Delhi High Court - Orders
Asset Reconstruction Company India Ltd vs Ats Infrastructure Limited & Ors on 20 March, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~35 & 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 7/2022, I.A. 1389/2022 (Interim Stay)
ASSET RECONSTRUCTION COMPANY INDIA LTD.
..... Petitioner
Through: Mr. Jayant Mehta, Sr. Adv., Mr.
Manmeet Singh, Mr.
Yashvardhan Bandi, Ms. Anjali
Dwivedi and Mr. Raghav,
Advs.
versus
ATS INFRASTRUCTURE LIMITED & ORS.
..... Respondent
Through: Mr. Naman Joshi and Ms.
Ritika Vohra , Advs. for R-1 to
4.
Mr. Pinaki Mishra, Sr. Adv.,
Mr. Raddhika Khanna and Mr.
Amer Ved, Adv. for R-5.
Mr. Darpan Wadhwa, Sr. Adv.,
Ms. Raddhika Khanna and Mr.
Amer Ved, Advs. for R-6.
Mr. Apoorv Khator, Adv. for
R-7.
36
+ ARB. A. (COMM.) 78/2022, I.A. 18317/2022 (Stay), I.A.
18316/2022 (Delay in Appeal), I.A. 1455/2023 (Delay in
Reply)
HOUSING DEVELOPMENT FINANCE CORPORATION
LIMITED ..... Petitioner
Through: Mr. Jayant Mehta, Sr. Adv.,
Ms. Amrita Singh and Mr.
Raghav Bhatia, Advs.
versus
DOMUS GREENS PRIVATE LIMITED & ORS.
..... Respondent
Through: Mr. Naman Joshi and Ms.
Ritika Vohra , Advs. for R-1 to
4.
Mr. Pinaki Mishra, Sr. Adv.,
Signature Not Verified
Mr. Raddhika Khanna and Mr.
Digitally Signed
By:NEHA
Signing Date:21.03.2023
17:51:44
Amer Ved, Adv. for R-5.
Mr. Darpan Wadhwa, Sr. Adv.,
Ms. Raddhika Khanna and Mr.
Amer Ved, Advs. for R-6.
Mr. Apoorv Khator, Adv. for
R-7.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.03.2023 Mr. Mehta, learned Senior Counsel appearing for the petitioner is continuing with his submissions.
Let the matter be called again on 05.04.2023 in the category of "End of Board" as part heard.
The Court also takes on board the submission of Mr. Mehta, learned Senior Counsel who submits that the injunction as enshrined in paragraph 10 of the order of 09 February 2022 would not come in the way of the petitioner initiating proceedings as otherwise permissible in law including under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. The statement so made is recorded and accepted.
Interim order, if any, to continue till the next date.
YASHWANT VARMA, J.
MARCH 20, 2023 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:21.03.2023 17:51:44