Delhi High Court - Orders
Refex Energy Limited & Ors vs M/S Passive Infra Projects Private ... on 17 May, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~15 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6673/2019 & CRL.M.A. 43382/2019 & CRL.M.A.
5115/2021
REFEX ENERGY LIMITED & ORS. ..... Petitioners
Through: Mr. Pratishtha Vij, Advocate.
versus
M/S PASSIVE INFRA PROJECTS PRIVATE
LIMITED ..... Respondent
Through: None.
(16)
+ CRL.M.C. 6730/2019 & CRL.M.A. 43586/2019 & CRL.M.A.
5118/2021
REFEX ENERGY PRIVATE LIMITED & ORS ..... Petitioners
Through: Mr. Pratishtha Vij, Advocate.
versus
M/S PASSIVE INFRA PROJECTS PRIVATE
LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.05.2023 CRL.M.A. 43587/2019 (exemption) in CRL.M.C. 6730/2019
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 6673/2019 & CRL.M.C. 6730/2019
3. Learned counsel for respondent prays for and is granted four weeks 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 24/09/2023 at 11:30:34 time to file reply. Rejoinder, if any, be filed within four weeks thereafter with advance copy to other party.
4. Re -notify on 04.08.2023.
5. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MAY 17, 2023/kss 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 24/09/2023 at 11:30:34