Delhi High Court - Orders
Mtnl Ltd vs Data Access (India) Ltd., on 25 February, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~5(Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 209/2005
MTNL LTD. ..... Petitioner
Through Mr Rameezuddin Raja, Adv for the
Applicant/Petitioner - M.T.N.L.
versus
DATA ACCESS (INDIA) LTD., ..... Respondent
Through D. Bhattacharya, Adv for OL
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 25.02.2022 [Hearing held through videoconferencing] CA 108/2022
1. The applicant has filed the present application seeking condonation of delay in furnishing its claims.
2. Mr Bhattacharya, learned counsel appearing for the Official Liquidator, points out that the Data Access (India) Limited has been directed to be liquidated in another petition, being Company Petition No. 292/2004. He states that the claims were invited in that petition. Notwithstanding the above, he states that the Official Liquidator has no objection to the present application being allowed to permit the applicant for condoning the delay in furnishing its claims.
3. In view of the above, the application is allowed. The applicant is also Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:02.03.2022 permitted to furnish all documents in support of its claim to the Official Liquidator within a further period of four weeks from today.
VIBHU BAKHRU, J FEBRUARY 25, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:02.03.2022