M/S Royal Marine Co & Others vs Naftogaz India Private Ltd on 11 November, 2021

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Delhi High Court - Orders

M/S Royal Marine Co & Others vs Naftogaz India Private Ltd on 11 November, 2021

Bench: C.Hari Shankar

                          $~8
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CO.PET. 128/2011
                                M/S ROYAL MARINE CO & OTHERS         ..... Petitioners
                                             Through      Ms. Shreya Kohli, Advocate for
                                             Petitioner. Mr. NIkhil Goel, SPP with Mr.
                                             Vinay Mathew, Advocate for Applicant
                                             (CBI).

                                                   versus

                                NAFTOGAZ INDIA PRIVATE LTD           ..... Respondent
                                             Through     Mr. Akash Jain and Mr. Divij
                                             Andley, Advocates for Ex-management.
                                             Mr. T.P. Singh, Senior Central Govt.
                                             Counsel for UOI-ALC
                                             Mr. Kunal Sharma, Adv. for the Official
                                             Liquidator

                                CORAM:
                                HON'BLE MR. JUSTICE C.HARI SHANKAR
                                        ORDER

% 11.11.2021 CA 533/2021 (u/s 226 read with S. 151 CPC by CBI seeking permission to enter into premises of company under liquidation)

1. This is an application by the Central Bureau of Investigation (CBI) for permission to enter into the office premises of M/s Naftogaz India Pvt. Ltd. (under liquidation) situated at E-14/13 Vasant Vihar New Delhi and C-125, A Basement Sector-2, Noida, in order to seize the documents of the company which are necessary for investigation.

2. The Official Liquidator, as represented by Mr. Kunal Sharma, has no objection.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CO.PET. 128/2011 Page 1 of 2 Signing Date:13.11.2021 18:37:35

3. Mr. Akash Jain, who appears for the former management of the company, submits that he, too, has no objection to the grant of the relief prayed in this application.

4. Accordingly, the application is allowed. The applicant is permitted to enter the office premises of M/s Naftogaz India Pvt. Ltd. (under liquidation) situated at E-14/13 Vasant Vihar New Delhi and C-125, A Basement Sector-2, Noida and seize the documents of the company which are necessary for investigation. The seizure shall take place in the presence of a representative of the Official Liquidator, who is directed to depute a representative for the said purpose.

5. The documents seized for the investigation shall be inventorized by the Official Liquidator and an inventory in that regard would be placed on record in these proceedings. Once the documents are no longer required by the applicant, they are directed to be returned to the Official Liquidator.

6. The application stands disposed of in the aforesaid terms.

CA 535/2021 (exemption)

7. In view of the order passed in CA 533/2021, nothing survives in this application. The application is disposed of.

C.HARI SHANKAR, J NOVEMBER 11, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CO.PET. 128/2011 Page 2 of 2 Signing Date:13.11.2021 18:37:35

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Delhi High Court - Orders