Delhi High Court - Orders
M/S Ranbaxy Laboratories Ltd vs M/S Dee Pharma & Anr on 5 December, 2022
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 411/2018, CRL.M.A. 5663/2020 & CRL.M.A. 6145/2021
M/S RANBAXY LABORATORIES LTD. ..... Petitioner
Through: Mr. Gautam Khazanchi, Mr. Ravi
Tyagi, Mr. Manish Bhatt, Mr. Jaiyesh
Bakshi, Ms. Sukanya Joshi and Ms.
Ayushi Priyadarshini, Advs.
versus
M/S DEE PHARMA & ANR ..... Respondent
Through: Ms. Sangeeta Chandra, Adv. for R-1
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 05.12.2022 CRL.M.A. 5663/2020 & CRL.M.A. 6145/2021
1. These applications have been filed on behalf of the Official Liquidator for deletion of the OL on behalf of respondent No.1 the company in liquidation M/s. Dee Pharma from the array of parties for the reason that the winding up of the company is complete and all disbursals have been made to the respective claimants and that there is no fund left in the company's assets as recovered to disburse. Learned counsel for the Official Liquidator also states that the petitioner had not filed any claims before the OL regarding the alleged liability. The learned counsel for the OL also informs that the pendency of this matter is withholding the final dissolution of the company under Section 481 of the Companies Act and, therefore, request for an early date. A preliminary issue arises that whether the company can be Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:09.12.2022 23:55:37 deleted as a party in toto despite the allegations made in the complaint by the petitioner.
2. All parties shall address the Court on this limited issue first and file a one-page synopsis prior to the next date. Parties to share with their respective synopsis in advance and order that each is apprised of the other's contentions.
3. List on 17th January, 2023.
4. Order be uploaded on the website of this Court.
ANISH DAYAL, J DECEMBER 5, 2022/mk Signature Not Verified Digitally Signed By:MANISH KUMAR Signing Date:09.12.2022 23:55:37