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Judgment
8 paragraphs · 339 wordsHeard Mr. Ritin Rai, learned senior counsel assisted by Ms. Manmeet Arora, Advocate for the petitioner and Mr. Abhishek Malhotra for the respondent in respect of M A No. 13 of 2021 which has been filed on behalf of respondent with the following prayers :
"a. Allow the present application and restrain the concerned LCOs from disposing off/selling the STBs of EIEIPL and/or Welworth; And
b. Direct the concerned LCOs to deposit the STBs of EIEIPL and Welworth with the Respondent; AND
c. Pass such further orders as this Hon'ble Tribunal may deem fit in the facts and circumstances of the present case."
Reply and rejoinder relating to the MA have also been filed but no useful purpose will be served by going into factual details in view of the fact that after some arguments and after placing before this Tribunal earlier orders dated 14th and 16th December, 2020, Mr. Abhishek Malhotra has sought liberty to withdraw the MA and prefer such or similar application in the proceedings which are pending at the instance of Sun Distribution Services Pvt. Ltd. against EIEIPL and/or Welworth. The reasons for seeking the liberty is evident from the orders of this Tribunal earlier in this proceeding noted above.
There is no opposition to the aforesaid prayer for withdrawal of the M.A. with liberty. Hence, the prayer is allowed. The M.A. is disposed of as withdrawn with liberty that if so advised Sun Distribution Services Pvt. Ltd. may file such or similar application seeking appropriate relief in the matters concerning the assets of EIEIPL and / or Welworth.
On behalf of petitioner it is submitted that in view of pleadings on record and orders passed earlier, there is not much to be decided in this petition as the parties are in regular business pursuant to the interim order. This aspect shall be considered on the next date at appropriate stage.
Post the matter before the Court of Registrar on 26.10.2021 for passing necessary orders and directions to make the petition ready for early hearing.