Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 21 December, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003
SOCIETE GENERALE ..... Petitioner
Through: Appearance not given.
versus
DAEWOO MOTORS INDIA LTD. ..... Respondent
Through: Mr. Ajay Kumar Bhatnagar,
Adv. in CO. APPL. 987/2023.
Mr. Abhishek Sharma, Ms.
Kritya Sinha and Mr. Pranshul
Kulshreshtha, Advs. for R-5.
Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, Adv. for OL.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 21.12.2023
CO.APPL. 987/2023 - FRESH BY APPLICANT FOR
DIRECTIONS
This application is moved on behalf of the Workman seeking interest on gratuity amount post winding up of the company (in liquidation). Copy has been supplied.
Let reply, if any, be filed within four weeks from today. Re-notify for hearing along with other applications on 08.02.2024.
DHARMESH SHARMA, J.
DECEMBER 21, 2023/ss/ 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 24/12/2023 at 00:58:11