Delhi High Court - Orders
Sh. Alok Kumar Mishra & Ors vs M/S Vigneshwara Developwell Pvt. Ltd. & ... on 4 May, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C1 to C9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 740/2014 & CO.APPL. 381/2017, CO.APPL.
1239/2017, CO.APPL. 1317/2017, CO.APPL. 1447/2017,
CO.APPL. 1522/2017, CO.APPL. 511/2018
SH. ALOK KUMAR MISHRA & ORS. ..... Petitioners
Through: Ms. Priya S. & Mr. Nirnimesh
Dube, Advs.
Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
M/S VIGNESHWARA DEVELOPWELL PVT. LTD. & ORS.
..... Respondents
Through: Mr. Arun Khatri & Ms. Saumya
Bajaj, Advs. for R4 alongwith
R4 present-in-person.
Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
2
+ CO.PET. 760/2014 & CO.APPL. 380/2017
SH. BHARAT SINGH ..... Petitioner
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
M/S VIGNESHWARA DEVELOPERS PVT. LTD.
..... Respondent
Through: Mr. Sunil Dutta, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
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 07/05/2024 at 03:37:02
3
+ CO.PET. 793/2014 & CO.APPL. 503/2018
SMT. RAJWATI & ORS ..... Petitioners
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
M/S VIGNESHWARA DEVELOPERS PVT. LTD. & ORS.
..... Respondents
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
4
+ CO.PET. 379/2015 & CO.APPL. 501/2018
MS. DHARAMWATI ..... Petitioner
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVEPLOPERS PVT.LTD. & ORS
..... Respondents
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
5
+ CO.PET. 388/2015 & CO.APPL. 502/2018
SHRI. VISHAL G. VERMA ..... Petitioner
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVELOPERS PVT.LTD.& ORS.
..... Respondents
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
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 07/05/2024 at 03:37:02
for OL.
6
+ CO.PET. 442/2015 & CO.APPL. 504/2018
SURESH DEVI ..... Petitioner
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVELOPWELL PVT. LTD. & ORS.
..... Respondents
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
7
+ CO.APPL. 3522/2015, CO.APPL. 4198/2016,
CO.APPL.5048/2016, CO.APPL. 5169/2016, CO.APPL.
1163/2017, CO.APPL. 1164/2017, CO.APPL. 1165/2017,
CO.APPL. 1166/2017, CO.APPL. 509/2018, CO.APPL.
411/2020, CO.APPL. 412/2020, CO.APPL. 413/2020,
CO.APPL. 548/2020, CO.APPL. 550/2020, CO.APPL.
729/2020, CO.APPL. 735/2020, CO.APPL. 85/2021,
CO.APPL. 209/2021, CO.APPL. 248/2021, CO.APPL.
275/2021, CO.APPL. 368/2021, CO.APPL. 382/2021,
CO.APPL. 526/2021, CO.APPL. 536/2021, CO.APPL.
607/2021, CO.APPL. 672/2021, CO.APPL. 168/2022,
CO.APPL. 243/2022, CO.APPL. 404/2022, CO.APPL.
407/2022, CO.APPL. 531/2022, CO.APPL. 618/2022,
CO.APPL. 679/2022, CO.APPL. 691/2022, CO.APPL.
173/2023, CO.APPL. 347/2023, CO.APPL. 475/2023,
CO.APPL. 844/2023, CO.APPL. 845/2023, CO.APPL.
957/2023, CO.APPL. 959/2023, CO.APPL. 961/2023,
CO.APPL. 963/2023, CO.APPL. 965/2023, CO.APPL.
976/2023, CO.APPL. 978/2023, CO.APPL. 982/2023,
CO.APPL. 984/2023, CO.APPL. 217/2024, CO.APPL.
339/2024, CO.APPL. 350/2024, CO.APPL. 382/2024,
CO.APPL. 422/2024, CO.APPL. 439/2024, CO.APPL.
