Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 28 August, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~C-6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003
SOCIETE GENERALE .....Petitioner
Through: Mr. Ajay Kumar Bhatnagar,
Advocate.
versus
DAEWOO MOTORS INDIA LTD. .....Respondent
Through: Ms. Ruchi Sindhwani, Senior
Standing Counsel with Ms. Megha
Bharara, Advocate for OL.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 28.08.2024
CO.APPL. 750/2024.
The instant application under Rule 9 of the Companies (Court) Rules, 1959 read with Order 1 Rule 10(2) and Section 151 of Code of Civil Procedure, 1908 has been filed on behalf of the applicants for seeking following reliefs:
"i) allow the present Application and the Applicants may kindly be impleaded in CA No. 987 /2023 and Amended Memo of Parties may kindly be taken on record of the case for further proceedings; and
ii) to pass any other order or direction as deemed fit and proper in the interest of justice."
Heard.
Issue notice. Learned Standing Counsel appearing on behalf of the 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 31/08/2024 at 01:52:54 Official Liquidator accepted notice and prayed for some time to take instructions to file reply. Let the needful be done before the next date of hearing.
List on 16th October, 2024.
CO.APPL. 751/2024.
The instant application under Rule 9 of the Companies (Court) Rules, 1959 read with Order 1 Rule 10(2) and Section 151 of Code of Civil Procedure, 1908 has been filed on behalf of the applicants for seeking following reliefs:
"i) allow the present Application and the Applicants may kindly be impleaded in Co. App. No.14/2021and Amended Memo of Parties may kindly be taken on record of the case for further proceedings; and
ii) to pass any other order or direction as deemed fit and proper in the interest of justice."
Heard.
Issue notice. Learned Standing Counsel appearing on behalf of the Official Liquidator accepted notice and prayed for some time to take instructions to file reply. Let the needful be done before the next date of hearing.
List on 16th October, 2024.
CHANDRA DHARI SINGH, J AUGUST 28, 2024 rk/av 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 31/08/2024 at 01:52:54