Delhi High Court
Delhi Automobiles Ltd. vs The Official Liquidator And Anr. on 22 August, 2013
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, G.P. Mittal
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 12.07.2013
Decided on: 22.08.2013
+ CO.APPL.27-29/2011, C.M. APPL.8046/2011 (for stay),
C.M.APPL.8728/2012 (Under Order I Rule 10), C.M.
APPL.8729/2012 (for exemption), C.M. APPL.8730/2012 (Under
Order I Rule 10) & C.M. APPL.8731/2012 (for exemption)
DELHI AUTOMOBILES LTD. ..... Appellant
versus
THE OFFICIAL LIQUIDATOR AND ANR...... Respondents
Appearance: Sh. Bhanoo Sood, Advocate, for Appellant No.1 in Co.Appl.26/2011. Sh. Girdhar Govind with Ms. Priyanka Kalra, Advocates, for Resp. No.2 in Item No.1 and for appellant in Co.Appl.27-29/11. Ms. Kajal Chandra, Ms. Renu Kuhar and Ms. Swati Sinha, Advocates, for Resp. No.2. CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE G.P. MITTAL MR. JUSTICE S. RAVINDRA BHAT % For detailed judgment, the decision dated 22.08.2013 in Co.App.26/2011 may be referred to.
S. RAVINDRA BHAT (JUDGE) G.P. MITTAL (JUDGE) AUGUST 22, 2013 CO. APPL. 27-29/11 Page 1