Delhi High Court - Orders
Col. P.K. Uberoi (Retd.) & Anr vs Vigneshwara Developwell Pvt. Ltd & Ors on 21 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 885/2015
COL. P.K. UBEROI (RETD.) & ANR. ..... Petitioners
Through Mr. Arpit Maheshwari, Advocate
versus
VIGNESHWARA DEVELOPWELL PVT.
LTD & ORS. ..... Respondents
Through Mr. Sahailendra Singh and Mr. Arush
Kumar, Advocates
Mr. Vipin Gupta, Mr. Nitin Gupta,
Mr. R. K. Gupta, Advocates for
objectors
Mr. S. M. Saxena, Advocate for
applicant in C. A. 41/2019
Mr. Aman Nandrajogi, Advocate for
Manasvi Securities Service
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 21.02.2019 Co. Application. 509/2018 Learned counsel for the applicant states that as per the scheme certain concessions have to be granted by Income Tax Department, Service Tax Department and Directorate of Account, State of Haryana.
Issue notice to the said departments, returnable on 16.04.2019. In the meantime, the Official Liquidator will file its response to the scheme within four weeks from today. Response may also be filed to the objections filed by some of the investors.
Renotify on 16.04.2019.
JAYANT NATH, J FEBRUARY 21, 2019/b