Delhi High Court - Orders
Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 21 December, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 292/2004 & CO.APPL. 1864/2011 (For Directions),
CO.APPL. 3176/2016 (For Directions)
PACIFIC CONVERGENCE CORPN. LTD. ..... Petitioner
Through:
versus
DATA ACCESS (INDIA) LTD. ..... Respondent
Through: Mr. D. Bhattacharya, Standing
Counsel for OL
Ms. Pallavi Shali., Ms. Riya
Kumar and Mr. Anish
Lakhanpal, Advs. for applicant
Mr. Y.P. Narula, Sr. Adv. with
Mr. Abhey Narula, Adv. for
Canara Bank
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 21.12.2023
1. Learned counsel for the applicant-SMS Textiles Ltd. requests for a short pass-over stating that the main counsel is busy in some other court. However, it is not possible to accommodate the request since the Board is very heavy today.
2. Learned Standing Counsel for the Official Liquidator has submitted that vide CO.APPL. 1864/2011 and CO.APPL. 3176/2016, the applicant/M/s. SMS Textiles Ltd. is laying claim over the property in question at Okhla stating that they are the owners of the land and not the respondent company. Connected applications are listed for 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 24/12/2023 at 00:56:14 hearing on 16.01.2024. Replies to these applications have already been filed on behalf of the Official Liquidator and also the secured creditor viz Canara Bank.
3. Learned counsel for Canara Bank submits that he wishes to file written submissions which have not been accepted by the Registry on the ground that there is no specific direction from this Court.
4. The secured creditor/Canara Bank is allowed to file written submissions alongwith short affidavit with regard to subsequent events, as requested. This is without prejudice to the rights and contentions of the parties.
5. Re-notify on the date already fixed i.e. 16.01.2024 for hearing and disposal of the pending applications.
DHARMESH SHARMA, J.
DECEMBER 21, 2023 sp 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 24/12/2023 at 00:56:14