Delhi High Court - Orders
Cipla Limited vs Concept Biosciences India Pvt. Ltd & Ors on 24 July, 2024
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 559/2021 & I.A. Nos. 14487/2021, 14488/2021 &
10991/2022
CIPLA LIMITED .....Plaintiff
Through: Mr. Siddharth Choudhary, Advocate.
versus
CONCEPT BIOSCIENCES INDIA PVT. LTD &
ORS. .....Defendants
Through: Ms. Deepali Aggarwal, Advocate for
Insolvency Resolution Professional.
(M): 9971545416
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 24.07.2024
1. Ms. Deepali Aggarwal, learned counsel appearing for the Insolvency Resolution Professional ("IRP") submits that since an Official Liquidator has been appointed for the defendant company, and that the defendant company is now under liquidation, therefore, she may be discharged.
2. Mr. Siddharth Choudhary, learned counsel appearing for the plaintiff submits that in view of the insolvency and liquidation proceedings against the defendant company, moratorium period is operating qua the defendant, which is still in force.
3. On a pointed query by this Court with respect to the maintainability of the present suit in view of the aforesaid facts and circumstances of the 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 26/07/2024 at 00:29:01 present case, learned counsel appearing for the plaintiff submits that he may be granted some time to seek instructions, in that regard.
4. At request, list on 12th August, 2024.
MINI PUSHKARNA, J JULY 24, 2024 c 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 26/07/2024 at 00:29:01