Delhi High Court - Orders
Re-Hoffland Finance Ltd vs Unknown on 20 December, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~4, 7, 10, 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 351/1999
RE-HOFFLAND FINANCE LTD. ..... Petitioner
Through:
With
CO.PET. 509/2011, CO.PET. 737/2015 & CO.PET. 738/2015.
For Petitioners:
For Respondents: Ms. Ruchi Sindhwani, Senior Standing Counsel
for OL.
Mr. Ramesh Babu, Ms. Manisha Singh, Ms. Tanya
Chowdhary and Ms. Jagriti Bharti, Advocates for
RBI in Item 4.
Mr. Sanjeev Ralli, Senior Advocate with
Mr. Shubham Yadav, Mr. Piyush M. Dwivedi and
Mr. Ravi Yadav, Advocates for Court appointed
Committee.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 20.12.2022
1. Pursuant to previous order dated 30th November, 2022 in C.O. Pet. 351/1999, Mr. Sanjeev Ralli, member of the Court appointed Committee (vide orders dated 10th September, 2004, 17th July, 2006 and 28th August, 2006) states that report of the Chartered Accountant has been received just yesterday and Committee is in the process of filing a report in light thereof. Mr. Ralli seeks and is further granted two weeks for the report to made available to Official Liquidator [hereinafter "OL"].
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:20.12.2022 19:26:522. Ms. Ruchi Sindhwani, Senior Standing Counsel for OL points out that Committee's term is expiring on 31st December, 2022 and thus, the records with the Committee should be handed to the OL which Mr. Ralli confirms would be done along with the report.
3. List on 20th February, 2023.
SANJEEV NARULA, J DECEMBER 20, 2022 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:20.12.2022 19:26:52