455/2024, CO.APPL. 456/2024, CO.APPL. 457/2024 in
CO.PET. 885/2015
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 07/05/2024 at 03:37:03
COL. P.K. UBEROI (RETD.) & ANR. ..... Petitioners
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVELOPWELL PVT. LTD & ORS.
..... Respondents
Through: Mr. Sumit K. Batra, Standing
Counsel for the OL
Mr. Jaideep Singh Sandhu and
Ms. Meera Kaur, Advs. for
applicants in CA No. 382/2024
and 439/2024
Mr. Akshat Gupta, Advocate
for the applicant Jeetander
Kumar in C.A. No. 455/2024
Mr. Arun Khatri, Adv. for R-4
alongwith R-4/Sh. Surjeet
Hooda in person
Mr. Angad Mehta, for
Respondent No. 7 in CA
548/2023.
Mr. H.L. Tiku, Sr. Adv. with
Mr. Prateek Aggarwal and Mr.
Hitesh Wadhwa, Advs. for
applicant in CA No. 243/2022
and CA No. 457/2024
Mr. Shashank Bajpai, CGSC
with Mr. Shriram Tiwary, Govt.
Pleader with Ms. Stuti Karwal
and Mr. Shubankar Singh, Mr.
Akshay Kumar Singh, Advs.
for Serious Fraud Investigation
Office (SFIO) /Union of India
(UOI)
Mr. Arunav Patnaik, Ms.
Bhabna Das, Ms. Anju Rani,
Mr. Nirbhay Nitya Nanda, Mr.
Shailaditya and Mr.
Gopalkrishna, Advs. for
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 07/05/2024 at 03:37:03
Objector/Shashi Mohan Puri in
CA No. 347/2023
Mr. Tushar Agarwal and Mr.
Roopsee Pandita, Advs. for
applicant/Sumit Sharma in CA
No. 475/2023
Mr. Sandeep Choudhary, Adv.
for applicant/VBIA in CA No.
339/2024
Mr. Rishit Vinadalal, Mr.
Karmanbir Singh Kharbanda
and Mr. Rohan S. Nandy, Advs.
for the applicant in CA No.
350/2024
Mr. Bharat Gupta and Mr.
Varun Tyagi, Advs. for
applicants/Investors Sanharsh
Samiti and M/s. Vigneshwara
Developwell Pvt. Ltd. in CA
No. 548/2023
Mr. Dushyant Manocha, Ms.
Anannya Ghosh, Ms. Mrinalini
Mishra, Ms. Doel Bose and Ms.
Kashish Chhabra, Advs. for
respondent
Mr. Aman Nandrajog and Mr.
Arjun Nanda, Advs. for the
applicant in CA No. 368/2021,
526/2021, 407/2022 and
691/2022
Ms. Geeta Venkatesan, General
Secretary appeared through VC
8
+ CO.PET. 128/2016 & CO.APPL. 575/2016, CO.APPL.
576/2016, CO.APPL. 793/2017
RAMA RAI & ANR. ..... Petitioners
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVELOPERS PRIVATE LIMITED
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 07/05/2024 at 03:37:03
..... Respondent
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
9
+ CO.PET. 176/2016 & CO.APPL. 802/2016, CO.APPL.
803/2016
RANJIT KAPOOR & ANR. ..... Petitioners
Through: Ms. Mannu Singh and Mr. K.
Anand Singh, Advs.
versus
VIGNESHWARA DEVELOPERS PVT. LTD...... Respondent
Through: Mr. Kunal Sharma, Mr.
Shubhendu Bhattacharyya &
Mr. Vaishanav Kumar, Advs.
for OL.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 04.05.2024
1. This hearing is being conducted through hybrid mode.
2. Arguments have been addressed by the learned counsel for the applicants/ Investors Sangharsh Samiti as well as M/s. Vigneshwara Developwell Pvt. Ltd. in CO.APPL. 548/2023.
