Delhi High Court - Orders
Bharat Bhushan Bansal vs Bush Foods Overseas Pvt. Ltd. & Ors on 3 October, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~C5 & C6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 267/2014 and CO.APPL. 1120/2017, 1709/2017,
1927/2017, 385/2018, 661/2019, 729/2021, OLR 230/2017,
270/2018, 24/2023
BHARAT BHUSHAN BANSAL ..... Petitioner
Through: Ms Aakriti Garg for Mr Parvinder
Chauhan, Advs. (M:9868102274)
versus
BUSH FOODS OVERSEAS PVT. LTD. & ORS. ..... Respondents
Through: Ms. Ruchi Sindhwani Sr. Standing
Counsel, Ms. Megha Bharara, Adv.
(M: 9871145546)
Mr. Rahul Sambher, Adv. for
Reliance. (M:9910033287)
Ms Bharathi Raju, Advs.
(M:9868895906)
Ms. Jatinder Kaur, Adv. for ex-
management. (M:9773638523)
C6 AND
+ CRL.O.(CO.) 15/2017
BUSH FOOD OVERSEAS (P) LTD,
(IN PROV,LIQN.) ..... Petitioner
Through:
versus
VIRKARAN AWASTY, MANAGING DIRECTOR &
ORS. ..... Respondents
Through: Ms. Ruchi Sindhwani Sr. Standing
Counsel, Ms. Megha Bharara, Adv.
Mr. Ajay Digpaul, CHSC. (M:
9911157265)
Mr. Rahul Sambher, Adv. for
Reliance.
Ms. Jatinder Kaur, Adv. for ex-
management.
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 04/10/2023 at 22:10:38
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 03.10.2023
1. This hearing has been done through hybrid mode. CO.APPL. 1927/2017(for delay) & CO.APPL. 385/2018 (for delay) in CO.PET. 267/2014
2. These are applications for condonation of delay in filing reply and rejoinder. For the reasons stated in the applications, the delay is condoned, applications are disposed of.
CO.PET. 267/2014 and CO.APPL. 1120/2017, 1709/2017, 661/2019, 729/2021, OLR 230/2017, 270/2018, 24/2023 CRL.O.(CO.) 15/2017
3. Ld. counsel-Ms. Jatinder Kaur for the ex-management submits that she would be the new counsel representing them and that the earlier counsel- Mr. Ojha has already issued a no objection. Noted accordingly.
4. In OLR 24/2023, the Official Liquidator (OL) has reported that one of the assets i.e. land and building, plant and machinery and vehicles at the property at Sonepat, Haryana has been sold for a sum of Rs.34.25 crores under orders of DRT, Delhi and a sale certificate dated 29th September, 2017 has been issued. She, accordingly, prays that the OL be permitted to invite claims. The OLR is taken on record. Let the claims be invited in respect of this company. OLR 24/2023 is disposed of.
5. List on 1st February, 2024.
PRATHIBA M. SINGH, J.
OCTOBER 3, 2023 dj/ks 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 04/10/2023 at 22:10:38