Delhi High Court - Orders
M/S Savino Del Bene Freight Forwarders ... vs M/S Svil Mines Ltd on 13 October, 2025
$~ CO.3 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CCP(CO.) 5/2015
M/S SAVINO DEL BENE FREIGHT
FORWARDERS (INDIA) PVT. LTD. ...Petitioner
Through:
versus
M/S SVIL MINES LTD. .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Lakhan Gupta, Advs. for OL.
Mr. Rajesh Rattan & Mr. Aditya
Kumar, Advs. for PNB.
Mr. Manik Dogra, Sr. Adv., Ms.
Priyadarshini Dewan, Mr. Himanshu
Singha & Mr. Dhruv Pandey, Advs.
for Ex-Management.
(4)
+ CO.PET. 484/2013 CO.APPL. 1063/2019 CO.APPL. 1213/2019
CO.APPL. 313/2024 CO.APPL. 307/2025 OLR 30/2022 OLR
9/2023 CA-307/2025
SAVINO DEL BENE FREIGHT
FORWARDERS(INDIA) PVT LTD .....Petitioner
Through:
versus
SVIL MINES LTD .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Lakhan Gupta, Advs. for OL.
Mr. Rajesh Rattan & Mr. Aditya
Kumar, Advs. for PNB.
Mr. Manik Dogra, Sr. Adv., Ms.
Priyadarshini Dewan, Mr. Himanshu
Singha & Mr. Dhruv Pandey, Advs.
for Ex-Management.
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 15/10/2025 at 22:06:16
(5)
+ CO.PET. 84/2013 CO.APPL. 1553/2016 CO.APPL. 300/2025 OLR
10/2023 OLR 21/2025
THE HONGKONG AND SHANGHAI
BANKING CORPROATION LTD .....Petitioner
Through:
versus
M/S SURYA VINAYAK INDUSTRIES LTD .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Lakhan Gupta, Advs. for OL.
Mr. Rajesh Rattan & Mr. Aditya
Kumar, Advs. for PNB.
Mr. Manik Dogra, Sr. Adv., Ms.
Priyadarshini Dewan, Mr. Himanshu
Singha & Mr. Dhruv Pandey, Advs.
for Ex-Management.
(6)
+ CO.PET. 422/2014 CO.APPL. 756/2018 CO.APPL. 218/2019 OLR
283/2019
SHRI M.L. GUPTA .....Petitioner
Through:
versus
SURYA VINAYAK WELLNESS LIMITED .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Lakhan Gupta, Advs. for OL.
Mr. Rajesh Rattan & Mr. Aditya
Kumar, Advs. for PNB.
Mr. Manik Dogra, Sr. Adv., Ms.
Priyadarshini Dewan, Mr. Himanshu
Singha & Mr. Dhruv Pandey, Advs.
for Ex-Management.
(7)
+ CRL.O.(CO.) 13/2016 OLR 71/2019
SURYA VINAYAK WELLNESS LIMITED .....Petitioner
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 15/10/2025 at 22:06:16
Through:
versus
ROHIT CHAUDHARY & ORS. .....Respondent
Through: Mr. Rishi Manchanda, SC with Mr.
Lakhan Gupta, Advs. for OL.
Mr. Rajesh Rattan & Mr. Aditya
Kumar, Advs. for PNB.
Mr. Manik Dogra, Sr. Adv., Ms.
Priyadarshini Dewan, Mr. Himanshu
Singha & Mr. Dhruv Pandey, Advs.
for Ex-Management.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 13.10.2025 CO.APPL. 1057/2024 in CO.PET. 84/2013 [Directions for Handover the possession by OL] CO.APPL. 641/2025 in CO.PET. 84/2013[For early hearing of CA- 1057/2024]
1. These are the Applications filed by the Office of the Official Liquidator seeking relief of handing over of possession of the two Assets of the Company in liquidation being (1) Warehouses at Khasra No. 134 and 135, Village Naya Bans Sampla, Rohtak, Haryana and (ii) Warehouse- lease hold land and building at Plot no.38, Industrial Growth Centre, Bodlying Nagar, Agartala Tripura [hereinafter referred to as "Assets"]
2. The learned Counsel appearing for the lead Bank/Punjab National Bank submits that the dues of the Security Agency have been cleared and that there is no legal impediment in the handing over of these assets by the office of the Official Liquidator to the Secured Creditor.
3. The learned Counsel for the Security Agency although, admits that 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 15/10/2025 at 22:06:16 the dues have been cleared until the end of March, 2025, submits that the current dues, that is from the period of 01.04.2025 till the date of handling over, may also be cleared.
4. The learned Counsel for the Official Liquidator and the lead bank request for some time to take instructions. Let the instructions be placed on record in the form of an Affidavit.
5. At request, list on 18.11.2025.
CO.APPL. 397/2023 in CO. PET. 84/2013[Release of Amount] CO.APPL. 929/2023 in CO. PET. 84/2013[Directions]
6. The learned Counsel appearing for the Applicant submits that part security charges have been paid and the balance charges until the date of handing over of possession be also paid by the Office of the Official Liquidator prior to handing over possession.
7. Learned Counsel for the parties submit that it would be in the interest of the parties to discuss this issue.
8. Accordingly, let the concerned Officers of the Security Agency in CO.APPL. 929/2023 and in these Applications, as well as the Lead Bank schedule to meet in the Office of the Official Liquidator on 16.10.2025 at 04:00 p.m.
9. The office of the Official Liquidator shall place on record the minutes of the meeting held and file the same in Court before the next date of hearing.
10. List on 18.11.2025.
11. The parties shall act based on the digitally signed copy of the order.
TARA VITASTA GANJU, J OCTOBER 13, 2025/sr/tg 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 15/10/2025 at 22:06:16