Delhi High Court - Orders
Re-M/S Jvg Finance Ltd vs Unknown on 9 September, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari 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. Ramesh Babu, Ms. Manisha
Singh and Ms. Tanya Chowdhary
Advocates for petitioner/RBI
versus
.... .....Respondent
Through: Mr. Arvind Verma, Sr. Advocate with
Mr. Aman Vachher, Mr. Ashutosh
Dubey, Mr. Dhiraj, Mr. Abhiti
Vachher, Mr. Akshat Vachher, Mr.
Pratham Mehrotra, Ms. Smridhi and
Mr. Amit Kumar, Advocates for
applicant-Hyderabad plot owners
Mr. Rishi Manchanda, Standing
Counsel along with Mr. Lakhan
Gupta, Advocate for OL
Mr. Krishna Dev Jagarlamudi and
Ms. Jagriti Pandey, Advocate for
applicant in CO. APPL. 1168/2018
Mr. Viraj R. Datar, Sr. Advocate with
Dr. Vivek Singh, Mr. Rakesh Kumar,
Mr. Srikant Singh, Mr. Anjaneya
Mishra, Mr. Sahil Yadav, Mr. Nidish
Gupta, Ms. Gargi Sharma and Ms.
Avika Singh, Advocates for Ex-
Management
Mr. Jayant Bhushan, Sr. Advocate
with Mr. Dheeraj Gupta and Mr.
Sanam Siddiqui, Advocates for
applicant in CO.APPL. 1374/2018
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 21/09/2024 at 04:52:04
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 09.09.2024 CO.APPL. 788/2024 (Seeking early hearing of the CA No. 490/2023).
1. The instant application under Rule 9 of the Companies (Court) Rules, 1959 has been filed on behalf of the applicant seeking early hearing of Company Application No. 490/2023.
2. For the reasons stated in the application, the instant application is allowed.
3. The application stands disposed of.
CA No. 490/2023.
1. List on 21st October, 2024.
CO.APPL. 789/2024 (Seeking directions).
1. The instant application under Section 151 of Code of Civil Procedure, 1908 has been filed on behalf of the applicant seeking the following reliefs:
"i) Allow the present application;
ii) Declare the bid given by Mr. Shrenik Virnal Jain as unsuccessful and tailed and forfeit the amount already deposited by Mr. Shrenik Virnal Jain in accordance with settled law;
iii) Declare Mr. Shrenik Vimal Jain and Mr. Javed Shroff as blacklisted and banned and stop them from participating in any future auctions conducted by Ld. Official Liquidator.
iv) Direct the Official Liquidator to start fresh auction process on the same reserve price to hold a public auction again;
v) Pass such other or further order as this Hon'ble Court may deem fit and proper under the present facts and circumstances of the case. "
2. Heard.
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3. Issue notice. Learned counsel appearing on behalf of the Official Liquidator accepted notice and prayed for four weeks' time to file reply to the instant application. Let the same be filed within four weeks as prayed. Rejoinder thereto, if any, be filed within two weeks as prayed.
4. List on 5th December, 2024.
CO.APPL. 794/2024 & CO.APPL. 795/2024.
1. After some length of arguments, learned counsel appearing on behalf of the applicant seeks leave to withdraw the instant applications with liberty to file afresh in accordance with the law.
2. Leave granted.
3. The instant applications are dismissed as withdrawn with liberty as prayed for.
CO.APPL. 1374/2018 (Seeking review of the order dated 12th October, 2018) After some length of arguments, Mr. Jayant Bhushan, learned senior counsel appearing on behalf of the applicant prayed for some time to file appropriate application to amend the instant application. Let the needful be done within two weeks as prayed.
List on 21st October, 2024.
CO.APPL. 1635/2011, CO.APPL. 1707/2011 CO.APPL. 1726/2011, CO.APPL. 1813/2011, CO.APPL. 2277/2011, CO.APPL. 2295/2011, CO.APPL. 2298/2011, CO.APPL. 2310/2011 CO.APPL. 233/2012, CO.APPL. 234/2012, CO.APPL. 446/2012, CO.APPL. 448/2012, CO.APPL. 466/2012, CO.APPL. 474/2012, CO.APPL. 478/2012, CO.APPL. 2091/2014, CO.APPL. 2771/2015, CO.APPL. 2773/2015, CO.APPL. 2774/2015, CO.APPL. 747/2018 CO.APPL. 1168/2018, CO.APPL. 1170/2018, CO.APPL. 1172/2018 CO.APPL. 1174/2018, CO.APPL. 1176/2018, CO.APPL. 1178/2018, CO.APPL. 1180/2018, CO.APPL. 1194/2018, CO.APPL. 1196/2018, CO.APPL. 1198/2018, 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 21/09/2024 at 04:52:05 CO.APPL.1233/2018, CO.APPL.1234/2018, CO.APPL.1235/2018, CO.APPL.314/2019, CO.APPL.148/2020, CO.APPL. 82/2021, CO.APPL. 253/2021, CO.APPL. 255/2021, CO.APPL. 546/2021 List on 21st October, 2024 along with CO. APPL. 1369/2018 and CO. APPL. 2318/2014.
CHANDRA DHARI SINGH, J SEPTEMBER 9, 2024 gs/rk/ryp Click here to check corrigendum, if any 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 21/09/2024 at 04:52:05