Delhi High Court - Orders
Manika Garg & Anr vs Unitech Real-Tech Properties Limited, ... on 21 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 727/2019
MANIKA GARG & ANR. ..... Petitioners
Through: Mr. Nitin Gupta, Mr. Sahil Chopra,
Ms. Aadrisha Gautam and Mr.
Himanshu Chopra, Advocates.
versus
UNITECH REAL-TECH PROPERTIES
LIMITED, & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 21.07.2022
1. Mr. Himanshu Chopra, learned counsel for the petitioners, states that the respondents in the present case are Unitech Limited and its subsidiaries. As far as Unitech Limited is concerned, Mr. Chopra points out that by an order dated 20.01.2020 in Civil Appeal No. 10856/2016 [Bhupinder Singh vs. Unitech Ltd,], the Supreme Court has inter alia directed as follows:-
"(vii) Pending further orders of this Court, there shall be a moratorium against the institution of proceedings against Unitech Limited and its subsidiaries. The moratorium shall also extend to existing proceedings against the company as well as the enforcement of orders that may have been passed against the company;"
Mr. Chopra states that the aforesaid order continues to subsist.
Signature Not Verified Digitally signed ARB.P. 727/2019. Page 1 of 2 By:SHITU NAGPAL Signing Date:22.07.2022 12:17:472. Mr. Chopra is directed to place on record, a copy of the aforesaid order dated 20.01.2020.
3. In view of the aforesaid, the hearing of the present petition is adjourned to 07.10.2022.
4. In the event the order of moratorium is vacated or varied by the Supreme Court, so as to enable the present petition to proceed, the petitioner is directed to place the same on record by way of an application in these proceedings immediately.
PRATEEK JALAN, J JULY 21, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed ARB.P. 727/2019. Page 2 of 2 By:SHITU NAGPAL Signing Date:22.07.2022 12:17:47