3. Having considered the arguments advanced by learned counsels for the parties today and taking into consideration the contents of the Serious Fraud Investigation Office (SFIO) report, it is but necessary that notice of the present application be served upon all the respondents except respondents No. 1 to 4, 7 to 9. Respondents No. 8 and 9, who are being represented through the office of the Official Liquidator.
4. Insofar as respondents No. 10 to 25 are concerned, going by the SFIO report, which states that the names of several of such companies 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 07/05/2024 at 03:37:03 are already struck off from the records of the Registrar of Companies it is but obvious that it is the respondent No.1/Sunil Dahiya, the respondent No.2/Sanjay Kumar Dahiya and the respondent No.4/Surjit Hooda, who have to make a statement and clear the position about the such companies and its assets/properties, if any, with regard thereto.
5. Liberty is given to the Official Liquidator to issue relevant notices to respondents No. 1, 2 and 4 to solicit necessary information with regard to the companies, which are arrayed as respondents No. 10 to 25 in the present application.
6. During the course of arguments, it has transpires that the SFIO report was initially placed on the record by the Official Liquidator in CO.APPL. 347/2023 but without relevant annexures. It is submitted by learned Standing Counsel for the Official Liquidator that the Annexures were not supplied by the SFIO. Learned counsel for the ex management seeks copies of the same.
7. It is a strange scenario where no action appears to have been taken by the Official Liquidator to obtain the necessary Annexures from the SFIO. Although Mr. Sunil Dutta, learned Standing Counsel for the Official Liquidator now submits that as per the instructions received, the copies of the Annexures have since been retrieved by the Official Liquidator directly from the office of SFIO, the same still remains to be verified.
8. Anyhow, Mr. Sushant Bajpai, learned Central Govt. Standing Counsel for the SFIO seeks time to seek instructions and file all the relevant documents on the record besides updated status report about the criminal prosecutions launched against the ex-management of the companies in liquidation.
9. Mr. Batra, learned Standing Counsel for the Official Liquidator 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 07/05/2024 at 03:37:03 is directed to place on record the relevant copies of the Annexures with be within 10 days from today, which be digitized by the Registry on or before the next date of hearing.
10. Learned counsels for the parties who wish to have access to these Annexures, shall be at liberty to carry out e-inspection as per the relevant Rules in this regard.
11. The record also bears testimony to the effect that the Official Liquidator had filed the last Status Report in 2019, and thereafter, no updated Status Report has been filed with regard to the present matter.
12. In view of the submissions advanced today, Mr. Batra, learned Standing Counsel for the Official Liquidator requests time to file an updated Status Report, which be filed on or before the next date of hearing. Needless to say that the updated Status Report shall also render a detailed account of the measures which have been undertaken by the office of the Official Liquidator to safeguard the assets/properties of the companies in liquidation till date in particular, with regard to the assets which still remain to be seized by the Official Liquidator in terms of the SFIO report.
13. CO.APPL. 339/2024, which has been moved on behalf of the applicant/Vigneshara Barter Investors Association, more or less seeks similar reliefs as claimed by the applicants in CA NO. 548/2023.
14. CO.APPL. 457/2024 is moved on behalf of the applicant, namely the purported owners of the land respect of the second project at Gurugram that was espoused by the respondent company (in liquidation). The decision on the same shall be taken after an updated Status Report is filed by the Official Liquidator.
15. There are some company applications moved on behalf of the security agencies, which be listed on 30.05.2024 for hearing.
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 07/05/2024 at 03:37:03
16. At this stage, learned counsels are appearing in CO.APPL. 475/2023, CO.APPL. 439/2024, CO.APPL. 382/2024 and CO.APPL. 455/2024. Let the response to these applications be filed by the Official Liquidator besides CO.APPL. 339/2024 be filed by the OL as well as the ex-management .
17. Re-notify on 28.05.2024.
DHARMESH SHARMA, J.
MAY 04, 2024 sp 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 07/05/2024 at 03:37:03