Delhi High Court - Orders
M/S Alpro Industries vs M/S Ambience Pvt. Limited & Anr on 16 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 480/2019 & I.A. 15906/2019
M/S ALPRO INDUSTRIES ..... Petitioner
Through: Mr. Anil Kumar Mishra, Mr. Ajay
Singh, Mr. Amit Kumar, Mr.
Vivek Kumar Singh and Mr.
Supantha Sinha, Advocates.
versus
M/S AMBIENCE PVT. LIMITED & ANR. ..... Respondents
Through: Mr. Rishabh Tomar and Ms.
Kavita, Advocates for R-1.
Mr. Narender Kumar, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 16.08.2022
1. Mr. Rishabh Tomar, learned counsel for the respondent No.1, submits that the proceedings initiated against the respondent No.1- company before the National Company Law Tribunal ["NCLT"] have come to an end as the National Company Law Appellate Tribunal ["NCLAT"] has, by an order dated 02.08.2022 in Company Appeal (AT) (Ins) No. 6 of 2021, set aside the order of the NCLT initiating the insolvency proceedings against the respondent No.1-company. In these circumstances, he submits that there is no impediment to the present proceedings under Section 34 of the Arbitration and Conciliation Act, 1996. A copy of the order of the NCLAT has been handed over in Court Signature Not Verified Digitally signed O.M.P. (COMM) 480/2019 Page 1 of 2 By:SHITU NAGPAL Signing Date:17.08.2022 15:00:44 and is taken on record.
2. Learned counsel for both the parties are directed to file their written submissions alongwith copies of any authorities upon which they wish to rely.
3. List on 12.12.2022.
PRATEEK JALAN, J AUGUST 16, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed O.M.P. (COMM) 480/2019 Page 2 of 2 By:SHITU NAGPAL Signing Date:17.08.2022 15:00:44