Delhi High Court - Orders
Re-Hoffland Finance Ltd vs Unknown on 8 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET.-351/1999, CO.APPL. 943/2024 CO.APPL. 944/2024
CO.APPL. 123/2025, CO.APPL. 128/2025, CO.APPL. 129/2025,
CO.APPL. 130/2025, CO.APPL. 131/2025, CO.APPL. 162/2025,
CO.APPL. 6/2026, CO.APPL. 7/2026, CO.APPL. 8/2026 &
CO.APPL. 9/2026.
RE-HOFFLAND FINANCE LTD. .....Petitioner
Through: Ms. Saloni Mahajan, Adv.
Ms. Amrit, Adv.
Mr. Suryakant Vyas and Mr. Sarthak
Singh, Advs.
versus
............
.....Respondent
Through: Ms. Ruchi Sindhwani, Sr. SC for the
OL with Ms. Megha Bharara,
Advocate.
Mr. Ramesh Babu, Ms. Manisha
Singh and Ms. Tanya Chowdhary,
Advs. for RBI.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 08.01.2026
1. Ms. Ruchi Sindhwani, Senior Standing Counsel for the Official Liquidator ('OL') has placed a brief synopsis of the current status of the M/s Hoffland Finance Ltd./ company in liquidation. The synopsis with respect to the remaining companies in liquidation may be filed and placed on record.
2. As per the synopsis, the fund position is Rs.13,94,52,827/- and the properties' assets have all been liquidated except for one land where the factory situated at Khekra, Bagpat, U.P., in respect of which the Company Appeal No.26/2019 is pending before the Division Bench of this Court.
3. As regards the status of claims, the OL had been permitted to disburse 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 12/01/2026 at 20:34:44 claims of 3228 claimants, out of which 1695 claimants, who had provided details, amounts have been disbursed to those claimants. The remaining 1533 claimants have yet to file their details and, therefore, their claims could not be disbursed.
4. Further claims of another 74 claimants have been disbursed for a sum of Rs.1,48,97,827/-.
5. These matters are under process, as per Senior Standing Counsel.
CO.APPL. 123/20251. This application already stands disposed of vide order dated 20th February 2025.
2. Registry shall ensure that same is not reflected in the cause list henceforth.
CO.APPL. 128/2025, CO.APPL. 129/2025 & CO.APPL. 130/2025
1. Applications have been filed by one Lt. Col. Amarjeet Singh seeking directions for consideration of his claim of Rs.50,000/- in respect of M/s Hoffland Finance Ltd.
2. The delay in filing the claim is condoned.
3. The claim has already been filed before the OL, which was rejected on account of lack of original documents.
4. It is stated in the reply that, the claim was not filed in Form-66 and was not supported with the original documents therefore, a rejection letter dated 15th October 2024 was also sent.
5. Considering that there is a possibility of re-examining the claim of the applicant, applicant is given another chance to file the claim in Form-66 with original documents in support of the claim P-1265A along with bank account details and self-attested copy of ID proof.
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 12/01/2026 at 20:34:44
6. Ms. Sindhwani, Senior Standing Counsel states that on this basis the claim would be reconsidered within four weeks.
7. Therefore, applications are disposed of.
CO.APPL. 131/20251. This application was filed by Ms. Pushpa Bhatt for an amount of Rs.5 Lakhs on 28th October 2011 in Form-66. The said claim consists of a claim of Rs.3 Lakhs with respect to M/s Hoffland Finance Ltd. and the remaining amount of Rs.2 Lakhs pertains to M/s Hoffland Agro. The latter company i.e. M/s Hoffland Agro is not in liquidation and, therefore, that claim had to be severed and was therefore, rejected.
2. The claim of Rs.3 Lakhs was rejected for lack of original documents in support of the claim. The same has been stated in the reply filed by the OL in CO.APPL. 8/2026 in paragraph 9.
3. However, the applicant is given liberty to resubmit the claim in the proper form along with original documents and bank account details and self-attested copy of ID.
4. If so submitted, the claim No. P-1278A shall be re-examined within four weeks.
5. Accordingly, application is disposed of.
CO.APPL. 162/20251. This application has been filed by Ms. Usha Raina who filed four claims for a total amount of Rs.1,60,000/- for Rs.40,000/- each. Three claims being P-572B, P-572C and P-572D were admitted and an amount of Rs.1,20,000/- was paid to the applicant. However, with respect to claim P- 572A, a letter was sent by the OL to the applicant to submit original documents within a period of 30 days. Since no response was received, this 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 12/01/2026 at 20:34:44 particular claim was rejected, for which the remedy of the applicant is to file an appeal under Rule 164 of the Company Court Rules, 1959.
2. Let this application be treated as an appeal to this Court.
3. Counsel for applicant appears and states that they shall place their relevant documents in support of their deposit of Rs.40,000/- with respect to this claim, considering that their bank statements of 1996 are not available due to the merger of Syndicate Bank with Canara Bank, despite their efforts to requisition then.
4. List on 25th March 2026.
CO.APPL. 7/2026, CO.APPL. 8/2026 & CO.APPL. 9/2026
1. Applications have been filed for condonation of delay in filing reply.
2. The same are allowed.
3. The delays stand condoned.
4. The applications stand disposed of, accordingly.
CO.APPL. 6/20261. This application has been moved on behalf of applicant P.K. Singal & others seeking condonation of delay to file their claims.
2. In view of the facts and circumstances, as stated in the said application, the delay is condoned.
3. The claim be filed in the proper form along with requisite documentation before the OL within a period of four weeks, which shall be considered within four weeks thereafter.
4. Accordingly, the application is disposed of. CO.APPL. 943/2024 & CO.APPL. 944/2024
1. Mr. Shahi Yadav, Counsel for the applicant seeks time to file a rejoinder to the reply filed by the OL.
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 12/01/2026 at 20:34:44
2. The same may be filed within the next four weeks.
3. List on 25th March 2026.
CO.APPL. 230/20261. List on 25th March 2026.
2. Order be uploaded on the website of this Court.
ANISH DAYAL, J JANUARY 8, 2026/mk/zb 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 12/01/2026 at 20:34:44