Unitech Power Transmission Ltd vs Independent Mobile Infrastructure(P) ... on 11 July, 2024

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Delhi High Court - Orders

Unitech Power Transmission Ltd vs Independent Mobile Infrastructure(P) ... on 11 July, 2024

Bench: Chandra Dhari Singh

                           $~C-22
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         CO.PET. 158/2009
                                     UNITECH POWER TRANSMISSION LTD.                                                       .....Petitioner
                                                                           Through:                None

                                                                           versus

                                     INDEPENDENT MOBILE INFRASTRUCTURE(P) LTD
                                                                                .....Respondent
                                                  Through: Mr.Abhishek Maratha, Standing
                                                           counsel for OL with Ms.Nupur
                                                           Sharma, Advocate for OL
                                                           Mr. Rajesh Kumar, Advocate for UOI
                                                           Mr.Prashant Meharchandani, Sr.SC
                                                           with    Mr.Akshat    Singh,     JSC,
                                                           Ms.Ritika Vohra and Mr.Utkarsh
                                                           Kandpal,    Advocates      for    IT
                                                           department

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 11.07.2024 OLR 61/2024 in CO.PET. 158/2009

1. The present OLR has been filed on behalf of the Official Liquidator.

2. The status report is taken on record.

3. Learned Standing counsel appearing on behalf of the Official Liquidator prayed that the Official Liquidator may be permitted to release the payment of Rs. 15,266/- to ITCOT Limited in terms of the order dated 22nd February, 2002. It is further submitted that in compliance with the order 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 15/07/2024 at 22:46:52 dated 31st May, 2024 passed by the Predecessor Bench of this Court, the possession of the subject property has already been handed over to the Laity Commission on 11th June, 2024. Hence, the directions passed vide order dated 31st May, 2024 has already been complied with.

4. In view of the above, the Official Liquidator is permitted to release the payment of Rs. 15,266/- to ITCOT Limited in terms of the order dated 22nd February, 2002.

CO.PET. 158/2009

List on 16th October, 2024.

CHANDRA DHARI SINGH, J JULY 11, 2024 dy/db Click here to check corrigendum, if any 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 15/07/2024 at 22:46:52

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Delhi High Court - Orders