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Delhi High Court - Orders

Reacon Engineers (India) Pvt. Ltd vs Airforce Naval Housing Board & Anr on 10 September, 2024

Author: Prateek Jalan

Bench: Prateek Jalan

                                          $~9
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          +           O.M.P. (COMM) 28/2021 & I.As. 959/2021, 2233/2021.
                                                      REACON ENGINEERS (INDIA) PVT. LTD.               .....Petitioner
                                                                     Through: Mr. J. Rajesh, Mr. Jaitegan Singh
                                                                                 Khurana, Mr. Arsalan, Advocates
                                                                                 for RP of petitioner.

                                                                                         versus

                                                      AIRFORCE NAVAL HOUSING
                                                      BOARD & ANR.                             .....Respondents
                                                                   Through: Mr. Yoginder Handoo, Mr.
                                                                            Ashwin Kataria and Mr. Garvit
                                                                            Solanki, Advs. For R-1.
                                                                            Ms. Mani Gupta, Mr. Aman
                                                                            Choudhary, Advocates for R-2.

                                          CORAM:
                                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                                      ORDER

% 10.09.2024

1. As recorded in the order dated 10.05.2024, the petitioner - Company, is undergoing Corporate Insolvency Resolution Process. Mr. J. Rajesh, learned counsel, has entered appearance on behalf of Resolution Professional of the petitioner - Company and seeks an adjournment.

2. Respondent No. 1, which was the claimant in the arbitral proceedings, is also represented. As far as respondent No. 2 is concerned, Ms. Mani Gupta, learned counsel for the liquidator of respondent No.2, states that the impugned award has been passed against the petitioner and respondent No. 2. Respondent No. 2, however, has not challenged the award and the liquidator has admitted the claim of the respondent No. 1, O.M.P. (COMM) 28/2021 Page 1 of 2 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 21/09/2024 at 08:51:37 which will be dealt with in accordance with the priority of debts in respect of the company in liquidation.

3. At the request of Mr. Rajesh, list on 06.02.2025.

PRATEEK JALAN, J SEPTEMBER 10, 2024 'Bhupi'/ O.M.P. (COMM) 28/2021 Page 2 of 2 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 21/09/2024 at 08:51:37