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Delhi High Court - Orders

Re-Hoffland Finance Ltd vs Unknown on 11 July, 2024

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh

                           $~C-13
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         CO.PET. 351/1999
                                     RE-HOFFLAND FINANCE LTD.                                                              .....Petitioner
                                                                           Through:                Mr.Deepak Sharma and Amit Singh,
                                                                                                   Advocates

                                                                           versus

                                     ....                                                                            .....Respondent
                                                                           Through:                Ms.Ruchi Sindhwani, Sr. Standing
                                                                                                   Counsel with Ms.Megha Bharara,
                                                                                                   Advocate for OL
                                                                                                   Mr.Shubham Yadav and Mr.Praful
                                                                                                   Nawani, Advocates for applicant in
                                                                                                   Co. Appl 389/2024

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 11.07.2024 CO.APPL. 613/2024 (Delay in filing status report)

1. This is an application under Rule 7 read with Rule 9 of the Companies (Court) Rules, 1959 for condonation of delay in filing the status report of the Official Liquidator.

2. For the sufficient cause being shown in the application, the delay in filing the status report of the Official Liquidator is condoned.

3. The application is disposed of.

OLR 62/2024 in CO.PET. 351/1999

1. The present OLR has been filed on behalf of the Official Liquidator in compliance of the order dated 16th April, 2024 passed by the Predecessor 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 15/07/2024 at 22:46:12 Bench of this Court.

2. The status report is taken on record.

3. Learned Standing counsel appearing on behalf of the Official Liquidator submitted that the claims of the additional 13 claimants have already been admitted in report of the Chartered Accountant dated 2nd July, 2024 and it is prayed that the Official Liquidator may be allowed to send admission notices to all the additional 13 claimants.

4. It is further prayed that the Official Liquidator may be permitted to disburse the admitted amount of Rs.13,93,16,021.25 to 3228 claimants as per the list which is appended as Annexure-C to the instant report.

5. It is further submitted that the claims of 87 claimants in Category-C as per the report of the Chartered Accountant has been filed after the date of submission of claims. Hence, it is prayed that the delay in filing the claims of 87 claimants in Category-C may be condoned.

6. Heard and perused the contents of the status report.

7. Keeping in view the submissions and prayers made by the learned Standing counsel appearing on behalf of the Official Liquidator, the Official Liquidator is permitted to send admission notices to all the additional 13 claimants. Furthermore, the delay in filing the claims of 87 claimants in Category-C as per the report of the Chartered Accountant, is condoned.

CO.APPL. 389/2024 (Directions) In view of order of even date passed in OLR 62/2024, the instant application stands allowed and, is accordingly, disposed of. CO.APPL. 1286/2019 (Directions) Learned Standing counsel appearing on behalf of 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 15/07/2024 at 22:46:12 Liquidator submitted that the instant application may be dismissed as rendered infructuous.

In view of the above, the instant application stands dismissed as rendered infructuous.

CO.APPL. 230/2015 (Impleadment) At request of learned counsel appearing on behalf of applicant, list on 12th July, 2024.

OLR 39/2023 in CO.PET. 351/1999 Learned Standing counsel appearing on behalf of the Official Liquidator submitted that the instant OLR has already been dealt with by the Predecessor Bench of this Court vide order dated 19th April, 2023.

The Registry is directed not to list the instant OLR in the cause list. CO.PET. 351/1999 & CO.APPL. 230/2023 List on 7th October, 2024.

CHANDRA DHARI SINGH, J JULY 11, 2024 dy/da Click here to check corrigendum, if any 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 15/07/2024 at 22:46:13