Delhi High Court - Orders
Antrix Coporation Ltd vs Devas Multimedia Private Limited on 27 September, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 11/2021 & I.A. 3035/2021; I.A. 3037/202
ANTRIX COPORATION LTD. ...... Petitioner
Through: Mr. N. Venkataraman, ASG, with
Mr. Ajay Bhargava, Mr. Arvind
Ray, Mr. V. Chandrashekara
Bharathi, Mr. Karan Gupta, Ms.
Vansha S Suneja, Advocates with
Mr. Chinmoy Roy, Junior Legal
Officer.
Versus
DEVAS MULTIMEDIA PRIVATE LIMITED ...... Respondent
Through: Mr.Maninder Singh, Senior
Advocate with Mr. Shankh
Sengupta, Mr. Varuna Bhanrale,
Mr. Akshay Puri, Mr. RV
Goutham, Ms. Harneet Kaur, &
Ms. Angelika Awasthi, Advocates
Mr. Suhail Dutt, Senior Advocate,
Ms. Anuradha Dutt, Mr. Lynn
Pereira, Ms. Priyanka MP,
Mr. Ambar Bhushan &
Mr. Chaitanya Kaushik, Advocates
for impleading applicant- Devas
Employees Mauritius Pvt. Ltd.
(DEMPL)
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
O.M.P. (COMM) 11/2021 Page 1 of 2
% 27.09.2021 The hearing has been conducted through video conferencing. IA No. 12620/2021 (u/S 151 CPC)
1. The present application has been filed on behalf of Official Liquidator of petitioner seeking condonation of delay of 41 days in filing reply to the IA No.4940/2021 filed on behalf of Devas Multimedia Private Limited seeking impleadment in the present petition.
2. For the reasons stated in the application, it is allowed and delay of 41 days in filing the reply to IA No. 4940/2021 is condoned. Consequentially, reply is taken on record.
3. Application is disposed of.
IA No.4940/20214. Reply to the present application on behalf of Official Liquidator of petitioner has come on record.
5. Counsel for applicant/ Devas Multimedia Private Limited seeks time to file rejoinder.
6. Rejoinder, if any, be filed within four weeks.
7. Renotify on 30.11.2021.
SURESH KUMAR KAIT, J SEPTEMBER 27, 2021 r O.M.P. (COMM) 11/2021 Page 2 of 2