Delhi High Court - Orders
Reserve Bank Of India vs Dcm Financial Services Ltd on 30 July, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~C-35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 296/2004
RESERVE BANK OF INDIA .....Petitioner
Through:
versus
DCM FINANCIAL SERVICES LTD. .....Respondent
Through: Ms Astha Gupta & Ms Faguni
Katyal, Advocates
Mr. Vikram Dogra, AR of DCM
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 30.07.2024 CO.APPL. 664/2024 Exemption allowed subject to just exceptions. The application stands disposed of.
CO.APPL. 663/2024 (Seeking modification of order dated 06.03.2006)
1. The instant application under Rule 9 of the Companies (Court) Rules, 1959 has been filed on behalf of the respondent seeking following reliefs:
a) Modify the Order dated 06.03.2006 and permit the Respondent Company to withdraw at least a sum of Rs.
13,83,250/- for convening its Annual General Meeting for the year 2024.
b) Pass any other and such order(s) as this Hon'ble Court may deem fit and proper in the interest of justice.
2. In terms of order dated 13th July, 2023 which was passed by a Co-
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 31/07/2024 at 23:35:13 ordinate of this Court whereby the withdrawal a sum of Rs. 13,83,250/- for the purpose of holding annual general meeting was allowed.
3. For the reasons stated in the application, the instant application is allowed.
4. The application stands disposed of.
CHANDRA DHARI SINGH, J JULY 30, 2024 Rk/aa 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 31/07/2024 at 23:35:13