Delhi High Court - Orders
M/S Savino Del Bene Freight Forwarders ... vs M/S Svil Mines Ltd on 20 May, 2025
$~CO. 5 to 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CCP(CO.) 5/2015
M/S SAVINO DEL BENE FREIGHT FORWARDERS (INDIA)
PVT. LTD. .....Petitioner
Through:
versus
M/S SVIL MINES LTD. .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Siddharth, Adv. for OL.
Mr. Kishan Nautiyal, Adv. for Ex.
Director of Respondent.
Mr. Manik Dogra, Sr. Adv. with Mr.
Priyadarshini Dewan and Ms. Mehak
Khandelwal, Advs. for R-2.
Mr. Deepender Hooda, Adv. for R-4.
(6)
+ CO.PET. 484/2013
SAVINO DEL BENE FREIGHT FORWARDERS(INDIA) PVT LTD
.....Petitioner
Through:
versus
SVIL MINES LTD .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Siddharth, Adv. for OL.
Mr. Priyadarshini Dewan, Ms.
Shankari Mishra, Ms. Mehak
Khandelwal and Mr. Sumeet Kaul,
Advs. for Ex-management.
Ms. Manisha Tyagi, Adv. for
Applicant in Co. Appl. 1063/2019
Mr. Arjun Nanda, Adv. for Applicant
in Co. Appl. 307/2025
(7)
+ CO.PET. 84/2013
THE HONGKONG AND SHANGHAI BANKING CORPROATION
LTD .....Petitioner
Through:
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 23/06/2025 at 16:05:45
versus
M/S SURYA VINAYAK INDUSTRIES LTD .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Siddharth, Adv. for OL.
Mr. Priyadarshini Dewan, Ms.
Shankari Mishra, Ms. Mehak
Khandelwal and Mr. Sumeet Kaul,
Advs. for Ex-management.
Mr. Arjun Nanda, Adv. for Applicant
in Co. Appl. 307/2025
Mr. Rajesh Rattan, Adv. for PNB.
Ms. Nishi Yadav, Adv. for Applicant
in Co. Appl. 300/2025
(8)
+ CO.PET. 422/2014
SHRI M.L. GUPTA .....Petitioner
Through:
versus
SURYA VINAYAK WELLNESS LIMITED .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Siddharth, Adv. for OL.
Mr. Priyadarshini Dewan, Ms.
Shankari Mishra, Ms. Mehak
Khandelwal and Mr. Sumeet Kaul,
Advs. for Ex-management.
Mr. Rajesh Rattan, Adv. for PNB.
(9)
+ CRL.O.(CO.) 13/2016
SURYA VINAYAK WELLNESS LIMITED .....Petitioner
Through:
versus
ROHIT CHAUDHARY & ORS. .....Respondents
Through: Mr. Rishi Manchanda, SC with Mr.
Siddharth, Adv. for OL.
Mr. Priyadarshini Dewan, Ms.
Shankari Mishra, Ms. Mehak
Khandelwal and Mr. Sumeet Kaul,
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 23/06/2025 at 16:05:45
Advs. for Ex-management.
Mr. Rajesh Rattan, Adv. for PNB.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 20.05.2025 CO. Appl. 386/2025 in CO. PET. 84/2013[Seeking condonation of delay]
1. This is an Application filed on behalf of the Applicant seeking condonation of delay of 3616 days in filing the Claim Application before the Official Liquidator.
2. Learned Counsel for the Official Liquidator submits that he has no objection if the prayers made in the present Application are allowed.
3. Accordingly, the delay is condoned.
4. Let the Claim be filed before the Official Liquidator within a period of four weeks.
5. The Application stands disposed of.
CO. Appl. 1063/2019 in CO. PET. 484/2013[Seeking directions]
6. Learned Counsel for the Official Liquidator submits the claims of the Applicant are being examined and he will be addressing an appropriate communication to the Applicant in respect thereof within a period of two weeks.
7. List on 13.10.2025.
CO. Appl.307/2025 in CO.PET. 484/2013[Seeking directions]
8. This is an Application filed on behalf of the Applicant for release of the amount of Rs. 1,81,61,773/- to the Applicant against outstanding bills for the period from November, 2022 to February, 2024.
9. Learned Counsel for the Applicant draws attention of the Court 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 23/06/2025 at 16:05:45 orders dated 16.07.2024 to submit that the directions passed by the Court have not been complied with by the office of the Official Liquidator.
10. Learned Counsel for the Official Liquidator requests for some time to examine the same and file an updated OLR in the matter.
11. List on 13.10.2025.
CO. Appl. 397/2023 in CO. PET. 84/2013[Seeking directions]
12. This is an Application filed on behalf of the Applicant for release of the amount of Rs. 56,24,574/- to the Applicant against outstanding bills for the period from September, 2018 to April, 2023.
13. Learned Counsel for the Applicant draws attention of the Court to orders dated 19.12.2023 and 16.07.2024 to submit that the directions passed by the Court have not been complied with by the office of the Official Liquidator.
14. Learned Counsel for the Official Liquidator requests for some time to examine the same and file an updated OLR in the matter.
15. List on 13.10.2025.
CO. Appl. 929/2023 in CO. PET. 84/2013[Seeking directions]
16. This is an Application filed on behalf of the Applicant for release of the amount of Rs. 2,40,72,080/- to the Applicant against outstanding bills for the period from April, 2018 to October, 2023.
17. Learned Counsel for the Applicant draws attention of the Court to orders dated 19.12.2023 and 16.07.2024 to submit that the issues raised and the directions passed by the Court have not been complied with by the office of the Official Liquidator.
18. Learned Counsel for the Official Liquidator requests for some time to examine the same and file an updated OLR in the matter.
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 23/06/2025 at 16:05:45
19. List on 13.10.2025.
CCP(CO.) 5/2015 CO.PET. 484/2013 CO.PET. 84/2013 CO.PET. 422/2014 CRL.O.(CO.) 13/2016
20. Learned Counsel for the parties seek some time to comply with paragraph 8 of the order dated 02.05.2025 in CCP(CO.) 5/2015. Let the needful be done at least one week before the next date of hearing. Let the submissions be filed not exceeding three pages.
21. List on 13.10.2025.
TARA VITASTA GANJU, J MAY 20, 2025/r Click here to check corrigendum, if any 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 23/06/2025 at 16:05:45