CRLA/325/2016
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Uttarakhand High Court

CRLA/325/2016 on 13 February, 2026

               Office Notes,
              reports, orders
              or proceedings                          COURT'S OR JUDGE'S ORDERS
]SL.
       Date    or directions
No.
              and Registrar's
                order with
                Signatures
                                CRLA No.325 of 2016
                                With
                                CRLA No.276 of 2016
                                CRLA No.277 of 2016
                                CRLA No.278 of 2016
                                CRLA No.279 of 2016
                                CRLA No.326 of 2016
                                CRLA No.327 of 2016
                                CRLA No.328 of 2016
                                Hon'ble Ashish Naithani, J.

Mr. Arvind Vashistha, learned Senior Counsel assisted by Ms. Devanshi Joshi, learned counsel for the Appellant-Abid Husain Khan.

2. Mr. Rajesh Sharma, learned counsel for appellant-Registrar of Companies-Cum-Official Liquidator, Uttarakhand.

2. Dr. Manmohan Sharma, learned counsel with Mr. Mr. R.S. Sammal, learned counsel assisted by Ms. Sarita Bisht, learned counsel for the Respondent-Jaspal Singh.

3. Mr. Bhupendra Singh, learned counsel for the Respondent-Manoj Agarwal.

4. It is a bunch of appeal listed as item no.51 CRLA No.325 of 2016 titled as Abid Husain Khan vs. Jaspal Singh and connected.

5. In his opening arguments learned Senior Counsel for the appellant submits that the basis of the trial court's decision which cannot be considered tenable in law is basically reference to the facts of another case which firstly cannot be considered in the present matter under companies law and also cannot be taken as an evidence and the reference has been made of another case cannot be made a basis and the reliance was made on Section 610A of the Companies Act.

6. The arguments as advanced on the other hand is not very clear at this juncture and learned counsel is requested to assist this Court preparing synopsis and the objection regarding the appeal and connected matter.

7. There is representation on behalf of Jaspal Singh by Dr. Manmohan Sharma, learned counsel but his name as representing Jaspal Singh is not being mentioned in the cause list.

8. Ms. Sarita Bisht, learned counsel informed this Court that Dr. Manmohan Sharma, learned counsel seeks time to file vakalatnama as well as objection.

9. Registry is directed to ensure that the representation of Jaspal Singh is properly made after the vakalatnama as well as objection has been filed.

10. List on 13.03.2026 alongwith connected matters.

(Ashish Naithani, J.) 13.02.2026 Arti