Delhi High Court - Orders
Antrix Coporation Ltd vs Devas Multimedia Private Limited on 7 April, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 11/2021
ANTRIX COPORATION LTD. ..... Petitioner
Through: Mr. Tushar Mehta, Ld. Solicitor
General of India, Mr. N.
Venkataraman, Ld. ASG, Mr. Arjun
Krishnan, Mr. Ankur Singh,
Mr. Chandrashekara Bharathi
Venkataraman, Mr. Shourya Bari,
Advocates, and Mr. Chinmoy Roy,
Junior Legal Officer.
versus
DEVAS MULTIMEDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Rajiv Nayar, Sr. Adv. with
Ms. Anuradha Dutt, Mr. Pawan
Sharma, Mr. Ekta Kapil, Mr. Haaris
Fazili, Mr. Chaitainya Kaushik,
Ms. Priyanka MP, Mr. Shobhit Ahuja,
Advocates.
Mr. (appearance not given), Dy.
Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 07.04.2021 I.A.Nos. 4941/2021, 4964/2021
1. Allowed, subject to just exceptions.
I.A.No. 4940/20212. Issue notice. Learned counsel for the petitioner accepts notice and Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:09.04.2021 15:44:53 seeks time to file the reply. Let the same be filed within four weeks. Rejoinder within one week thereafter. I.A.Nos. 3035/2021, 3037/2021
3. Deputy Official Liquidator present through video conference seeks further four weeks time to file the reply to the applications.
4. In the interest of justice, further four weeks time is granted to the Official Liquidator to file reply to applications. Rejoinder within one week thereafter.
5. List on 19th May, 2021.
J.R. MIDHA, J.
APRIL 7, 2021 dss Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:09.04.2021 15:44:53