Delhi High Court - Orders
Bibby Financial Services India Pvt Ltd vs Ecotech Apparels Pvt Ltd on 1 March, 2025
$~CO.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 328/2011 & CO.APPLs. 583/2023, 990/2024,
991/2024, OLR 132/2024
BIBBY FINANCIAL SERVICES INDIA PVT LTD
.....Petitioner
Through:
versus
ECOTECH APPARELS PVT LTD .....Respondent
Through: Ms. Ruchi Sindhwani, SC
for OL along with Mr. V.
Harish, Dy. OL.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 01.03.2025 CO.APPL. 991/2024 (for condonation of delay in filing the report of the Official Liquidator)
1. The application is taken up on being mentioned by the Official Liquidator ('OL').
2. The delay of three days in filing the report is condoned and the report is taken up on record.
3. The application stands disposed of.
OLR 132/20244. It is stated that no funds are available with the company (in Liqn.).
5. The OL is permitted to withdraw the funds from the Common Pool as per the established rules and procedure, to invite claims through publications as prayed.
6. List on 11.03.2025, the date already fixed.
AMIT MAHAJAN, J MARCH 1, 2025 "SK"
This is a digitally signed order.
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