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Delhi High Court - Orders

Antrix Coporation Ltd vs Devas Multimedia Private Limited on 25 February, 2021

Author: J.R. Midha

Bench: J.R. Midha

                          $~O-16
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     O.M.P. (COMM) 11/2021

                                ANTRIX COPORATION LTD.                   ..... Petitioner
                                             Through: Mr. Tushar Mehta, Solicitor
                                                      General, Mr. Shailendra, Swarup,
                                                      Mr. Saket Sikri, Mr.Arjun Krishnan,
                                                      Mr. Vikalp Mudgal and Mr. Junald
                                                      Nahvl, Advocates.

                                                    versus

                                DEVAS MULTIMEDIA PRIVATE LIMITED        ..... Respondent
                                            Through: Mr. Rajiv Nayar, Sr. Adv. with Ms.
                                                     Anuradha Dutt, Mr. Pawan Sharma,
                                                     Mr. Haaris Fazili, Ms. Priyanka MP,
                                                     Mr. Chaitanya Kaushik and Mr.
                                                     Shobhit Ahuja, Advocates.
                                                     Mr.M. Yadubhushana Rao,
                                                     Asst.Official Liquidator.

                                CORAM:
                                HON'BLE MR. JUSTICE J.R. MIDHA

                                       ORDER

% 25.02.2021

1. The hearing has been conducted through video conference. I.A.Nos.3036/2021 & 3038/2021

2. The delay in refiling the applications are condoned. Both the applications are disposed of.

I.A.Nos.3035/2021 & 3037/2021

3. Issue notice to the petitioner as well as official liquidator appointed by Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:01.03.2021 19:01:22 NCLT. Learned counsel for the petitioner as well as learned official liquidator present before this Court accepts notice.

4. The reply to the application be filed within two weeks. Rejoinder within two weeks thereafter.

5. List both the applications for consideration on 07th April, 2021.

6. Both the parties shall file brief note of submissions not exceeding three pages along with copies of the relevant pages of the documents on record and the judgments on which they wish to rely with relevant portions duly highlighted for the convenience of this Court at least one week before the next date of hearing.

7. Counsel for the parties shall furnish the hardcopy of the submissions along with duly highlighted documents/judgments be furnished to the Court Master at least three days before the next date of hearing.

8. The order be uploaded on the website of this Court forthwith.

J.R. MIDHA, J.

FEBRUARY 25, 2021 dss Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:01.03.2021 19:01:22