Delhi High Court - Orders
Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 22 February, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~CP-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 292/2004
PACIFIC CONVERGENCE CORPN. LTD. ..... Petitioner
Through: Ms. Pooja Dhar, Mr. Mantavya
Sharma and Ms. Haripriya
Padmanathan, Advocates.
versus
DATA ACCESS (INDIA) LTD. ..... Respondent
Through: Mr. Pran Krishna, Advocate for
Official Liquidator.
Mr. Abhey Narula, Advocate for the
Canara Bank.
Mr. Aditya Vikram Bhat, Advocate
for Applicant in CO.APPL. 128-
129/2023.
Mr. Aditya Vikram Bhat and Mr.
Devashish Marwah, Advocates for
Applicant/ OARC.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.02.2023 CO.APPL. 129/2023 (seeking exemption from filing the original documents, certified and clear/ dim copies of annexures)
1. Exemption is granted, subject to all just exceptions.
2. Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Disposed of.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.02.2023 19:35:40CO.APPL. 128/2023 (on behalf of Odyssey America Reinsurance Corporation, u/ Rule 9 of the Company Court Rules, 1959 r/w Section 151 of the Code of Civil Procedure, 1908)
4. Following the order dated 06th July, 2018, Applicant inspected the records of the Company (in Liqn.) and through this application, seeks to submit certain additional documents in C.A. No. 989/2007.
5. Considering the reasons stated in the application, the same is allowed and Annexures 7 to 65 are taken on record.
6. Let copies of said documents be also furnished to the counsel for Canara Bank as well as the Official Liquidator forthwith.
7. Disposed of.
SANJEEV NARULA, J FEBRUARY 22, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.02.2023 19:35:40