Delhi High Court - Orders
Australia And New Zealand Banking Group ... vs Tulip Telecom Ltd on 14 September, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~6(company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 395/2012
AUSTRALIA AND NEW ZEALAND BANKING GROUP LTD
..... Petitioner
Through:
versus
TULIP TELECOM LTD ..... Respondent
Through: Mr.Shubhendu Bhattacharya, Adv.
for Mr.Kunal Sharma, SC for OL.
Mr.Rajesh Kumar, Ms.Mishika
Pandita and Mr.Puneet Yadav, Adv.
for EPFO.
Mr.Deepender Hooda, Adv. for
applicant in C.A. No. 1197/2019.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.09.2022 CO. APPL. 1197/2019
1. By this application, the applicant prays for a direction to the Official Liquidator to hand over the possession of the shop nos. 1 & 2 in property bearing no. 58 on basement floor, in the building known as Arihant VTN Square, Opposite Hotel Accord Metropolitan G. N. Chetty Road, T. Nagar, Chennai-600 017, as also seeking permission to lodge further claims before the Official Liquidator.
2. The application is disposed of granting liberty to the applicant to file the detailed claim alongwith all the relevant documents before the Official Liquidator. The Official Liquidator shall consider the same, and in case any further clarification or material is required from the applicant, communicate Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:15 the same to the applicant.
3. As far as the handing over of the possession of the property is concerned, in case the Official Liquidator finds merit in the claim raised by the applicant, the same shall be expeditiously proceeded with, preferably within eight weeks of the submission of the claim by the applicant. In case, the Official Liquidator decides not to handover the possession of the property to the applicant, the Official Liquidator shall, within the above prescribed time, inform the applicant of its decision along with the reasons therefor. It shall be open to the applicant to challenge such decision in accordance with law.
4. The application is disposed of in the above terms.
NAVIN CHAWLA, J SEPTEMBER 14, 2022/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:16.09.2022 19:10:15