Delhi High Court - Orders
Ansal Properties & Infrastructure Ltd vs Centre For Development Of Telematics on 21 January, 2026
$~22 & 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 397/2019, I.A. 13235/2019 & I.A. 8775/2020
ANSAL PROPERTIES & INFRASTRUCTURE LTD. .....Petitioner
Through: Mr. Vivek Gupta, Mr. Ritesh Sharma
and Mr. Surender, Advocates
Mob: 9811088027
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS .....Respondent
Through: None.
23
+ O.M.P. (COMM) 209/2020
ANSAL PROPERTIES & IFRASTRUCTURE LTD. .....Petitioner
Through: Mr. Vivek Gupta, Mr. Ritesh Sharma
and Mr. Surender, Advocates
Mob: 9811088027
versus
CENTRE FOR DEVELOPMENT OF TELEMATICS (C-DOT) &
ANR. .....Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.01.2026
1. None appears for the respondents when the matter is called out.
2. Learned counsel appearing for the petitioner submits that the petitioner is undergoing Corporate Insolvency Resolution Process ("CIRP") proceedings, only pertaining to a particular project. He submits that the 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 21/01/2026 at 20:43:11 whole company as such is not under CIRP. He, thus, submits that the present petitions can continue.
3. Accordingly, list on 01st April, 2026.
MINI PUSHKARNA, J JANUARY 21, 2026/SK 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 21/01/2026 at 20:43:11