Delhi High Court - Orders
Savino Del Bene Freight Forwarders ... vs Svil Mines Ltd on 24 March, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~3(Company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 484/2013
SAVINO DEL BENE FREIGHT FORWARDERS
(INDIA) PVT LTD ..... Petitioner
Through
versus
SVIL MINES LTD ..... Respondent
Through Ms Ruchi Sindhwani, Sr. Standing
Counsel with Ms Megha Bhawana, Advocate
for Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 24.03.2022 CA 167/2022
1. This is an application filed on behalf of M/s Manasvi Security Services (the security agency), inter alia, praying for release of the outstanding payments and also for additional deployment. By a separate order dated 09.03.2022, passed by this Court in another matter (CA 143/2022 in CP 698/2015 SBI Capital Market Ltd. v Aravali Infrapower Ltd.), disbursal of funds to the applicant have been restrained on account of certain allegations made against the applicant company.
2. In view of the above, no orders for release of any payment can be passed at this stage.
3. Insofar as the requirement for additional deployment is concerned, the Official Liquidator shall examine whether additional deployment is required, Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:29.03.2022 and if so, whether the applicant is required to be engaged for the said purposes.
4. The application is disposed of with the aforesaid observations with liberty to the applicant to apply afresh after a decision is rendered in that application (CA 143/2022 in CP 698/2015 SBI Capital Market Ltd. v Aravali Infrapower Ltd.) VIBHU BAKHRU, J MARCH 24, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:29.03.2022