Punjab-Haryana High Court
Huawei International Pte Ltd vs S Tel Private Limited on 11 January, 2018
104-219
No.219
CA No. 219 of 2017 in
No.54
CP No.54 of 2014
*****
Huawei International PTE Ltd. Vs. M/s. S. Tel. PVt. Ltd. (in Liqn.) ***** Present: - Mr.Vishal Aggarwal, Advocate, for the applicant.
***** This application is filed under Rule 177 read with Rule 9 of the Companies Court Rules, 1959 [for short 'the Rules'] for condonation of delay in filing the claim before the Official Liquidator.
The respondent-company is in liquidation after an order is passed on 16.10.2015 in CP No.54 of 2014. The Official Liquidator had issued an advertisement for inviting claims on 09.12.2016 which were to be filed by 09.01.2017.
The applicant has submitted that it had missed the advertisement, therefore, could not file the claim in time.
Notice in the application.
At this stage, Ms.Saumya Ahluwalia, Advocate, along with Mr.O.P. Sharma, Official Liquidator accepts notice and submitted that they would have no serious objection against the condonation of delay except to say that the claim of the applicant shall be determined on merits and in accordance with Rule 178 of the Rules.
In view of the above, the present application is hereby allowed and the delay in filing the claim before the Official Liquidator is hereby condoned.
(RAKESH (RAKESH KUMAR JAIN) 11.01.2018 JUDGE Vivek 1 of 1 ::: Downloaded on - 04-02-2018 16:58:22 :::