Paragon Securities P.Ltd vs Neeraj Singal & Ors
2011 Latest Caselaw 2446 Del

7, 8 & 9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CONT.CAS(C) 136/2009
%                            Judgment Delivered on: 06.05.2011

PARAGON SECURITIES P.LTD.                ..... Petitioner
              Through:    Mr.Maninder Singh, Sr. Advocate with
                          Mr.Rishi Agrawala & Mr.Aneesh Patnaik,
                          Advocates
              versus

NEERAJ SINGAL & ORS.                  ..... Respondent
                Through:     Mr.Akhil Sibal, Ms.Deepali Sharma,
                             Mr.Abhiruchi and Mr.R.N. Karan Jawala,
                             Advocates for respondents (Bhushan Steel
                             Ltd. & B.B. Singhal & Neeraj Singhal.

                             Mr.Vasudha Sen and Mr.Ranjana Gawai,
                             Advocates for respondent no.2

[2]   CONT.CAS(C) 218/2009

BHUSHAN STEEL LTD.                       ..... Petitioner
               Through:      Mr.Akhil Sibal, Ms.Deepali Sharma,
                             Mr.Abhiruchi and Mr.R.N. Karan Jawala,
                             Advocates for petitioner (Bhushan Steel Ltd.
                             & B.B. Singhal & Neeraj Singhal.

                versus

BHUSHAN POWER & STEEL LTD. & ORS. ..... Respondent
             Through:   Mr.Vasudha Sen and Mr.Ranjana Gawai,
                        Advocates for respondent no.3

                                  AND

[3]   CONT.CAS(C) 219/2009

B .B. SINGAL & ANR.                         ..... Petitioner
                 Through:    Mr.Vasudha Sen and Mr.Ranjana Gawai,
                             Advocates for petitioner.

                versus

SANJAY SINGAL & ORS.                           ..... Respondent
                Through:     Mr.Gaurav Singh for Ms.Bina Gupta,
                             Advocate for respondent no.2
       CORAM:
      HON'BLE MR. JUSTICE G.S.SISTANI

         1. Whether the Reporters of local papers may be allowed to see
            the judgment?
         2. To be referred to Reporter or not?
         3. Whether the judgment should be reported in the Digest?

G.S.SISTANI, J. (ORAL)

1. Counsel for the parties wish to withdraw their respective contempt

petitions, subject to the statement made in CCP No.136 of 2009 on

17.2.2009 read with order dated 4.9.2009 to be continued, and

further subject to any and further orders of the company law Board.

2. Petitions stand dismissed as withdrawn in above, terms.

G.S. SISTANI, J.

MAY 06, 2011 'ssn'