Delhi High Court - Orders
Col. P.K. Uberoi (Retd.) & Anr vs Vigneshwara Developwell Pvt. Ltd & Ors on 7 February, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~CP-15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 885/2015 & CO.APPLs. 407/2022, 691/2022, 368/2021,
526/2021
COL. P.K. UBEROI (RETD.) & ANR. ..... Petitioners
Through: None.
versus
VIGNESHWARA DEVELOPWELL
PVT. LTD & ORS. ..... Respondents
Through: Mr. Kunal Sharma and Mr.
Shubhendu Bhattacharya, Advocates
for OL.
Mr. Anshuman Tiwari, Mr. Sunil Kr.
Tiwari and Mr. Vikas Madaan,
Advocates for Vigneshwara Barter
Investors Association (VBIA).
Mr. Karmanbir Singh, Advocate for
Non-Party Allottee in Co.Appl.
724/2022.
Mr. Pravin H. Parikh, Senior
Advocate with Mr. Aman Nandrajog,
Mr. Sumeer Sodhi and Mr. Arjun
Nanda, Advocates in Co. Appls.
368/2021, 526/2021, 407/2022,
691/2022.
Mr. Prabhakar Meher and Mr. Deo
Prakash Shanna, Advocates for
Applicant in Co. Appl. 168/2022.
Ms. Mannu Singh, Advocate in
Co.Appls. 376/2015, 407/2015.
Mr. Tushar Agarwal and Mr. Arun
Kumar, Advocates for Applicant in
Co.Appl. 530/2022.
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:08.02.2023
11:08:49
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 07.02.2023 CO.APPL. 168/2022 (directions seeking release of INR 42,35,118/- along with interest accrued thereon)
1. Mr. Kunal Sharma, counsel for Official Liquidator, seeks and is granted three weeks' time to file a reply. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
2. Re-notify on 12th April, 2023.
SANJEEV NARULA, J FEBRUARY 7, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:08.02.2023 11:08:49