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Judgment
Case taken up. Learned counsel for both side are present.
Counsel for Respondent No. 3 and Respondent No. 5 are requesting time for deciding its application, moved for deletion from the array of parties. The Counsel for Petitioner is requesting for two weeks’ time, for filing objection over it.
The argument is merely based on this contention, that these applicants, who were Directors, is now no more Directors of company concerned. Hence, they need not to be arrayed as a party, in view of law settled by Hon'ble Delhi High Court.
The Tribunal raised a question, that in a civil proceeding, the rights and liabilities, being said to have been accrued, before filing of petition / original suit, is to be adjudged, on that date. This was replied by counsel for Respondents, that his objection be mentioned and objection has been mentioned, as above. Now, let reply of this application, be filed within three weeks. Rejoinder, if any, may be filed in one week thereafter.
List the matter on 02.5.2024 “for further hearing” over this application.