Re-Hoffland Finance Ltd vs Unknown on 11 March, 2020

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Delhi High Court - Orders

Re-Hoffland Finance Ltd vs Unknown on 11 March, 2020

Bench: Prateek Jalan

$~C1, C2 & C3
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

C1
+      CO.PET. 351/1999
       RE-HOFFLAND FINANCE LTD.                              ..... Petitioner
                         versus
       ....                                                ..... Respondent
C2
+      CO.PET. 737/2015
       HOFFLAND FINANCE LIMITED (IN LIQN.)                   ..... Petitioner
                          versus
       HOFFLAND REMEDIES LTD.                              ..... Respondent
C3
+      CO.PET. 738/2015
       HOFFLAND FINANCE LIMITED (IN LIQN.)                   ..... Petitioner
                          versus
       HOFFLAND ENGINEERS LIMITED                          ..... Respondent

Present:       Mr.Sanjeev Ralli, Advocate for Court appointed Committee
               with Col.P.M.Dubey, Chairman.
               Ms.Ruchi Sindhwani, Senior Standing Counsel for the
               Official Liquidator with Ms. Meghna Bharara, Advocate in
               Item Nos. 1, 2 & 3 with Mr.D.K.Singh, Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
                              ORDER

% 11.03.2020 CO.APPL.1038/2017 in CO.PET. 351/1999 Ms.Ruchi Sindhwani, learned Senior Standing Counsel appearing for the Official Liquidator, states that this application has been rendered infructuous.

The application is therefore disposed of. CO.PET. 351/1999, CO.PET. 737/2015 & CO.PET. 738/2015 page 1 of 4 CO.APPL.1286/2019 in CO.PET. 351/1999 It is submitted by Mr.Sanjeev Ralli, learned counsel for the Court appointed Committee, that hearing of this application may be taken up after the decision of the Division Bench in the appeal against the judgment dated 18.10.2019.

List on 21.05.2020.

CO.APPL.1202/2019 in CO.PET. 351/1999

1. This is an application by the Reserve Bank of India [hereinafter, "RBI"], seeking correction of a typographical error in the order dated 30.07.2019.

2. CO.APPL.1501/2018 was filed by the RBI for modification of an order dated 01.09.2016. While disposing of that application on 30.07.2019, the date of the order has been mentioned in the penultimate paragraph as "01.09.2019" instead of "01.09.2016". It is clear from a reading of the entire order that this is by way of a typographical error and the date of "01.09.2019" in the penultimate paragraph of the order dated 30.07.2019 should be read as "01.09.2016". It is ordered accordingly.

3. C.A.1202/2019 stands disposed of in these terms. CO.APPL.211/2019 in CO.PET. 351/1999 Mr.Sanjeev Ralli, learned counsel for the Court appointed Committee/applicant herein, seeks leave to withdraw this application.

The application is dismissed as withdrawn. CO.APPL.95/2020 in CO.PET. 351/1999

1. By an order dated 01.09.2016, the RBI was directed to disburse the sums required towards the fees and expenses of the Court appointed Committee.

CO.PET. 351/1999, CO.PET. 737/2015 & CO.PET. 738/2015 page 2 of 4

2. By the present application, the RBI seeks a direction that the fees and expenses of the Committee be met from the funds of the company lying with the Official Liquidator [hereinafter, "OL"].

3. Although Ms.Ruchi Sindhwani, learned Senior Standing Counsel for the OL, states upon instructions, that the OL has no objection to the application being allowed, the OL is directed to file an affidavit in this regard. Keeping in mind the order dated 30.07.2019, on an earlier application made by the RBI for similar relief, the OL shall state the amount that has been realised from the sale of the property till now and the outstanding liability to the investor.

4. List on 21.05.2020.

OLR Nos.299/2015, 74/2018 & 109/2018 in CO.PET. 351/1999 Ms.Ruchi Sindhwani, learned Senior Standing Counsel appearing for the OL states that no orders are required on these reports.

The reports may be kept on record, and need not be listed further. CO.PET. 351/1999 & CO.APP.230/2015 A report of the valuer is awaited.

List on 21.05.2020.

CO.APPL.2923/2015 in CO.PET. 737/2015 Ms.Ruchi Sindhwani, learned Standing Counsel appearing for the Official Liquidator, states that this application has been rendered infructuous.

The application is therefore disposed of. CO.APPL.131/2020 in CO.PET. 737/2015 An order was passed on 02.03.2020 with regard to this application. Learned counsel state that no further orders are required. The application stands disposed of.

CO.PET. 351/1999, CO.PET. 737/2015 & CO.PET. 738/2015 page 3 of 4 CO.PET. 737/2015 & CO.APPL.131/2020 List on 21.05.2020.

CO.APPL. 2925/2015 in CO.PET. 738/2015 Ms.Ruchi Sindhwani, learned Senior Standing Counsel, appearing for the Official Liquidator, states that this application has been rendered infructuous.

The application is therefore disposed of.

CO.PET. 738/2015

List on 21.05.2020.

PRATEEK JALAN, J MARCH 11, 2020/'hkaur'/s CO.PET. 351/1999, CO.PET. 737/2015 & CO.PET. 738/2015 page 4 of 4

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Delhi High Court - Orders