Delhi High Court - Orders
Re-Hoffland Finance Ltd vs Unknown on 24 December, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 351/1999
RE-HOFFLAND FINANCE LTD. .....Petitioner
Through: None.
versus
.... .....Respondent
Through: Mr. Ramesh Babu, Ms. Manisha
Singh and Ms. Tanya Chowdhary
Advocates for RBI / Petitioner.
Ms. Ruchi Sindhwani, Senior
Standing Counsel for OL.
Mr. Ajit Rajput, Advocate for the
Applicant in CO.APPL.1086/2024.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.12.2024 CO.APPL. 1086/2024
1. The Application has been filed under Rule 9 read with Rule 177 of the Company Rules on behalf of the Applicant/Samir Batra for submitting his claims and for condonation of delay of 4691 days in filing the claim.
2. The learned Standing Counsel submits that since the claim is yet to be disbursed, there is no objection to the same being accepted at this belated stage.
3. In view of the submissions, the claim is permitted to be submitted along with the original documents with the Official 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 28/12/2024 at 02:40:59 Liquidator within 15 days.
4. Application stands disposed of.
NEENA BANSAL KRISHNA, J DECEMBER 24, 2024 rk 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 28/12/2024 at 02:40:59