Delhi High Court - Orders
Mangalore Refinery & Petrochemicals ... vs Micro & Small Enterprises Facilitation ... on 17 December, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~16,17&20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 216/2019
MANGALORE REFINERY & PETROCHEMICALS LTD.Appellant
Through: Mr. Sudhansu Batra, Sr. Adv. with
Mr. Rajshekhar Rao, Mr. Saswat
Pattnaik, Mr. Aditya Panda, Mr.
Shreeyash Lalit & Mr. Karthik
Sunder, Advs.
versus
MICRO & SMALL ENTERPRISES FACILITATION
COUNCIL & ANR .... Respondents
Through: Mr. Vikram Nandrajog, Adv. for R-2.
Mr. Shashank Garg & Mr. Tariq
Khan, Advs.
AND
+ LPA 306/2020
KUNAL STRUCTURE (INDIA) PVT. LTD. ..... Appellant
Through: Mr. Sharvil Majmudar, Mr. Hardik
Karathiya, Mr. Pradhuman Gohil, Ms.
Ranu Purohit, Ms. Tanya Srivastava
& Ms. Jasleen Bindra, Advs.
versus
PRENIT WORLD LLP AND ORS. ..... Respondents
Through: Dr. Amit George, Mr. Sahil Garg &
Mr. Ankit Gupta, Advs. for R-1.
Mr. Parul Gupta, Adv. for R-2.
Mr. Akhil Sibal, Sr. Adv. with Mr. R.
Sudhinder, Ms. Nitya Gupta, Mr.
Dattatray Vyas & Mr. Nikhil Kumar
Singh, Advs. for applicant.
AND
+ LPA 595/2018
THERMAX LTD ..... Appellant
Through: Mr. Akhil Sibal, Sr. Adv. with Mr. R.
Sudhinder, Ms. Nitya Gupta, Mr.
Dattatray Vyas & Mr. Nikhil Kumar
Singh, Advs.
LPA Nos.216/2019, 306/2020 &595/2018 Page 1 of 2
Versus
MICRO AND SMALL ENTERPRISES
FACILITATION COUNCIL & ANR ..... Respondents
Through: Mr. Ramesh Singh, Adv. for R-1.
Mr. Shashank Garg & Mr. Tariq
Khan, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 17.12.2020 [VIA VIDEO CONFERENCING] CM No. 33274/2020 in LPA 306/2020 & CM No.33190/2020 in LPA 595/2018 (both for exemption) & CM No.44017/2018 (for permission to file lengthy list of dates and synopsis)
1. Allowed, subject to just exceptions and as per extant rules.
2. The applications are disposed of.
LPA 216/2019, CMs No.14315/2019, 37744/2019 & 4213/2020 (all for stay), LPA 306/2020, CMs No.26229/2020 (for stay) & 33273/2020 (for tagging LPAs 595/2018, 596/2018, 598/2018, 599/2018, 600/2018 & LPA 601/2018 with LPA 306/2020) & LPA 595/2018, CM No.44016/2018 (for stay) & CM No.33189/2020 (for tagging LPAs 595/2018, 596/2018, 598/2018, 599/2018, 600/2018 & 601/2018 with LPA 306/2020)
3. It is already 1620 hours and it is not possible to hear these appeals today.
4. It is informed that in the five appeals listed along with LPA No.595/2018, the date of 1st February, 2021 has already been scheduled.
5. List all these appeals for hearing on 1st February, 2021.
RAJIV SAHAI ENDLAW, J ASHA MENON, J DECEMBER 17, 2020/'pp/gsr' LPA Nos.216/2019, 306/2020 &595/2018 Page 2 of 2