Delhi High Court - Orders
M/S Coim India Pvt Ltd vs M/S Accent Shoes Pvt. Ltd on 5 May, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2 (Company Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 1/2012
M/S COIM INDIA PVT LTD. ..... Petitioner
Through: Ms.Isha Khanna, Standing Counsel
for OL.
versus
M/S ACCENT SHOES PVT. LTD. ..... Respondent
Through: Mr.T.S.Chaudhary, Advocate for
applicant -Pushpa Devi in
CA.140/2021 and for Ex-Director-
Sachin Bansal/R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 05.05.2022 CO.APPL. 270/2022
1. This is application on behalf of the Official Liquidator seeking condonation of delay in filing the reply in CO.APPL.140/2021.
2. For the reasons stated in the application, the application is allowed. Delay is condoned. Reply is taken on record.
CO.APPL. 140/20211. By this application, the applicant - Smt. Pushpa Devi seeks a direction to the Official Liquidator to de-seal the premises bearing No.2250 in Gali No.171 built on plot No.131, Ganesh Pura, Tri Nagar, Delhi.
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:05.05.2022
Signing Date:06.05.2022 11:29:24 19:28
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
CO.PET. 1/2012 1
2. It is contended that the applicant is the owner of the said property and she had given one room of approximately 8 ft x 12 ft out of the said property for the purposes of the registered office of the company in liquidation.
3. Learned counsel for the petitioner prays that the property be de- sealed and possession handed over to the applicant.
4. The Official Liquidator, in his reply, has required the applicant to first produce the original documents to enable the Official Liquidator to take a view in the matter.
5. Accordingly, with the consent of the parties, it is directed that the applicant/her Authorised Representative shall visit the office of the Official Liquidator on 11th May, 2022 at 03.00 PM and produce the relevant original documents.
6. The Official Liquidator shall verify the documents and take appropriate steps in accordance with law.
7. List for directions on 30th May, 2022.
CO.APPL. 103/20211. By this application, Official Liquidator seeks permission to release the payment of Rs.35,000/- to the valuer, namely, ITCOT Consultancy and Services Limited from the Common Pool Fund towards the services rendered.
2. The Official Liquidator has stated that the bill has been Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:05.05.2022 Signing Date:06.05.2022 11:29:24 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
CO.PET. 1/2012 2scrutinized and found admissible for Rs.35,000/-.
3. In view of the above, the application is allowed, the Official Liquidator is permitted to release the said amount of Rs.35,000/- to the valuer from the Common Pool Fund.
SANJEEV SACHDEVA, J
MAY 5, 2022/PB
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:05.05.2022
Signing Date:06.05.2022 11:29:24 19:28
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
CO.PET. 1/2012 3