Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 5 August, 2025
$~CO. 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003, CO. APPLs. 457/2025 & 463/2025
SOCIETE GENERALE .....Petitioner
Through:
versus
DAEWOO MOTORS INDIA LTD. .....Respondent
Through: Mr. Ajay Kumar Bhatnagar, Adv. for
Applicants in CO. Appls. 770/2023,
751/2024, 771/2023, 750/2024,
772/2023, 987/2023, 14/2021,
457/2025, 463/2025.
Mr. Deepak Singh, Mr. Vijay Kumar
Awana and Mr. Shubham Jaiswal,
Advs. for Applicant in CO. Appls.
142/2019, 836/2023.
Ms. Ruchi Sindhwani, Sr. SC with
Ms. Meghna Bharara, Adv. for OL.
Mr. Abhishek Sharma, Mr. Pranshul
Kulshreshta and Ms. Shruti Poddar,
Advs. for ARCIL.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 05.08.2025 CO. Appl. 499/2025[For directions]
1. Issue Notice. Learned Counsel for the ARCIL accepts Notice and seeks time to file a Reply. On steps being taken, let a copy of the present Application be also supplied to learned Counsel for the non- Applicant/workmen within three days under acknowledgment.
2. Let Reply(ies) be filed within a period of four weeks. 2.1 Rejoinders, if any, be filed within a period of two weeks thereafter.
3. List on 26.11.2025.
TARA VITASTA GANJU, J AUGUST 5, 2025/r 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 06/08/2025 at 22:34:55