Delhi High Court - Orders
Overseas Polymers Pvt. Ltd vs Bharat Foam Udyog Private Ltd on 22 March, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~15(Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 283/2016
OVERSEAS POLYMERS PVT. LTD. ..... Petitioner
Through
Versus
BHARAT FOAM UDYOG PRIVATE LTD. ..... Respondent
Through Mr Pradeep Aggarwal, Mr Arjun
Aggarwal, Advocate for FMU.
Mr Jeetender Gupta, Advocate for Ex-
Management.
Mr Abhishek Aggarwal, Advovcate for applicant
in CA 267/2021 for Mr Virender Kumar Jain.
Mr Arjun Nanda, Advocate for applicant in CA
740/2020.
Mr Kunal Sharma, Advocate with Mr Shubhendu
Bhattacharya, Advocate for Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 22.03.2022 CA 277/2021
1. For the reasons stated in the application, the same is allowed. The delay is condoned.
CA 740/20202. This is an application made by the security agency for release of funds. By a separate order dated 09.03.2022 passed by this Court in another matter (CA 143/2022 in CP 698/2015 SBI Capital Market Ltd. v Aravali Infrapower Ltd.), disbursal of funds to the applicant have been restrained on account of certain allegations made against the applicant company.
Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:24.03.20223. In view of the above, consideration of the present application is deferred.
4. List on 25.07.2022.
VIBHU BAKHRU, J MARCH 22, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:24.03.2022