Delhi High Court - Orders
Col. P.K. Uberoi (Retd.) & Anr vs Vigneshwara Developwell Pvt. Ltd & Ors on 12 April, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~CP-10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 885/2015
COL. P.K. UBEROI (RETD.) & ANR. ..... Petitioners
Through:
versus
VIGNESHWARA DEVELOPWELL PVT. LTD & ORS.
..... Respondents
Through: Mr. Kunal Sharma, Advocate
for OL.
Mr. D.P. Sharma and Mr.
Prabhakar Meher, Advocates
for Applicant in CO.APPL.
168/2022.
Mr. Kanishk Ranam Advocate
in CO.APPL. 209/2023.
Mr. Sumeer Sodhi, Mr. Arjun
Nanda, Advocates for
Applicant in CO.APPLs.
368/2021, 526/2021, 407/2022,
691/2022.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 12.04.2023 CO.APPL. 209/2023 (seeking condonation of delay of 50 days in filing the claim petition before the Official Liquidator)
1. For grounds and reasons stated therein, application is allowed and delay in filing the claim petitions is condoned.
2. Applicants are permitted to file their claims in the requisite format Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:13.04.2023 19:25:38 before the Official Liquidator ["OL"] along with original documents if any, within a period of four weeks from today, which shall be decided in accordance with law, within a period of thirty days from receipt of such claims.
3. Application is disposed of.
4. All rights and contentions of parties are left open.
CO.APPL. 168/2022 (for release of sum of Rs. 42,35,118/-)
5. Mr. Kunal Sharma, counsel for OL, seeks and is granted further two weeks' time to file a reply to the application.
6. Re-notify on 8th May, 2023.
CO.APPL. 368/2021 (seeking release of a sum of INR 1,73,08,706/-), CO.APPL. 526/2021 (seeking release of a sum of INR 1,47,74,641/-) and CO.APPL. 407/2022 (seeking release of a sum of INR 67,83,992/-)
7. Applicant - Manasvi Security Services seeks release of payments for the security services provided by them. Mr. Sharma states that the invoices raised by them have been verified by the OL; however, no funds are currently available with the OL and the payments, if any, would have to be made from the Common Pool Fund.
8. Considering the above, as an ad-hoc arrangement, following amounts be issued to the Applicant:
(a) Rs. 50 lakhs against the verified amount for the period between August, 2016 to March, 2018.
(b) Rs. 25 lakhs against the verified amount for the period between April, Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:13.04.2023 19:25:38 2018 to December, 2018.
(c) Rs. 10 lakhs against the verified amount for the period between January, 2020 to January, 2021.
9. Re-notify on 8th May, 2023.
CO.APPL. 691/2022 (seeking release of a sum of INR 1,28,00,000/-)
10. Issue notice. Mr. Kunal Sharma, counsel for OL, accepts notice.
11. Re-notify on 8th May, 2023.
SANJEEV NARULA, J APRIL 12, 2023 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:13.04.2023 19:25:38