Delhi High Court - Orders
Day1 Advisors Private Limited And Ors vs Catalyst Trusteeship Limited And Ors on 4 November, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 446/2025
DAY1 ADVISORS PRIVATE LIMITED AND ORS .....Petitioners
Through: Mr Debarshi Dutta, Mr Trinath
Tadakamalla, Mr Rajat Pradhan, Mr
Arjun Mookerjee, Mr Shivam Tiwari,
Advs.
versus
CATALYST TRUSTEESHIP LIMITED AND ORS .....Respondents
Through: Dr Abhimanyu Chopra, Mr. Vivek
Shetty, Ms. Harsha Uppal, Mr.
Dhaval Vohra and Mr Kushagra Jain,
Advs for R-1.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 04.11.2025 I.A. 27246/2025
1. The instant application has been filed on behalf of Respondent No.1 seeking modification of Paragraph 8, 9 and 18 of the Judgment dated 30.10.2025 passed by this Court.
2. Paragraph 8, 9 and 18 of the said Judgment read as under:-
"8. It is stated that on 11.08.2025, the Respondent No. 2 subscribed to additional non-convertible debentures. In lieu of the same, Petitioner No. 1 issued additional 300 unlisted, unrated, fully paid-up, secured, redeemable non-convertible debentures of the face value of Rs.1,00,000/- each, aggregating to Rs. 3,00,00,000/- which were categorized as Series B 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 06/11/2025 at 22:20:20 Debentures.
9. To secure the Series B Debentures, the Deed of Pledge was amended and Restated Deed of Pledge dated 11.08.2025 was executed between the parties. The Respondent No. 1 alleging that the Petitioner No.1 has committed default in the manner of repayment of the loan as laid down in the Deed, issued notice on 23.10.2025/Impugned Notice.
xxx
18. He also states that even according the Petitioner, the Petitioner has taken loans from Opus Software Solutions Private Limited, Aquilon Capital Emerging Fund I, and G.K. 91 Private Limited, by pledging the shares of Respondent No.4. Since an amount of Rs. 14.1 crore is outstanding out of the total Rs. 15 crore which has not been paid to G.K. 91, the Company has invoked the pledge."
3. It is stated by learned Counsel for Respondent No.1 inadvertently there are certain factual errors in the aforementioned paragraphs. The same stands corrected accordingly.
4. Paragraph 8, 9 and 18 of the said Judgment will now read as under:-
"8. The Petitioners have stated that on 11.08.2025, the Respondent No. 2 subscribed to additional non- convertible debentures. In lieu of the same, Petitioner No. 1 issued additional 300 unlisted, unrated, fully paid-up, secured, redeemable nonconvertible debentures of the face value of Rs.1,00,000/- each, aggregating to Rs. 3,00,00,000/- which were categorized as Series B Debentures. However, the same is contested by Respondent Nos. 1 and 2, who stated that the Series B Debentures were in fact never issued.
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 06/11/2025 at 22:20:20
9. The Petitioners have stated that to secure the Series B Debentures, the Deed of Pledge was amended and Restated Deed of Pledge dated 11.08.2025 was executed between the parties. However, the same is contested by Respondent Nos. 1 and 2, who stated that the Series B Debentures were in fact never issued.
xxx
18. He also states that even according the Petitioner, the Petitioner has taken loans from Opus Software Solutions Private Limited, Aquilon Capital Emerging Fund I, and G.K. 91 Private Limited, by pledging the shares of Respondent No.4. Since an amount of Rs. 14.1 crore is outstanding out of the total Rs. 15 crore which has not been paid to G.K. 91 Private Limited had invoked the pledge." "
5. With these observations, the application is disposed of.
SUBRAMONIUM PRASAD, J NOVEMBER 4, 2025 hsk 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 06/11/2025 at 22:20:20