Delhi High Court - Orders
Batliboi Ltd vs M/S Mideast Integrated Steel Ltd on 13 October, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~20 (Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 337/1996 & CO.APPL. 612/2022
BATLIBOI LTD.
..... Petitioner
Through: Mr.Rajiv Nayar, Sr. Adv. with
Mr.Manish Shukla, Ms.Jyoti
Srivastava & Mr.Rishi Jindal, Advs.
versus
M/S MIDEAST INTEGRATED STEEL LTD.
..... Respondent
Through: Mr.Ruchi Sindhwani, SC for OL with
Ms.Megha Bharara, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 13.10.2022 CO.APPL. 611/2022 The learned senior counsel for the applicant prays for leave to place on record the Scheme to show that the applicant was one of the propounders of the Scheme and in that capacity, deposited the amount in question before this Court. He may do so within a period of one week from today.
List on 2nd November, 2022.
NAVIN CHAWLA, J OCTOBER 13, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.10.2022 19:04:14