Delhi High Court - Orders
Re-Hoffland Finance Ltd vs Unknown on 12 March, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~C-9 to C-13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
C-9
+ CO.PET. 351/1999, CO.APPL. 230/2015, CO.APPL.
1286/2019, CO.APPL. 230/2023, OLR 39/2023
RE-HOFFLAND FINANCE LTD. ..... Petitioner
Through:
versus
.... ..... Respondent
Through: Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, OL
Mr. Anil Kumar Chunduru,
Adv. for the applicant in CA
Nos. 272/2024 and 273/2024
Mr. Ramesh Babu MR, Mr.
Manish Singh, Ms. Nisha
Sharma and Mr. Rohan
Srivastava, Advs. for RBI
C-10
+ CO.PET. 509/2011, OLR 40/2023
RE-BHARTENDU INVESTMENT & FINANCIAL
SERVICES PVT LTD ..... Petitioner
Through:
versus
........ ..... Respondent
Through: Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, OL
C-11
+ CO.PET. 737/2015
HOFFLAND FINANCE LIMITED (IN LIQN.) ..... Petitioner
Through:
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 13/03/2024 at 22:35:44
versus
HOFFLAND REMEDIES LTD. ..... Respondent
Through: Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, OL
C-12
+ CO.PET. 738/2015
HOFFLAND FINANCE LIMITED (IN LIQN.) ..... Petitioner
Through:
versus
HOFFLAND ENGINEERS LIMITED ..... Respondent
Through: Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, OL
C-13
+ CRL.O.(CO.) 2/2015
M/S BHARTENDU INVESTMENT & FINANCIAL
SERVICES PVT. LTD. ..... Petitioner
Through:
versus
SH. NAVIN CHANDRA PANDEY & ANR. ..... Respondents
Through: Ms. Ruchi Sindhwani, Sr.
Standing Counsel with Ms.
Megha Bharara, OL
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 12.03.2024 OLR 26/2024 in CO.PET. 351/1999
1. This report is filed by the Official Liquidator seeking certain direction.
2. Learned Senior Standing Counsel for the Official Liquidator 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 13/03/2024 at 22:35:44 submits that there is a simple prayer to allow the increase in the professional fees to the Chartered Accountant, who are engaged for verifying the claims of the secured creditors, from Rs. 60 to Rs. 400 per claim.
3. It is pointed out that a fee of Rs. 60 per claim was fixed in the year 2013. The request of the Official Liquidator appears to be just and reasonable. Hence, the present OLR is taken on the record. The OLR is permitted to increase and pay the professional fees to the Chartered Accountant @ Rs. 400 per claim for pending as well as future claims.
4. Let the report be submitted within four weeks from today. CO.APPL. 272/2024 and CO.APPL. 273/2024
5. Learned counsel for the applicant/Seth Dhanpal Chand Jain Infratech LLP requests permission to withdraw the present applications.
6. Learned Senior Standing Counsel for the Official Liquidator has no objection.
7. Accordingly, the present applications are dismissed as withdrawn.
CO.PET. 351/1999 CO.PET. 509/2011 CO.PET. 737/2015 CO.PET. 738/2015CRL.O.(CO.) 2/2015
8. Re-notify on 11.07.2024.
DHARMESH SHARMA, J.
MARCH 12, 2024 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 13/03/2024 at 22:35:45