Delhi High Court - Orders
Javed Perveez vs Clix Capital Services Pvt Ltd on 7 December, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1523/2022 & CRL.M.A. 6582/2022
JAVED PERVEEZ ..... Petitioner
Through: Mr. Trideep Pais, Senior Advocate
with Ms. Sanya Kumar, Advocate.
versus
CLIX CAPITAL SERVICES PVT LTD ..... Respondent
Through: Mr. Sandeep Sethi, Senior Advocate
with Mr. Neeraj Sharma, Ms. Achana
Lakhotia and Mr. Bikram
Bhattacharya, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 07.12.2022 Crl. M.A. 9738/2022 In view of order dated 07.12.2022 passed in CRL.M.C. No. 1513/2022 titled Coffeeday Hotels and Resorts Private Limited & Anr. vs. Clix Capital Services Pvt Ltd., the present application is allowed, thereby substituting M/s Phoenix ARC Pvt. Ltd. in place of M/s. Clix Capital Services Pvt Ltd, without prejudice to the petitioner's rights and contentions as mentioned in that order.
2. Application is allowed and disposed-of accordingly.
3. Let amended memo of parties be filed before the next date.
4. Re-notify on 07th March 2023.
ANUP JAIRAM BHAMBHANI, J DECEMBER 7, 2022/ds Signature Not Verified Digitally Signed CRL.M.C. 1523/2022 Page 1 of 1 By:NEERAJ Signing Date:20.12.2022 14:29:42