Delhi High Court - Orders
Educomp Solutions Limited vs Mr. B.D. Park & Ors on 26 February, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CS(COMM) 109/2017 & I.A. 1925/2017 (u/O XXXIX R 1&2 CPC) EDUCOMP SOLUTIONS LIMITED ..... Plaintiff Represented by: Mr. Prashant Rana, Adv. versus MR. B.D. PARK & ORS ..... Defendant Represented by: Mr. Saif Khan, Mr. Shobhit Agarwal, Advs. for D-2. CORAM: HON'BLE MS. JUSTICE MUKTA GUPTA ORDER
% 26.02.2020
1. Learned counsel for the plaintiff seeks discharge as a moratorium has been issued against the plaintiff company.
2. In view of the fact that the name of the Resolution Professional has been given by the plaintiff, learned counsel for the plaintiff is discharged from the case.
3. Report of service to Mr. Mahender Kumar Khandelwal, Resolution Professional in the matter of Educomp Solutions Limited is awaited.
4. Awaiting the report, issue fresh Court notice Mr. Mahender Kumar Khandelwal, Resolution Professional in the matter of Educomp Solution Limited at the address mentioned in the order of 20 th January, 2020 returnable on 9th July, 2020 before this Court.
MUKTA GUPTA, J.
FEBRUARY 26, 2020 'ga'