Delhi High Court - Orders
M3M India Private Limited vs Insolvency And Bankruptcy Board Of ... on 25 February, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~101
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 168/2026
M3M INDIA PRIVATE LIMITED .....Petitioner
Through: Mr.Dayan Krishnan, Sr. Advocate
with Mr. Varun, Mr. Pranav,
Advocates.
versus
INSOLVENCY AND BANKRUPTCY BOARD OF INDIA & ANR.
.....Respondents
Through: Mr. Sahil Monga and Mr. Arjun
Tyagi, Advocates for R-IBBI.
Mr. Rajshekar Rao, Sr. Advocate with
Mr. Shahan Ulla, Mr. Krishan Kumar,
Advocates for applicant.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 25.02.2026 CM APPL. 12797/2026 (for impleadment)
1. Heard learned counsel appearing on behalf of the applicant.
2. Issue notice.
3. Let a copy of this application be supplied by the applicant to all other counsel during the course of the day.
4. The non-applicant(s) shall be at liberty to file the reply, if necessary.
5. Rejoinder thereof, if any, be also filed before the next date of hearing.
6. List on 17.03.2026, the date already fixed.
PURUSHAINDRA KUMAR KAURAV, J FEBRUARY 25, 2026/Nc/ksr 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 26/02/2026 at 20:39:23