Delhi High Court - Orders
M/S Royal Marine Co & Others vs Naftogaz India Private Ltd on 15 March, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~9 (Company Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 128/2011 & CO.APPL.91/2021
M/S ROYAL MARINE CO & OTHERS ..... Petitioners
Through: Mr. Vinayak Batta, Adv. for
BORL
versus
NAFTOGAZ INDIA PRIVATE LTD ..... Respondent
Through: Mr. T.P. Singh, Sr. Central
Govt. Counsel for UoI
Mr. Kunal Sharma, Adv. with
Mr. Shubhendu Bhattacharya,
Adv. Counsel for OL
Mr. Siddharth Khattar, Adv. for
Ex-Management
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 15.03.2021 CO.APPL.91/2021(under Rule 9 of the Companies (Court) Rules, 1959, read with Section 151 of CPC, 1908)
1. Owing to paucity of time, it is not possible to take up this application today.
2. Accordingly, re-notify on 19th March, 2021.
C.HARI SHANKAR, J MARCH 15, 2021 ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:16.03.2021 21:16:02