Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 8 May, 2026
$~C-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003, CO.APPL. 142/2019 CO.APPL. 190/2020
CO.APPL. 191/2020 CO.APPL. 192/2020 CO.APPL. 14/2021
CO.APPL. 551/2021 CO.APPL. 38/2022 CO.APPL. 302/2022
CO.APPL. 264/2023 CO.APPL. 770/2023 CO.APPL. 771/2023
CO.APPL. 772/2023 CO.APPL. 826/2023 CO.APPL. 916/2023
CO.APPL. 987/2023 CO.APPL. 596/2024 CO.APPL. 750/2024
CO.APPL. 751/2024 CO.APPL. 3/2025 CO.APPL. 457/2025
CO.APPL. 463/2025 CO.APPL. 499/2025 CO.APPL. 585/2025
CO.APPL. 619/2025 CO.APPL. 620/2025 CO.APPL. 736/2025
CO.APPL. 86/2026
SOCIETE GENERALE .....Petitioner
Through: Mr. Sarthak Nagar, Mr. Shobhit Reen
and Mr. Manvendra Pratap Singh,
Advs.
versus
DAEWOO MOTORS INDIA LTD. .....Respondent
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL.
Mr. Ajay Kumar Bhatnagar, Adv. for
Applicants.
Mr. Abhishek Sharma, Mr. Pranshul
Kulshreshtha, Ms. Murchana
Buragohain, Advs. for R-5.
Mr. N.A. Sebastian, Adv. for
Applicant.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 08.05.2026 CO.APPL. 770/2023, CO.APPL. 771/2023 & CO.APPL. 751/2024
1. These applications have been filed by various workers seeking impleadment in CO.APPL. 14/2021.
2. Mr. Ajay Kumar Bhatnagar, counsel for applicants, points out to This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/05/2026 at 20:44:39 order dated 22nd August 2023 passed in CO.APPL. 601/2023 where other employees who were similarly placed, have been allowed for impleadment in CO.APPL. 14/2021.
3. Accordingly, these applicants are permitted to be impleaded.
4. Ms. Ruchi Sindhwani, Senior Standing Counsel for Official Liquidator ['OL'] has raised an issued under Rule 164 of the Company (Court) Rules 1959, stating that it provided 21 days from the date of the adjudication to approach the Court for an appeal, and, therefore, these impleadments ought not to be allowed.
5. However, since a previous order has been passed, there is no reason to preclude these workers, who are similarly placed to be heard in the matter.
6. List on 18th September 2026.
CO.APPL. 750/20241. This application seeks impleadment in CO.APPL. 987/2023.
2. Ms. Ruchi Sindhwani, Senior Standing Counsel for OL, has raised an issued under Rule 164 of the Company (Court) Rules 1959, stating that it provided 21 days from the date of the adjudication to approach the Court for an appeal, and, therefore, such impleadment ought not to be allowed.
3. This issue shall also be considered on the next date of hearing.
4. List on 18th September 2026.
CO.APPL. 38/2022 & CO.APPL. 302/2022
1. Previous orders were passed on 24th March 2022, wherein applicants were directed to submit wage slips, which have been duly verified, from deposits made to the Employees' State Insurance Corporation [ESIC].
2. Since the documents were not given, no further action has been taken This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/05/2026 at 20:44:39 in this regard.
3. Mr. N.A. Sebastian appears on behalf of applicants.
4. Ms. Ruchi Sindhwani, Senior Standing Counsel for OL, states on instructions, that a one final opportunity be given to the applicants to provide the documents or seek clarification from documents that are necessary in this regard.
5. Accordingly, a meeting shall be convened before the OL on 28th May 2026 at 2:30 p.m.
6. List on 18th September 2026.
7. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 8, 2026/MK/ya+tk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/05/2026 at 20:44:39