Paramvir Singh Tiwana & Ors vs Union Of India & Ors on 12 July, 2021

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Delhi High Court - Orders

Paramvir Singh Tiwana & Ors vs Union Of India & Ors on 12 July, 2021

Bench: Rekha Palli

                          $~19
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 6377/2021
                               PARAMVIR SINGH TIWANA & ORS.                  ..... Petitioner
                                                Through    Mr.Gaurav Mitra, Mr.Bilal Ali,
                                                Mr.Adarsh Kr.Gupta, Ms.Shriya, Advs.

                                                   versus

                                UNION OF INDIA & ORS.                        ..... Respondent
                                              Through      Ms.Shiv     Laxmi,      CGSC     with
                                              Ms.Rupali Kapoor, Adv for R-1.
                                              Mr.Puneet Jain with Mr.Christi Jain, Mr.Harsh
                                              Jain, Advs for R-2.
                                              Mr.Virender        Ganda,       Sr.Adv.       with
                                              Counsel(appearance not received)
                                              Mr.Abhijeet Sinha with Mr.Abhinav Goyal, Adv
                                              for R-3 with R-3 in person.
                                              Mr.Krishnendu        Datta,      Sr.Adv.      with
                                              Mr.N.S.Ahluwalia, Mr.Adhish Sharma, Mr.Neeraj
                                              Malik, Advs for R-4.
                                              Mr.Pramod Kr.Dubey, Sr.Adv. with Mr.Nishaank
                                              Mattoo, Mr.Anurag Andley, Advs for Intervenors.

                                CORAM:
                                HON'BLE MS. JUSTICE REKHA PALLI
                                        ORDER

% 12.07.2021 CM APPL. 20046-47/2021

1. Exemptions allowed, subject to all just exceptions.

2. The notarized affidavit be filed within two weeks of the court resuming physical hearing.

3. The applications stand disposed of.

Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:13.07.2021 14:58:58

W.P.(C) 6377/2021 & CM APPL. 20045/2021(stay)

4. The present petition has been filed assailing the order dated 01.06.2021 passed in company application being Company Application No. 2083/2019 in Company Petition No. (IB)-934(PB)/2018 titled as "Paramjit Singh Saini Vs. Puma Realtors Private Limited, whereby the learned Tribunal has approved the resolution plan of respondent no.4 company.

5. After arguing the matter vehemently for about an hour, learned counsel for the petitioners seeks leave to withdraw the present petition with liberty to assail the impugned order on merits before the appropriate appellate forum.

6. The petition is, accordingly, dismissed as withdrawn with liberty as prayed for.

7. It is made clear that grant of the aforesaid liberty to the Petitioner to approach the appropriate forum will not amount to any expression of opinion by this Court.

REKHA PALLI, J JULY 12, 2021 sr Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:13.07.2021 14:58:58

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Delhi High Court - Orders