Delhi High Court - Orders
Sh. Alok Kumar Mishra & Ors vs M/S Vigneshwara Developwell Pvt. Ltd. & ... on 2 September, 2025
$~CO.1, 6 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
1
+ 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:
versus
M/S VIGNESHWARA DEVELOPWELL PVT. LTD.
& ORS. .....Respondents
Through:
6
+ CO.PET. 442/2015 & CO.APPL. 504/2018
SURESH DEVI .....Petitioner
Through:
versus
VIGNESHWARA DEVELOPWELL PVT. LTD.
& ORS. .....Respondents
Through: Mr. Sumit K. Batra, SC for OL.
Mr. Dhruv Wadhwa, Adv. for
Applicant in CA. 714/2022 &
948/2024.
8
+ CO.PET. 885/2015, CO.APPL. 4198/2016. CO.APPL. 85/2021,
CO.APPL. 536/2021, CO.APPL. 607/2021, CO.APPL. 168/2022,
CO.APPL. 243/2022, CO.APPL. 173/2023, CO.APPL. 347/2023,
CO.APPL. 475/2023, CO.APPL. 548/2023, CO.APPL. 217/2024,
CO.APPL. 339/2024, CO.APPL. 350/2024, CO.APPL. 382/2024,
CO.APPL. 422/2024, CO.APPL. 457/2024, CO.APPL. 695/2024,
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 12/09/2025 at 22:35:45
CO.APPL. 696/2024, CO.APPL. 698/2024, CO.APPL. 743/2024,
CO.APPL. 744/2024, CO.APPL. 921/2024, CO.APPL. 922/2024,
CO.APPL. 1059/2024, CO.APPL. 1060/2024, CO.APPL.
1067/2024, CO.APPL. 97/2025, CO.APPL. 110/2025, CO.APPL.
176/2025, CO.APPL. 178/2025, CO.APPL. 277/2025, CO.APPL.
278/2025, CO.APPL. 279/2025, CO.APPL. 281/2025, CO.APPL.
282/2025, CO.APPL. 283/2025, CO.APPL. 284/2025, CO.APPL.
285/2025, CO.APPL. 286/2025, CO.APPL. 287/2025, CO.APPL.
288/2025, CO.APPL. 289/2025, CO.APPL. 290/2025, CO.APPL.
295/2025, CO.APPL. 296/2025, CO.APPL. 320/2025, CO.APPL.
335/2025, CO.APPL. 428/2025, CO.APPL. 429/2025, CO.APPL.
498/2025, CO.APPL. 525/2025, CO.APPL. 526/2025, CO.APPL.
527/2025, CO.APPL. 528/2025, CO.APPL. 529/2025, CO.APPL.
530/2025, CO.APPL. 531/2025, CO.APPL. 532/2025, CO.APPL.
533/2025, CO.APPL. 571/2025, CO.APPL. 572/2025, CO.APPL.
573/2025, CO.APPL. 574/2025
COL. P.K. UBEROI (RETD.) & ANR. .....Petitioners
Through:
versus
VIGNESHWARA DEVELOPWELL PVT. LTD
& ORS. .....Respondents
Through: Ms. Anannya Ghosh, Ms. Mrinalini
Mishra & Ms. Kashish Chhabra, Adv.
for R-2/Mr. Sunil Dahiya.
Mr. Shashank Bajpai, CGSC & Mr.
Shriram Tiwary, Government Pleader
for R/SFIO/Union of India
Mr. Sumit K. Batra, SC for OL.
Mr. Robin Ratnakar Davis & Ms.
Neiting Khongsai, Advs. for Ex-
Director Sanjay Kumar.
Mr. Bharat Gupta, Advs. for ISS and
VVWA.
Ms. Pruti Gupta, Ms. Henna George
& Ms. Sunidhi San, 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 12/09/2025 at 22:35:45
Applicant in CA.428/2025.
Mr. R. Ramachandran, SSC with Mr.
Prateek Dhir, Adv. for CGST.
Ms. Aditi Mohan, Mr. Divya Gyan &
Ms. Palak Bhargava, Adv. for R-4 in
CA. 1067/2024.
Ms. Bhabna Das & Mr. Arpit Kumar
Mishra, Advs. for R/Objectors in CA.
347/2023.
Mr. Prabhakar Mehra, Adv. for
Applicant in CA. 168/2022.
Mr. Sandeep Choudhary, Ms. Yati
Dahiya & Mr. Garnav Kumar, Advs.
for Applicant in CA. 339/2024.
Mr. Prabhakar Mehra, Adv. in CA.
168/2022.
Mr. Puneet Dadecch, Adv. for
Applicant in CA. 41/2019 &
509/2018.
Mr. Jaideep Singh Sandhu, Ms.
Meera Kaur & Mr. Dilmol Singh
Sandhu, Advs. for Applicant in CA.
382/24, 439/24, 921/24, 922/24,
110/25 & 498/25.
Mr. Bharat Gupta, Mr. Vishesh
Chauhan, Mr. Ishan Srivastava & Ms.
Shagun Gupta, Adv. for
Applicants/ISS & VVWA in CA.
548/22, 743/24, 744/24, 1060/24 &
1067/2024.
Mr. Arjun Nanda, Adv. for Applicant
in CA. 335/25.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 02.09.2025 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 12/09/2025 at 22:35:45 CO.APPL. 428/2025 In CO.PET. 885/2015 [Transfer Of Proceedings To NCLT]
1. This is an Application filed under Section 434(1)(c) of the Companies Act, 2013 on behalf of the Applicant/Ms. Lalita seeking transfer of proceedings pertaining to CO.PET.885/2015 filed against Vigneshwara Developwell Pvt. Ltd. to National Company Law Tribunal.
2. Learned Counsel for the Applicants, Official Liquidator, Allotees - Investors Sanghars Samiti and Vigneshwara Victims Welfare Association, and Ex-Management have been heard. Other than the learned Counsel for the Ex-Management, no other party is opposing the present Application.
3. CO.PET. 740/2014 & CO.PET. 442/2015 are also in respect of the Company in liquidation.
4. Arguments heard.
5. Judgment reserved.
CO.PET. 740/2014 CO.PET. 442/20156. Learned Counsel for the parties submit that since these Petitions also pertain to the company in liquidation i.e., Vigneshwara Developwell Pvt. Ltd., these Petitions be also transferred to the National Company Law Tribunal along with CO.PET. 885/2015.
7. Learned Counsel for the parties seek to rely upon a judgment of the Coordinate Bench in Cowi India Pvt. Ltd. v. Pinnacle Air Pvt. Ltd.; 2025:DHC:849 and Gurbakhsh Singh BA Builders P. Ltd. v. Fortis Hospital Ltd. Escort Heart Institute & Research Centre; 2024 SCC OnLine Del 3480, to submit that the Court can transfer the winding up proceedings to the National Company Law Tribunal even without a formal 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 12/09/2025 at 22:35:45 application if no irreversible steps have been taken, as in terms of the judgment of the Supreme Court in Action Ispat & Power (P) Ltd. v. Shyam Metalics & Energy Ltd.; (2021) 2 SCC 641.
8. Learned Counsel for the parties reiterate their contention that have been raised in the CO.APPL. 428/2025 in CO.PET. 885/2015 to submit that the arguments that have been addressed before this Court may be adopted in these two Petitions since the Respondent Company is the Company in liquidation in all these matters.
9. Judgment is reserved.
TARA VITASTA GANJU, J SEPTEMBER 2, 2025/ ha 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 12/09/2025 at 22:35:45