Re-Bhartendu Investment & Financial ... vs Unknown on 11 March, 2020

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Delhi High Court - Orders

Re-Bhartendu Investment & Financial ... vs Unknown on 11 March, 2020

Bench: Prateek Jalan

$~C8 & C14
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CO.PET. 509/2011 with CO.APPL. 473/2017 & OLR 14/2020
       RE-BHARTENDU INVESTMENT &
       FINANCIAL SERVICES PVT LTD                         ..... Petitioner
                           versus
       ..........                                       ..... Respondent
+      CRL.O.(CO.) 2/2015
       M/S BHARTENDU INVESTMENT &
       FINANCIAL SERVICES PVT. LTD.                       ..... Petitioner
                           versus
       SH. NAVIN CHANDRA PANDEY & ANR.                 ..... Respondents

Present:       Mr.Sanjeev Ralli, Advocate for Court appointed Committee
               with Col.P.M.Dubey, Chairman.
               Ms.Ruchi Sindhwani, Senior Standing Counsel for the
               Official Liquidator with Ms. Meghna Bharara, Advocate in
               Item Nos. 8 & 14.
               Mr.Ramesh Babu & Ms.Manish Singh, Advocates for
               Reserve Bank of India.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
                              ORDER

% 11.03.2020 OLR 14/2020 in CO.PET.509/2011

1. The Official Liquidator [hereinafter, "OL"] seeks permission to invite claims in respect of three companies of the Hoffland group of companies by a common advertisement.

2. The three companies concerned are (i) Hoffland Remedies Ltd. [in liquidation], (ii) Hoffland Engineers Ltd. [in liquidation], and (iii) Bhartendu Investment & Financial Services Pvt. Ltd. [in liquidation]. The companies are the subject matter of Co.Pet.737/2015, CO.PET. 509/2011 & CRL.O.(CO.) 2/2015 page 1 of 2 Co.Pet.738/2015 and Co.Pet.509/2011 respectively. Orders of winding up have been passed in all the three objections.

3. The submission of the OL is that a common advertisement inviting claims in respect of the three group of companies would be economical, rather than publishing of separate advertisements.

4. In view of the aforesaid submission, it is directed that the OL will publish a common advertisement inviting claims in respect of the aforesaid three companies. The advertisement will be published in Hindustan Times (English) and Jansatta (Hindi), Delhi editions and the expenses will be met out of the funds in the account of M/s Bhartendu Investment & Financial Services Pvt. Ltd. Proportionate deductions will be met from the accounts of the other two companies.

5. A copy of this order be placed in the files of Co.Pet.737/2015 and Co.Pet.738/2015 also.

CO.APPL. 473/2017 in CO.PET.509/2011 Mr.Sanjeev Ralli, learned counsel for the Court appointed Committee, states that in view of an order dated 24.05.2017, passed in this application, no further orders are required.

The application stands disposed of.

CO.PET.509/2011

List on 21.05.2020.

CRL.O.(CO.) 2/2015 List alongwith CO.PET.509/2011, on 21.05.2020.

PRATEEK JALAN, J MARCH 11, 2020 'hkaur'/s CO.PET. 509/2011 & CRL.O.(CO.) 2/2015 page 2 of 2

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Delhi High Court - Orders