MGF DEVELOPMENTS LTD. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer made in this application is for placing on record the reply filed by the petitioner dtd. 31/3/2022 to the application for placing on record affidavit dtd. 28/3/2022 filed by respondents No.5 to 11.

(2.) Petitioner is a Company duly incorporated in terms of Companies Act, 1956. M3M India Limited (respondent No.5) is a holding company. Subsidiary group of companies are Nourish Developers Pvt. Ltd. (respondent No.6), Cosmo Propbuild Pvt. Ltd. (respondent No.7), Surya Propcon Pvt. Ltd. (respondent No.8), Neer Builders Pvt. Ltd. (respondent No.9), Vibrant Infratech Pvt. Ltd. (respondent No.10) and Starcity Realtech Pvt. Ltd. (respondent No.11). EMAAR India Ltd. is the holding company. Subsidiary group of companies are Sparsh Promoters Private Limited (respondent No.13), Sandesh Buildcon Private Ltd. (respondent No.14) and Sidhant Building Private Ltd.(respondent No.15). Similarly the petitioner i.e. MGF Developments Ltd., is also the holding company.

(3.) The dispute of the petitioner/MGF Developments Ltd., is with M3M India Ltd. (respondent No.5) and its subsidiary companies i.e. respondents No.6 to 11, who are trying to obtain licence qua the land parcels for which the petitioner claims to have exclusive right of usage and development as per the demerger order dtd. 8/1/2018 corrected on 16/7/2018 passed by the National Company Law Tribunal, Principal Bench, New Delhi (hereinafter to be referred as 'the NCLT'). Petitioner claims that there is no dispute with respondents No.13 to 15 or their holding company EMAAR India Ltd. However, since the award dtd. 9/12/2016 has been obtained in their names, therefore, they are being impleaded as proforma respondents.