Delhi High Court - Orders
Refex Industries Limited vs Regional Director, Northern Region, ... on 6 February, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C)-IPD 27/2022
REFEX INDUSTRIES LIMITED ..... Petitioner
Through: Mr.Rohan Rohtas, Advocate.
versus
REGIONAL DIRECTOR, NORTHERN REGION, MINISTRY OF
CORPORATE AFFAIRS & ANR. ..... Respondents
Through: Mr.Ravi Prakash, CGSC with
Mr.Farman Ali and Ms.Astu
Khandelwal, Advocates for R-1.
Mr.Ubhai Bharti, Advocate for R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 06.02.2023
1. Counter affidavit has been filed on behalf of the respondent no.1. However, the same is not on record. Counsel for the respondent no.1 shall take steps to have the same placed on record.
2. Counsel enters appearance on behalf of the respondent no.2 and seeks time to file reply.
3. Let reply be filed within three weeks.
4. Rejoinder thereto, if any, be filed within two weeks thereafter.
5. List on 11th April, 2023.
AMIT BANSAL, J FEBRUARY 6, 2023 rt/sr Signature Not Verified Digitally Signed By:AMIT BANSAL Signing Date:07.02.2023 16:55:43