Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 20 August, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~C-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003
SOCIETE GENERALE .....Petitioner
Through: Mr.__, Advocate (Appearance not
given)
versus
DAEWOO MOTORS INDIA LTD. .....Respondent
Through: Ms.Ruchi Sindhwani, Sr. Standing
Counsel with Ms.Megha Bharara,
Advocate for OL
Ajay Kumar Bhatnagar, Advocate for
Applicants in CAs nos.601/2023,
772/2023 & 987/2023
Mr.Deepak Singh, Mr.Shobhit Reen,
Mr.Vijay Awana, Mr.Shubham
Jaiswal, Mr.Vikrant Singh,
Mr.Abhinav Tomar and
Mr.Himanshu Sihag, Advocates for
applicant in Co. Appl. 595/2024
Mr.Abhishek Sharma, Mr.Pranshul
Kulshresth, Ms.Kritya Sinha and
Ms.Shruti Poddar, Advocates for R-
5/ARCIL
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 20.08.2024 CO.APPL. 826/2023 (Direction) Learned standing counsel appearing on behalf of the Official Liquidator submitted that the application bearing CO.APPL. No.142/2019 is identical to the instant application and both the applications are similar in 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 22/08/2024 at 01:27:01 nature. It is submitted that reply to CO.APPL.142/2019 has already been filed and the same reply may be adopted in the instant application too.
List on 16th October, 2024.
CO.APPL. 601/2023 (Impleadment) Learned counsel appearing on behalf of the applicants apprised the Court that the instant application has already been allowed and disposed of vide order dated 22nd August, 2023 with a direction to implead the applicants as petitioners.
In view thereof, the Registry is directed not to list the instant application in the cause list as the same has already been disposed of. CO.APPL. 772/2023 (Direction)
1. The instant application under Rule 9 of the Companies (Court) Rules, 1959 has been filed on behalf of the applicant seeking the following reliefs:-
"i) allow the application and sanction payment of Rs.
6,19,256.46 with further interest@ 10°/o per annum till the actual date of payment to the Applicant towards her entitlement to Benevolent Fund, Arrears of Wages and Gratuity Fund;
ii) permit the Ld. Official Liquidator attached to this Hon'ble Court to make the payment of the amount of Rs. 6,19,256.46 with further interest @ 10% per annum till its actual payment to the Applicant from the already available funds of the Company (IL) for the purpose of claims of workmen; and
ii) to pass any other order or direction as deemed fit and proper in the interest of justice."
2. Heard.
3. Issue notice. Notice is accepted by learned counsel appearing on behalf of the non-applicants.
4. List on 16th October, 2024.
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 22/08/2024 at 01:27:01
5. The date already fixed i.e. 27th August, 2024 stands cancelled.
CO.APPL. 987/2023 (Direction) Learned standing counsel appearing on behalf of the Official Liquidator prays for and is granted four weeks' time to file reply. Rejoinder, thereto if any, be filed within three weeks thereafter.
List on 16th October, 2024.
The date already fixed i.e. 27th August, 2024 stands cancelled.
CO.PET. 66/2003, CO.APPL. 142/2019, CO.APPL. 264/2023 & CO.APPL. 596/2024 List on 16th October, 2024.
The date already fixed i.e. 27th August, 2024 stands cancelled.
CHANDRA DHARI SINGH, J AUGUST 20, 2024 Dy/ryp Click here to check corrigendum, if any 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 22/08/2024 at 01:27:01