Delhi High Court - Orders
Re-Hoffland Finance Ltd vs Unknown on 25 March, 2026
$~C~1 to 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 351/1999, CO.APPL. 230/2023 CO.APPL. 943/2024
CO.APPL. 944/2024 CO.APPL. 162/2025 CO.APPL. 817/2025
CO.APPL. 202/2026 OLR 13/2026.
RE-HOFFLAND FINANCE LTD. .....Petitioner
Through: Mr. Dhananjay Gupta, Adv. for ex-
management along with Brij Bhushan
Sharma, ex-director.
versus
.... .....Respondent
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL with Ms. Megha
Bharara, Adv.
Ms. Mudabbera Zaheer, Adv. for
Applicant.
Mr. Piyush M. Dwivedi and Mr.
Abhishek Dwivedi, Advs. for
Applicant.
Mr. Ramesh Babu and Mr. Rohan
Srivastava, Advs. for RBI.
(C-2)
+ CO.PET. 509/2011
RE-BHARTENDU INVESTMENT & FINANCIAL SERVICES PVT
LTD .....Petitioner
Through: Mr. Dhananjay Gupta, Adv. for ex-
management.
versus
.....Respondent
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL with Ms. Megha
Bharara, Adv.
(C-3)
+ CO.PET. 737/2015
HOFFLAND FINANCE LIMITED (IN LIQN.) .....Petitioner
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL with Ms. Megha
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 30/03/2026 at 21:12:34
Bharara, Adv.
versus
HOFFLAND REMEDIES LTD. .....Respondent
Through: Mr. Dhananjay Gupta, Adv. for ex-
management.
(C-4)
+ CO.PET. 738/2015
HOFFLAND FINANCE LIMITED (IN LIQN.) .....Petitioner
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL with Ms. Megha
Bharara, Adv.
versus
HOFFLAND ENGINEERS LIMITED .....Respondent
Through: Mr. Dhananjay Gupta, Adv. for ex-
management.
(C-5)
+ CRL.O.(CO.) 2/2015
M/S BHARTENDU INVESTMENT & FINANCIAL SERVICES
PVT. LTD. .....Petitioner
Through: Mr. Dhananjay Gupta, Adv. for ex-
management.
versus
SH. NAVIN CHANDRA PANDEY & ANR. .....Respondent
Through: Ms. Ruchi Sindhwani, Sr. Standing
Counsel for OL with Ms. Megha
Bharara, Adv.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 25.03.2026
1. Ms. Ruchi Sindhwani, Senior Standing Counsel for Official Liquidator ('OL') has handed synopsis and a list of applications. Same shall be filed before the Registry and will be taken on record.
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 30/03/2026 at 21:12:34
2. List on 20th August 2026.
OLR 13/20261. This report has been moved by Ms. Ruchi Sindhwani, Senior Standing Counsel for OL.
2. Status Report be taken on record.
3. Permission sought for disbursal of principal amount of Rs.13,55,000/- to 13 claimants as per Annexure-A is granted, as well as, principal amount of Rs.7,50,000/- to 18 claimants in Category CA-3, as per Annexure-B.
4. It has been stated by Ms. Sindhwani, Senior Standing Counsel that by previous orders, claims of 3228 claimants for Rs.13,93,16,021.25/- has been permitted.
5. Accordingly, Rs.7,72,76,555/- had been disbursed to 1695 claimants upon providing the bank details. 1533 claimants did not file their bank details or bonds and, therefore, claims could not be disbursed.
6. As regards the disbursal permitted by order dated 10th November 2025 concerning 74 claimants for Rs.1,48,97,924/-, it is stated that same is under process.
7. Accordingly, OLR 13/2026 stands disposed of.
CO.APPL. 202/20261. This application has been moved by Ms. Ruchi Sindhwani, Senior Standing Counsel for OL seeking modification of amounts noted in order dated 11th July 2024 and 08th August 2024.
2. Accordingly, the modified amounts be read as, "Rs. 13,92,25,851.25/- to 3228 claimants"
3. Application stands disposed of, accordingly.
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 30/03/2026 at 21:12:34 CO.APPL. 817/2025
1. Ms. Ruchi Sindhwani, Senior Standing Counsel for OL seeks some time to respond to this application.
2. List on 20th August 2026.
CO.APPL. 129/20251. This application has already been disposed of vide order dated 08th January 2026.
2. Same may be shown by the Registry as "disposed of" and not pending.
3. Order be uploaded on the website of this Court.
ANISH DAYAL, J MARCH 25, 2026/MK/sp 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 30/03/2026 at 21:12:34