Dishnet Wireless Ltd vs Union Of India

An Affidavit regarding status of the case pending before the Hon'ble NCLT Mumbai Bench has been filed on behalf of the Petitioner. The resolution proceedings are going on in the matter. It was submitted on behalf of Respondent No.2 that earlier an approval order was passed by the Hon'ble NCLT Mumbai Bench. The said approval order was challenged before the NCLAT. The matter is pending before the Hon'ble Supreme Court. It was further submitted that there is no stay from any of the higher courts in the matter. The matter is of the year 2015 and, thus, the prayer that it be listed before the Hon'ble Bench for passing appropriate orders.

Perusal of the Order dated 20/02/2020 reveals that the present matter i.e. T.P.No.79 of 2015 was being listed along with T.P.Nos.91, 80 and 105 of 2015 and the matter was pending for cross-examination of the Respondents' witness in T.P.No.80 of 2015. It was submitted on behalf of the Respondent (Union of India ) that there is no application on behalf of the present Petitioner for cross-examination of their witness. The Registry of this Court is directed to submit a report regarding status of the connected T.P.Nos.91, 80 and 105 of 2015 so that appropriate orders may be passed in the matter. Let the matter be listed before this Court on 12th January, 2022 with the aforesaid report under the head "For Directions."