Delhi High Court - Orders
Manmohan Kapani vs Kapani Resorts Pvt Ltd & Ors on 14 February, 2023
Author: Navin Chawla
Bench: Navin Chawla
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) 2/2023
MANMOHAN KAPANI ..... Petitioner
Through: Mr.Shlok Chandra,
Mr.Amankant Mishra, Advs.
versus
KAPANI RESORTS PVT LTD & ORS. ..... Respondents
Through: Mr.Lohit Kumar Bimal,
Mr.Raghav Bimal, Ms.Suhit
Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.02.2023 I.A. 2879/2023 (exemption)
1. Allowed, subject to all just exceptions. O.M.P.(I) 2/2023
2. Admittedly, the petitioner has filed a petition before the National Company Law Tribunal (in short, the 'NCLT').
3. The learned counsel for the petitioner prays for a period of one week to do the needful.
4. Re-list on 2nd March, 2023.
NAVIN CHAWLA, J FEBRUARY 14, 2023 RN Signature Not Verified Digitally Signed By:SUNIL Signing Date:16.02.2023 15:29:01