Delhi High Court - Orders
Re-M/S Jvg Finance Ltd vs Unknown on 29 February, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 265/1998
RE-M/S JVG FINANCE LTD. ..... Petitioner
Through: Mr. Anjaneya Singh, Mrs. Vertikka
K. Kashyap, Mr. Rakesh Kumar
Chandram, Advs. (M: 9708999899)
Mr. Ramesh Babu, Ms. Manisha
Singh, Ms. Nisha Sharma, Ms.
Tanya Chowdhary and Mr. Rohan
Srivastava Advocates for RBI (M:
9873922734).
Mr. Tanmay Yadav, Advocate for
Non-Applicants (M: 9971526082).
Mr. Kunal Sharma Advocate and Mr.
Subhendu Bhattacharya Advocate for
OL (M: 9910200911).
versus
.... ..... Respondent
Through:
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 29.02.2024
1. This hearing has been done through hybrid mode. CO.APPL. 306/2023, 308/2023, 310/2023, 312/2023, 314/2023, 316/2023, 318/2023, 320/2023, 322/2023, 324/2023, 326/2023, 328/2023, 330/2023, 332/2023, 334/2023, 336/2023, 338/2023, 340/2023
2. These are the applications filed on behalf of the ex-management of the company in liquidation, JVG Finance Ltd. seeking cancellation of the sales deeds in favour of the family members of M/s Ganapthy. In support of this application, Mrs. Aneeta Sharma, who claims to represent the ex- management and appears in person, has handed over an order dated 17th 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 05/03/2024 at 20:49:30 April, 2023 by which the ld. Division Bench has set aside the order dated 27th February, 2023 and has directed that the Company Court ought to decide the same afresh after affording the said parties an opportunity of being heard.
3. None appear for these parties today.
4. It is submitted that one Mr. Hanumant Rao, ld. Counsel used to represent them earlier. However, parties are well aware of the pendency of these proceedings.
5. It is made clear that if there is no appearance on the next date of hearing, the Court would proceed further in the matter.
6. List for hearing on 1st April, 2024.
I.A. 383/2023, 385/2023, 387/2023, 389/2023, 391/2023, 413/2023, 415/2023, 417/2023, 419/2023, 421/2023, 423/2023, 427/2023, 429/2023, 459/2023
7. These are the applications seeking cancellation of sale deeds in respect of parties who derive their rights to M/s Cogent and its associate companies.
8. List on 1st April, 2024.
I.A. 572/2022 and I.A. 1132/2019
9. These applications are connected and relating to Khasra No. 17 situated in Village Hasanpur, Masuri, Tehsil Khekhra, District Baghpat U.P. Both these applications shall be heard together.
10. By the next date of hearing, the Applicant- I.J. Pahuja shall produce whatever documents she has in her possession, in order to prove her title.
11. In addition, the OL shall place on record all the original documents which may have been submitted to the OL in respect of this particular land 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 05/03/2024 at 20:49:30 on the next date of hearing. The record of the OL shall be produced before the Court on the next date of hearing.
12. List on 13th May, 2024.
CO.APPL.920/2023 (for exemption) in CO.PET.265/1998
13. Allowed, subject to all just exceptions. Application is disposed of. CO.APPL.919/2023 (for exemption) in CO.PET.265/1998
14. This is an application for condonation of delay in filing the claims. The same is allowed. Let the claims be filed before the OL.
15. Application is disposed of.
CO.APPL.233/2023 (for exemption) in CO.PET.265/1998
16. Let the rejoinder be filed within two weeks. Application is disposed of.
CO.APPL. 278/2020, 435/2023, 437/2023, 439/2023, 441/2023, 443/2023, 445/2023, 447/2023, 449/2023, 451/2023, 453/2023, 24/2024, 254/2024, OLR 72/2023
17. Insofar as the pending claims are concerned, out of around 5000 claims, ld. Counsel for the OL submits that only 1200 claims have been examined.
18. It is made clear that by the next date of hearing, if the final report from the Chartered Accountant is not received, the Court would be inclined to change the Chartered Accountant.
19. If there are any pending applications, all the parties to complete pleadings in the same.
20. List on 24th April, 2024.
PRATHIBA M. SINGH, J.
FEBRUARY 29, 2024mr/am 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 05/03/2024 at 20:49:30