Delhi High Court - Orders
Amendment. Sarvahitha Educational ... vs Educomp Solutions Limited & Anr on 1 December, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 5/2018, I.A. 8783/2018 -Addl. grounds , I.A. 8785/2018 -
Amendment.
SARVAHITHA EDUCATIONAL SOCIETY ..... Petitioner
Through: Mr. Munawwar Naseema,
Mr. Prashant Singh, Ms. Tharani, Mr. Vaibhav,
Mr.Samarth and Mr. Rahul, Advs.
versus
EDUCOMP SOLUTIONS LIMITED & ANR. ..... Respondent
Through: Ms.Ranjana Roy Gawai with
Mr.Ujjwal Jain, Mr.Vineet Wadhwa, Advs for R-
1.
Ms.Prachi Johri with Mr.Abhipsa Sahu, Advs for
R-2/O.L.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 01.12.2023
1. Learned counsel for the Official Liquidator appointed for the respondent no.2/company enters appearance and submits that the company stands sold to one M/s Lakshdeep Investments & Finance Pvt. Ltd.. She submits that the details of the said purchaser will be supplied to the learned counsel for the petitioner during the course of the day, who prays for and is granted time to move an appropriate application for seeking substitution/amendment of memo of parties.
2. List on 02.02.2024.
REKHA PALLI, J DECEMBER 1, 2023 sr 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 01/12/2023 at 23:41:21