Delhi High Court - Orders
Citicorp International Limited vs Shiv-Vani Oil & Gas Exploration ... on 12 July, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 446/2013
CITICORP INTERNATIONAL LIMITED
..... Petitioner
Through:
versus
SHIV-VANI OIL & GAS EXPLORATION SERVICES LTD
..... Respondent
Through: Ms Ruchi Sindhwani, Senior Standing
Counsel for Official Liquidator along
with Ms Megha Bharara, Adv.
Mr.Sumit Kumar, Adv. In application
no. 57/2021 & 58/2021.
Mr.Akshay Amritanshu &
Mr.Ashutosh Jain, Advs. In CO.
Appl. 148/2022.
Mr.Neeraj Yadav, Adv. In CA No.
1053/2017, 95-96/2021.
Ms.Aditi Sharma, Adv. For Yes
Bank.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 12.07.2022 CO.APPL. 58/2021 & 96/2021 (Exemption) Allowed, subject to all just exceptions.
CO.APPL. 1053/2017List for hearing on 1st November, 2022.
CO.APPL. 1324/2017This application has been rendered infructuous with the passage of Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53 time. The same is accordingly disposed of.
CO.APPL. 293/2018None appears for the applicant.
Relist on 1st November, 2022.
CO.APPL. 392/2018This is an application filed by the Official Liquidator praying for condonation of delay of 33 days in the filing of the reply to CA No. 1660 of 2017.
The learned counsel for the Official Liquidator informs that CA 1660/2017 itself has been disposed of.
Accordingly, the application has been rendered infructuous and is disposed of as such.
CO.APPL. 393/2018This is an application filed by the Official Liquidator praying for condonation of delay of 33 days in the filing of the reply to CA No. 1641 of 2017.
The learned counsel for the Official Liquidator informs that CA 1641/2017 itself has been disposed of.
Accordingly, the application has been rendered infructuous and is disposed of as such.
CO.APPL. 394/2018The learned counsel for the Official Liquidator submits that in view of the order of this Court dated 18.04.2018 passed in CA No. 480 of 2018, the present application has been rendered infructuous. The same is disposed of as such.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53 CO.APPL. 725/2018The learned counsel for the Official Liquidator shall inform the latest status with regard to the prayer made in CA No. 725 of 2018.
List on 1st November, 2022.
CO.APPL. 128/2019At the request of the learned counsel for the Official Liquidator, who states that steps have to be taken for the sale of plant and machinery lying at the premises in question, re-list on 1st November, 2022.
CO.APPL. 382/2019List for hearing on 1st November, 2022.
CO.APPL. 1046/2019At the request of the learned counsel for the Official Liquidator, re-list on 1st November, 2022.
CO.APPL. 1055/2019The present application stands disposed of vide order of this Court dated 11.04.2022 and should not be shown in the cause list any further.
According, the Registry is directed not to show the same in the cause list any further.
CO.APPL. 194/2020The present application already stands disposed of vide order of this Court dated 24.04.2020. The Registry is directed not to show the same in the cause list any further.
CO.APPL. 195/2020The present application already stands disposed of vide order of this Court dated 20.04.2020. The Registry is directed not to show the same in the cause list any further.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53 CO.APPL. 220/2020None appears for the applicant.
Relist on 1st November, 2022.
CO.APPL. 512/2020As the application being CA No. 1053 of 2017 is listed for hearing today, this application has been rendered infructuous and is disposed of as such.
CO.APPL. 640/2020None appears for the applicant.
Relist on 1st November, 2022.
CO.APPL. 742/2020The present application has already been allowed by this Court vide order dated 16.12.2020 and should not be show in the cause list any further.
CO.APPL. 744/2020The present application has already been allowed by this Court vide order dated 16.12.2020 and should not be show in the cause list any further.
CO.APPL. 57/2021The learned counsel for the applicant does not wish to press the present application but submits that permission be granted to the applicant to raise its claim before the learned Official Liquidator.
The application is accordingly disposed of, with a liberty as prayed for.
CO.APPL. 247/2021None appears for the applicant.
Relist on 1st November, 2022.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53 CO.APPL. 310/2021This is an application filed on behalf of the learned Official Liquidator seeking condonation of delay of 35 days in the filing of a reply to CA No. 640 of 2020.
For the reasons stated in the application, the same is allowed and the reply to CA No. 640 of 2020 is taken on record.
CO.APPL. 334/2021None appears for the applicant.
Relist on 1st November, 2022.
CO.APPL. 148/2022The learned counsel for the Official Liquidator prays for further time to file a response to the application. Let reply be filed within a period of two weeks. Rejoinder thereto be filed within a period of two weeks thereafter.
List on 1st November, 2022.
CO.APPL. 150/2022The learned counsel for the Official Liquidator prays for further time to file a response to the application. Let reply be filed within a period of two weeks. Rejoinder thereto be filed within a period of two weeks thereafter.
List on 1st November, 2022.
CO.APPL. 155/2022The present application was disposed of vide order of this Court dated 15.03.2022. This application should not be shown in the cause list any further.
OLR 84/2019Issue notice to the ex-management, who shall file their affidavits in response within a period of four weeks on receipt of the notice.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53List on 1st November, 2022.
OLR 192/2019The learned counsel for the Official Liquidator prays for leave to withdraw the said report to file a fresh Status Report.
The same is allowed to be withdrawn with a direction to file a fresh Status Report within a period of four weeks from today. CO.PET. 446/2013 & CO.APPL. 95/2021 List on 1st November, 2022.
NAVIN CHAWLA, J JULY 12, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:14.07.2022 12:49:53