Delhi High Court - Orders
Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 10 May, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 28/2021 & I.A. 959/2021, I.A. 2233/2021
REACON ENGINEERS (INDIA) PVT. LTD. ..... Petitioner
Through: None.
versus
AIRFORCE NAVAL HOUSING BOARD & ANR.
..... Respondents
Through: Mr. Yoginder Handoo with Mr.
Garvit Solanki & Ms. Medha Gaur,
Advocates for R2.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 10.05.2024 No one is present on behalf of the petitioner when the matter is called- out.
Learned counsel appearing for the respondents inform the court, that the petitioner is under-going Corporate Insolvency Resolution Process.
Learned counsel appearing for respondent No.2 also informs the court that respondent No.2 is also under-going liquidation.
In the circumstances, re-notify on 10th September 2024.
ANUP JAIRAM BHAMBHANI, J MAY 10, 2024 V.Rawat 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 14/05/2024 at 22:34:22