Sh. Naresh Chand Gupta & Anr vs Vigneshwara Developers Pvt. Ltd on 28 April, 2023

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Delhi High Court - Orders

Sh. Naresh Chand Gupta & Anr vs Vigneshwara Developers Pvt. Ltd on 28 April, 2023

Bench: Sanjeev Narula

                          $~CP-14
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CO.PET. 534/2015
                                SH. NARESH CHAND GUPTA & ANR.                               ..... Petitioners
                                                    Through:

                                                    versus

                                VIGNESHWARA DEVELOPERS PVT. LTD                            ..... Respondent
                                                    Through:     Mr. Kunal Sharma and Mr.
                                                                 Shubhendu Bhattacharya, Advocates
                                                                 for OL.
                                                                 Mr. Bharat Gupta, Advocate for
                                                                 Applicant in CO. APPLs. 250/2023,
                                                                 255-257/2023,    259/2023,   261-
                                                                 263/2023.

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                             ORDER

% 28.04.2023 CO.APPL. 250/2023, CO.APPL. 254-263/2023(for condonation of delay in filing the claim petition before the Official Liquidator)

1. For the grounds and reasons stated therein, the applications are allowed and delay in filing the claim petition(s) is condoned.

2. Applicants are permitted to file their claim in the requisite format before the Official Liquidator ['OL'] along with photocopies of documents if any, within a period of four weeks from today, which shall be decided in accordance with law, within a period of thirty days from receipt of such claim. In the event the OL requires original copies of the submitted documents, the same shall be sought and supplied by the Applicants.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:29.04.2023 15:01:12

3. It is pointed out by counsel for Applicants that there are several other persons who have been unable to file their claims within the stipulated time and thus, request that the period for submission of claims to the OL be extended.

4. In view of the above, a direction is issued to the OL to extend the timeline for accepting all claims pertaining to Company in liquidation, by 21 days from today. Notice to that effect be published on the website or by any other means, that are considered appropriate by the OL. Upon such publication, the claimants shall produce photocopies of the relevant documents with their claim petitions, with a caveat to produce the originals, as and when sought by the OL.

5. With the above directions, applications are disposed of.

6. All rights and contentions of the parties are left open.

SANJEEV NARULA, J APRIL 28, 2023 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:29.04.2023 15:01:12

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Delhi High Court - Orders