E & M Specialty Co.Inc Vs Anil Wahal (Director)

Delhi High Court 7 Feb 2024 CCP(CO.) No. 24 Of 2016, Company Petition No. 981 Of 2015, 120 Of 2016, CO.APPL. No. 3878 Of 2015, 544, 545 Of 2016, 128 Of 2021 (2024) 02 DEL CK 0023
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

CCP(CO.) No. 24 Of 2016, Company Petition No. 981 Of 2015, 120 Of 2016, CO.APPL. No. 3878 Of 2015, 544, 545 Of 2016, 128 Of 2021

Hon'ble Bench

Dharmesh Sharma, J

Advocates

Nikhil Palli, Kshitij Pal, Anil Nag, Jyoti Suri, Madhu Suri, Mahima Aggarwal

Final Decision

Dismissed

Acts Referred
  • Companies (Court) Rules, 1959 - Rule 6, 9, 26
  • Companies (Transfer of Pending Proceedings) Rules, 2016 - Rule 5
  • Code of Civil Procedure, 1908 - Section 151, Order 23 Rule 3, Order 23 Rule 9
  • Companies Act, 1956 - Section 433, 433(e), 433(f), 434, 439
  • Companies Act, 2013 - Section 290
  • Contempt of Courts Act, 1971 - Section 11, 12

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 02 DEL CK 0023
  • Coram: Dharmesh Sharma, J
  • Bench: Single Bench
  • Advocates: Nikhil Palli, Kshitij Pal, Anil Nag, Jyoti Suri, Madhu Suri, Mahima Aggarwal
  • Result: Dismissed
Referenced Acts & Sections
  • Companies (Court) Rules, 1959 - Rule 6, 9, 26
  • Companies (Transfer of Pending Proceedings) Rules, 2016 - Rule 5
  • Code of Civil Procedure, 1908 - Section 151, Order 23 Rule 3, Order 23 Rule 9
  • Companies Act, 1956 - Section 433, 433(e), 433(f), 434, 439
  • Companies Act, 2013 - Section 290
  • Contempt of Courts Act, 1971 - Section 11, 12
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