Delhi High Court - Orders
Anil Syal vs Flywheel Logistics Solutions Pvt. Ltd on 7 February, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11374/2022, CM APPL. 33481/2022
ANIL SYAL .....Petitioner
Through: Ms. Prachi Johri, Adv.
versus
FLYWHEEL LOGISTICS SOLUTIONS PVT. LTD.....Respondent
Through: Mr. Sameer Rohatgi, Mr. Anish
Singh, Advs. for R1.
Ms. Nishi Chaudhary, Mr. Mayuresh
Rishabh, Mr. Desh Ratan and Ms.
Bharti, Advs. for Union Bank of India
(through v/c)
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 07.02.2026
1. Learned counsel for the Union Bank of India, enters appearance. He seeks some time to file an affidavit setting out as to whether there is any "balance unrecovered claim amount" as contemplated in Clause 11 of the Resolution Plan (as reproduced in paragraph 2 of the order dated 26.09.2025).
2. Let the said affidavit be filed by Union Bank of India, within a period of 4 weeks from today.
3. Learned counsel for the petitioner also seeks leave to file an additional affidavit. Let the same be filed before the next date of hearing.
4. List on 01.04.2026.
SACHIN DATTA, J FEBRUARY 7, 2026/at 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 12/02/2026 at 20:50:54