Punjab-Haryana High Court
Huawei International Pte Ltd vs Arjun Ray S Tel Private Limited on 11 January, 2018
113-339
No.339
CA No. 339 of 2017 in
No.54
CP No.54 of 2014
*****
Huawei International PTE Ltd. Vs. Arjun Ray P. Secretary ***** Present: - Mr.Jatinder Sharma, Advocate, for the applicant.
***** This application is filed under Rule 6 & 9 of the Companies Court Rules, 1959 [for short 'the Rules'] Read with Section 151 of the Code of Civil Procedure, 1908 for extension of time to submit the claim before the Official Liquidator.
The respondent-company is in liquidation after an order is passed on 16.10.2015 in CP No.54 of 2014. The Official Liquidator had issued an advertisement for inviting claims on 07.12.2016 which were to be filed by 09.01.2017.
The applicant has submitted that it had came to know about the advertisement issued by the Official Liquidator only at the meeting held on 28.6.2017, therefore, could not file the claim in time.
Notice in the application.
At this stage, Ms.Saumya Ahluwalia, Advocate, along with Mr.O.P. Sharma, Official Liquidator accepts notice and submitted that they would have no serious objection against the condonation of delay except to say that the claim of the applicant shall be determined on merits and in accordance with Rule 178 of the Rules.
In view of the above, the present application is hereby allowed and the time for filing the claim before the Official Liquidator is hereby extended.
(RAKESH KUMAR JAIN) 11.01.2018 JUDGE Vivek 1 of 1 ::: Downloaded on - 04-02-2018 16:59:05 :::