Vijay Julka And Anr vs M/S Samriddhi Mega Strctures And ...
2017 Latest Caselaw 2074 Del

$~2 to 5.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7815/2015 and CM APPL. 15502/2015, 4116/2017
      VIJAY JULKA AND ANR                         ..... Petitioners
                    Through: Mr. Sermon Rawat, Advocate and
                    Mr. Ravi Ranjan, Advocate with petitioner No.1 in
                    person.

                          versus

      M/S SAMRIDDHI MEGA STRCTURES AND ORS...... Respondents
                   Through: Ms. Jasmine Kottai, Adv. for R-1.

+     W.P.(C) 7816/2015 and CM APPL. 15509/2015, 4067/2017
      VIJAY JULKA & ANR.                          ..... Petitioners
                    Through: Mr. Sermon Rawat, Advocate and
                    Mr. Ravi Ranjan, Advocate with petitioner No.1 in
                    person.
                    versus

      RAMESH DUGAR & ORS.                       ..... Respondents
                  Through: Ms. Jasmine Kottai, Adv. for R-1.
                  Mr. B.L. Wali, Advocate for R-6.


+     W.P.(C) 7817/2015 and CM APPL. 15513/2015, 4113/2017
      VIJAY JULKA AND ANR                         ..... Petitioners
                    Through: Mr. Sermon Rawat, Advocate and
                    Mr. Ravi Ranjan, Advocate with petitioner No.1 in
                    person.

                          versus

      RAMESH DUGAR AND ORS.                     ..... Respondents
                  Through: Ms. Jasmine Kottai, Adv. for R-1.
                  Mr. B.L. Wali, Advocate for R-7.
WP(C) 7815/2015 & connected matters                    Page 1 of 3
 +     W.P.(C) 7820/2015 and CM APPL. 15525/2015, 4066/2017
      VIJAY JULKA & ANR.                          ..... Petitioners
                    Through: Mr. Sermon Rawat, Advocate and
                    Mr. Ravi Ranjan, Advocate with petitioner No.1 in
                    person.

                          versus

      M/S. SAMRIDDHI MEGA STRUCTURES LTD. & ORS.
                                            ..... Respondents
                   Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

                          ORDER

% 27.04.2017

1. Learned counsel for the petitioners states on instructions that he does

not wish to press the present petitions as AAIFR and BIFR stand dissolved

and all proceedings before the said fora stand abated with effect from

01.12.2016, the date on which the Sick Industrial Companies (Special

Provisions) Repeal Act, 2003 was given effect to, in terms of the Gazette

Notification No.2794 dated 28.11.2016. He, however, reserves the right of

the petitioners to approach the National Company Law Tribunal for

appropriate relief, in accordance with law.

2. Leave, as prayed for, is granted. The petitions are dismissed as

withdrawn alongwith the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 27, 2017 rkb/mk