Delhi High Court - Orders
Dr. Anil Misra vs Niho Construction Limited on 16 April, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C-7 to C-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 402/2014
DR. ANIL MISRA ..... Petitioner
Through: Ms. Shashi Panwarl and Mr.
Rajaram C. Iyer, Advs.
versus
NIHO CONSTRUCTION LIMITED ..... Respondent
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
C-8
+ CO.PET. 432/2014 & CO.APPL. 845/2018
AMIT VERMA ..... Petitioner
Through: Ms. Shashi Panwarl and Mr.
Rajaram C. Iyer, Advs.
versus
NIHO CONSTRUCTION LTD & ORS. ..... Respondents
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
C-9
+ CO.PET. 433/2014
VIKSA AMIT SINGH ..... Petitioner
Through: Ms. Shashi Panwarl and Mr.
Rajaram C. Iyer, Advs.
versus
NIHO CONTRUCTION LTD & ORS. ..... Respondents
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
C-10
+ CO.PET. 434/2014 & CO.APPL. 400/2018
SHISHUPAL SINGH RAWAT ..... Petitioner
Through: Ms. Shashi Panwarl and Mr.
Rajaram C. Iyer, Advs.
versus
NIHO CONSTRUCTION LTD & ORS. ..... Respondents
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
C-11
+ CO.PET. 435/2014 & CO.APPL. 398/2018, CO.APPL.
238/2023
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 22/04/2024 at 23:41:11
SRINIVASAN SESHADRI ..... Petitioner
Through: Ms. Shashi Panwarl and Mr.
Rajaram C. Iyer, Advs.
versus
NIHO CONTRUCTION LTD & ORS. ..... Respondents
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
C-12
+ CO.PET. 27/2015 & CO.APPL. 130/2015, CO.APPL.
131/2015, CO.APPL. 1251/2015
SOBHA LTD. ..... Petitioner
Through: Mr. Amit P. Shahi, Adv.
versus
NIHO CONSTRUCTION LTD. ..... Respondent
Through: Ms. Nehmat Sethi and Ms. Kirti
Bhardwaj, Advs.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 16.04.2024
1. This hearing is being conducted through hybrid mode.
2. Learned counsel for the petitioner in CO.PET. 27/2015 requests for an accommodation.
3. In CO.PET. 435/2014, an application bearing CO.APPL. 238/2023 moved on behalf of the petitioner is pending for consideration. Learned counsel for the respondent requests for time to file a reply and/or seek instructions with regard to the said application.
4. Learned counsels for the parties are apprised that in view of the fact that the present winding up of the proceedings have been a complete non-starter and a Provisional Liquidator is yet to be appointed by this Court, in view of the decision by the Supreme Court in the case of Action Ispat & Power (P) Ltd. v. Shyam Metalics & Energy Ltd., (2021) 2 SCC 641, these matters would be required to 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 22/04/2024 at 23:41:11 be transferred to the NCLT. Learned counsels for the parties request time to seek instructions.
5. Re-notify on 14.05.2024.
DHARMESH SHARMA, J.
APRIL 16, 2024 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 22/04/2024 at 23:41:12