Delhi High Court - Orders
Reserve Bank Of India vs M/S. Hoffland Finance Ltd. (In Liqd.) on 5 October, 2020
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~1 (company matter)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.A. NO. 586/2020 in CO.PET. 351/1999
RESERVE BANK OF INDIA ..... Petitioner
Through: Mr. Ramesh Babu, Standing
Counsel with Ms. Manisha Singh, Ms. Sanya
Panjwani, Ms. Tanya Chowdhary, Advs.
Versus
M/S. HOFFLAND FINANCE LTD. (IN LIQD.) ... Respondent
Through: Mr. Sanjeev Ralli and Mr. Atul
Verma, Advs. along with Col. Dubey, for the
Committee appointed by the Court.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 05.10.2020 (Video-Conferencing) C.A. NO. 586/2020 in CO.PET. 351/1999
1. As prayed in this application, the tenure of the Court appointed Committee shall stand extended till 31st July, 2021, following earlier orders, passed by this Court to the same effect.
2. The application also prays for the passing of the orders in CA 95/2020, which is not listed today.
3. The Registry is directed to list CA 95/2020 before this Court on 8th October, 2020.
Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CO.PET. 351/1999 Page 1 of 2 Signing Date:08.10.2020 16:29:214. This application is disposed of accordingly.
C. HARI SHANKAR, J.
OCTOBER 05, 2020 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CO.PET. 351/1999 Page 2 of 2 Signing Date:08.10.2020 16:29:21