Delhi Automobiles Ltd. vs The Official Liquidator And Anr.
2013 Latest Caselaw 3703 Del

$~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