Delhi High Court - Orders
Societe Generale vs Daewoo Motors India Ltd on 14 June, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 66/2003
SOCIETE GENERALE ..... Petitioner
Through: Mr. Deepak Singh and Dr. Vijay
Awana, Advocate.
versus
DAEWOO MOTORS INDIA LTD. ..... Respondent
Through: Mr. Abhishek Sharma, Ms. Kritya
Sinha and Mr. Pranshul Kulshreshtha,
Advocates for Respondent
No.5/ARCIL.
Mr. T. Singhdev with Ms. Anum
Hussain, Advocates for OL (through
VC).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 14.06.2024 CO.APPL. 596/2024 (for seeking directions to safeguard the interests of workers affected by the sale proclamation dated 06.07.2023)
1. The present application under Rule 9 of the Companies Court Rules, 1959 read with Section 151 of the CPC seeks following prayers:-
"A. Pending hearing and final disposal of this Application, this Hon‟ble Court may be pleased to pass an order directing the Official Liquidator to represent the claims of Workmen and maintain the status quo on the subject property in accordance with the order dated 30th April 2024 passed by the Ld. DRAT in Appeal (D) No. 922/2024, till the dues of the workmen are realized and the appeals are finally settled; and/or; B. Pass an order directing the Auction Purchaser to maintain status quo on the subject property, till the dues of the workmen are realized and the appeals are finally settled; and/or;
C. This Hon‟ble Court be pleased to grant any other relief in the favor of the Applicants which it deems fit and necessary in the interest of fairness 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 15/06/2024 at 00:17:43 and justice."
2. Learned counsel appearing on behalf of the official liquidator submits that a copy of the present application has not been supplied to him and further seeks time to take appropriate instructions with regard to the present application. Let a copy of the present application be supplied to learned counsel appearing on behalf of the official liquidator before the next date of hearing.
3. List before the Vacation Bench on 24.06.2024.
4. Order be uploaded on the website of this Court, forthwith.
AMIT SHARMA, J (VACATION JUDGE) JUNE 14, 2024/sn 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 15/06/2024 at 00:17:43