Delhi High Court - Orders
Re-Hindustan Financial Management Ltd vs Unknown on 1 April, 2026
$~C-1 & C-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 379/2002, CO.APPL. 784/2011, CO.APPL. 1491/2018,
CO.APPL. 396/2019, CO.APPL. 278/2022, CO.APPL. 230/2024,
CO.APPL. 99/2025, OLR 182/2019, OLR 77/2023, OLR 30/2024,
OLR 75/2024 & OLR 114/2024
RE-HINDUSTAN FINANCIAL MANAGEMENT LTD.....Petitioner
Through:
versus
.....Respondents
Through: Mr. T. Singhdev, Standing Counsel,
Mr. Tanishq Srivastav, Advs. for OL.
Mr. Ramesh Babu, Ms. Manisha
Singh, Ms. Nisha Sharma, Ms. Tanya
Chowdhary, Advs. for RBI in
C.A.379/2002.
Ms, Gurkamal Hora Arora, Adv. for
the applicant in Co.Appl. 182/2026
(C-2)
+ CRL.O.(CO.) 10/2004
HINDUSTAN FIN. MANAGEMENT LTD. .....Petitioner
Through:
versus
SS CHAHAL & ORS. .....Respondents
Through: Mr. T. Singhdev, Standing Counsel,
Mr. Tanishq Srivastav, Advs. for OL.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
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 02/04/2026 at 21:44:27
ORDER
% 01.04.2026 CO.APPL. 18/2019 & CO.APPL. 20/2019 in CO.PET. 379/2002
1. At request of counsels for applicant, fresh Notice be issue to Mr. Gaurav Goel, Advocate, who appeared on behalf of respondent no.1 on 22nd October 2019 in the present applications.
2. Returnable on 24th August 2026.
CO.APPL. 182/2026 in CO.PET. 379/2002
1. Mr. T. Singhdev, Standing Counsel for Official Liquidator ('OL') states that a copy of this application has been provided to him and he will file a response to the same.
2. Re-notify on 24th August 2026.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J APRIL 1, 2026/ak 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 02/04/2026 at 21:44:27