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Judgment
Rajesh Dayal Khare, J
CP No. 153/ALD/2020
The matter was taken up today through Video Conferencing at 11:50 AM.
Heard Sh. Naveen Sinha, learned Sr. Counsel assisted by Sh. Rahul Agarwal Advocate for the Petitioner and Sh. Ravi Kapoor, Advocate for the Respondent No. 1, Sh. Siddharth Singhal, Advocate for the Respondent No. 2,3 and 4, and Sh. Ravi Kumar Srivastava, Advocate for the Respondent No. 6, who are present through video conferencing.
Learned counsel for the Petitioner states that he has filed the supplementary affidavit which has been served upon the learned counsel for the Respondent Sh. Siddharth Sighal yesterday and has drawn the attention to this Court to the various annexures appended thereto stating urgency in the matter as the Maruti Company is continuously writing to them to start business which is not going on for last several months failing which the agreement may itself be terminated and therefore the existence of the company is at stake.
Sh. Rahul Agarwal, learned counsel for petitioner states that the accounts of the Company has also been free/.ed at the behest of the Respondent against whom resolution has been passed and they no longer remains the directors of the company.
On the last occasion the matter was adjourned at the request of Sh. Siddharth Singhal and was posted for today however, today also no reply has been filed by Sh. Siddharth Singhal who prays for and is granted three days time for filing reply.
As prayed, put up on 26th August 2020 before the Regular Court/Video Conferencing.