Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 11 August, 2020

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Delhi High Court - Orders

Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 11 August, 2020

Bench: C. Hari Shankar

                            $~2 (company matter)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     CO. APPLs. 439-440/2020 in CO.PET.292/2004
                                  PACIFIC CONVERGENCE CORPN. LTD.                  ..... Petitioner
                                            Through:

                                                      versus

                                  DATA ACCESS (INDIA) LTD.               ..... Respondent
                                          Through: Mr. Y.P. Narula, Sr. Advocate with
                                                    Mr. Abhey Narula, Advocate for
                                                    Canara Bank.
                                                    Mr. D. Bhattacharya, SC for OL.

                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                      ORDER

                                  %                   11.08.2020
                                                (Video-Conferencing)
                            CO. APPL. 440/2020

1. Allowed, subject to all just exceptions.

2. The application stands disposed of.

CO. APPL. 439/2020

1. This is an application by M/s. Canara Bank, seeking permission to shift the files/records of M/s. Data Access (India) Pvt. Ltd. (under liquidation) from the premises at D-12/1, Okhla Industrial Area, Phase-II, New Delhi, to the premises at E-43, Okhla Industrial Area, Phase-II, New Delhi, as the lease, qua the former premises, has expired on 31st July, 2020.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:13.08.2020 CO. PET. 292/2004 Page 1 of 2 17:29:15

2. Mr. D. Bhattacharya, learned counsel for the Official Liquidator, has no objection.

3. Accordingly, the application is allowed.

4. The records of M/s. Data Access (India) Pvt. Ltd., may be shifted by the applicant, Canara Bank, from the premises at D-12/1, Okhla Industrial Area, Phase-II, New Delhi, to the premises at E-43, Okhla Industrial Area, Phase-II, New Delhi.

5. The Official Liquidator is also directed to ensure the deputation of an appropriate official, from its office, to be present during the said process, for which purpose the Official Liquidator would get in touch with the officials of Canara Bank and fix an appropriate date and time.

6. The parties may act on the basis of the order as uploaded on the website of this Court.

C. HARI SHANKAR, J.

AUGUST 11, 2020 'AA' Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:13.08.2020 CO. PET. 292/2004 Page 2 of 2 17:29:15

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Delhi High Court - Orders