into resolution proceedings before the learned National Company Law Tribunal. The said position is also reflected in this Court's Order dated 08.05.2025.
2. Further, the learned counsel appearing on behalf of the Resolution Professional is not present today.
3. Accordingly, list on 06.05.2026.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 13, 2026/tk/kr/dj 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 16/02/2026 at 20:41:23