DINESH MITTAL Vs. TRIVENI INFRASTRUCTURE DEVELOPMENT CO LTD

JUDGEMENT

(1.) CO. APPL. No.2176/2013

(2.) Company Application No.1331/2013 was disposed of on 06.08.2013 with liberty to the applicant to file reply and also to apply for condonation of delay in case there was any delay. Pursuant to this order the applicant filed CA No. 1590/2013 seeking condonation of delay which was allowed.

(3.) All the original documents annexed in Company Application No. 1331/2013 are listed in para-4 of the application. Since that application was already disposed of by this Court by orders dated 06.08.2013 and 11.09.2013, the original documents are no longer required by this Court.