Deutsche Trustee Company Ltd vs Tulip Telecom Ltd on 29 November, 2022

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Delhi High Court - Orders

Deutsche Trustee Company Ltd vs Tulip Telecom Ltd on 29 November, 2022

Bench: Sanjeev Narula

                          $~CP-2
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CO.PET. 329/2013 & OLR 134/2016, OLR 220/2016, OLR
                                254/2016, CO.APPLs. 931/2016, 1622/2016, 2421/2016, 2423/2016,
                                3733/2016, 3734/2016, 3735/2016, 4075/2016, 4623/2016, 38/2017,
                                OLR 160/2017, CO.APPL. 973/2018, 322/2019, 1104/2019,
                                110/2020, 134/2020, 177/2020, 395/2020, 643/2021, OLR 30/2020.
                                DEUTSCHE TRUSTEE COMPANY LTD             ...... Petitioner
                                            Through: Mr. Anirudh Arun Kumar, Advocate.

                                                  versus

                                TULIP TELECOM LTD                                   ...... Respondent
                                             Through:          Ms. Shankari Mishra and Ms.
                                                               Niharika Tanwar, Advocates for
                                                               Suspended Board of Directors.
                                                               Mr. Abhishek Krishna, Advocate for
                                                               Applicant in C.A. APPL. 224/2022.
                                                               Mr. Ayush Negi, Advocate for
                                                               Applicant in C.A. APPL. 664/2021.
                                                               Mr. Kunal Sharma and Mr.
                                                               Bhattacharya, Advocates for OL.
                                                               Mr. Dhruv Wadhwa, Advocate for
                                                               Applicant in C.A. No. 643/2021.

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                     ORDER

% 29.11.2022 CO. APPL. 664/2021 (seeking condonation of delay of 1640 days in filing the claim petition before the Official Liquidator) & CO. APPL. 224/2022 (seeking condonation of delay of 1967 days in filing the claim petition before the Official Liquidator)

1. Applicants seeks condonation of delay in filing claim before Official Liquidator ["OL"].

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.12.2022 19:13:10

2. For grounds and reasons stated therein, applications are allowed and delay in filing claim petition is condoned.

3. The Applicants are permitted to file a claim before the Official Liquidator within a period of two weeks from today, which shall be decided by the Official Liquidator in accordance with law.

4. Applications are disposed of.

CO.APPL. 643/2021 (to release a sum of Rs. 2,24,65,882/-)

5. Official Liquidator is directed to file status report qua the bills raised, payments made and the amounts payable (if any) to PS Security Services Pvt. Ltd., on or before the next date of hearing.

6. Re-notify on 10th January, 2023.

SANJEEV NARULA, J NOVEMBER 29, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.12.2022 19:13:10

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Delhi High Court - Orders