Delhi High Court - Orders
Dr. Aloys Wobben vs Wind World India Ltd on 12 September, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~11 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 131/2018
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
WIND WORLD INDIA LTD. ..... Defendant
Through: Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP (M- 9810187449)
12 WITH
+ CS(COMM) 156/2018 & CC 58/2010, I.As. 1839/2023, 14464/2023,
17437/2023
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
SH.YOGESH MEHRA & ORS. ..... Defendants
Through: Mr. Rajshekhar Rao, Sr Adv. with Ms
Archana Sahadeva, Mr. Siddharth Raj
Choudhary, Advocates for D-1&2
(M- 9953221061)
Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP
13 WITH
+ CS(COMM) 161/2018 & CC 84/2015, I.As. 1840/2023, 17436/2023
DR. ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
YOGESH MEHRA & ORS ..... Defendants
Through: Ms Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Advocates for D-1&2
CS(COMM) 131/2018 & connected matters Page 1 of 5
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 16/09/2023 at 18:31:24
(M-9953221061)
Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP
14 WITH
+ CS(COMM) 286/2018 & I.A. 1841/2023
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
K.S OILS LIMITED & ORS ..... Defendants
Through: Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advs. for
RP
15 WITH
+ CS(COMM) 296/2018 & I.A. 1842/2023
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
AMTECH ELECTRONICS(INDIA) LIMITED
& ORS ..... Defendants
Through: Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP
16 WITH
+ CS(COMM) 312/2018 & I.A. 17477/2023
ENERCON GMBH ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
WIND WORLD INDIA LTD. ..... Defendant
Through: Ms Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Advocates for D-2
Mr. Sunder Khatri, Ms. Shital Khatri
CS(COMM) 131/2018 & connected matters Page 2 of 5
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 16/09/2023 at 18:31:24
and Ms. Puja Chourasia, Advocates
for RP
17 WITH
+ CS(COMM) 367/2018 & I.A. 1844/2023
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
VAAYU(INDIA) POWER CORPORATION PRIVATE LTD
& ORS ..... Defendants
Through: Ms Archana Sahadeva, Mr. Siddharth
Raj Choudhary, Advs for D-3&4.
Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP
18 AND
+ CS(COMM) 370/2018 & I.As. 1808/2023, 1850/2023, 14442/2023
ALOYS WOBBEN ..... Plaintiff
Through: Mr. Pravin Anand, Mr. Shrawan
Chopra, Mr. Vibhav Mithal & Mr.
Achyut Tewari, Advocates.
versus
SAVITA OIL TECHNOLOGIES LIMITED & ORS ..... Defendants
Through: Ms. Surekha Raman & Ms. Unnimaya
S., Advocates for D-1 (M-
8585996989)
Mr. Sunder Khatri, Ms. Shital Khatri
and Ms. Puja Chourasia, Advocates
for RP.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 12.09.2023
1. This hearing has been done through hybrid mode. I.A. 14464/2023 in CS(COMM) 156/2018 (for delay) I.A. 14442/2023 in CS(COMM) 370/2018 (for delay) CS(COMM) 131/2018 & connected matters Page 3 of 5 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 16/09/2023 at 18:31:24
2. These are two applications seeking condonation of delay of 52 days in filing the reply to the Resolution Professional's affidavit. For the reasons stated in the applications, delay is condoned. Applications are disposed of. I.A. 17437/2023 in CS(COMM) 156/2018 I.A. 17436/2023 in CS(COMM) 161/2018 I.A. 17477/2023 in CS(COMM) 312/2018
3. These are applications moved on behalf of the Directors of the company seeking setting aside of the ex parte order vide order dated 4th August, 2023. Since the applications have been moved immediately after the order dated 4th August, 2023, the order directing the Directors to be proceeded ex parte is recalled and the Directors are permitted to continue to contest these proceedings.
4. Applications are disposed of.
I.A. 1839/2023 in CS(COMM) 156/2018 (for additional facts) I.A. 1840/2023 in CS(COMM) 161/2018 (for additional facts) I.A. 1841/2023 in CS(COMM) 286/2018 (for additional facts) I.A. 1842/2023 in CS(COMM) 296/2018 (for additional facts) I.A. 1844/2023 in CS(COMM) 367/2018 (for additional facts)
5. These are applications to bring on record some additional facts. All the additional facts which are being sought to be brought on record are taken on record. If any of the other parties wish to rebut the said additional facts, they may do so within four weeks. Applications are accordingly disposed of. CS(COMM) 131/2018, CS(COMM) 156/2018, CS(COMM) 161/2018, CS(COMM) 286/2018, CS(COMM) 296/2018, CS(COMM) 312/2018, CS(COMM) 367/2018, CS(COMM) 370/2018
6. It is submitted by Ms. Unnimaya S., ld. Counsel that her client M/s Savita Oil Technologies Ltd. is availing services of M/s Wind World (India) Ltd. from time to time.
CS(COMM) 131/2018 & connected matters Page 4 of 5This 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 16/09/2023 at 18:31:24
7. List for hearing on 4th December, 2023 on top of the board on the issue of applicability of Section 14 of Insolvency and Bankruptcy Code, 2016 to the instant suit.
8. These matters were heard at length by this Court on 4th August, 2023 and detailed orders were passed. Accordingly, these suits shall be treated as part-heard matters.
PRATHIBA M. SINGH, J.
SEPTEMBER 12, 2023 Rahul/am CS(COMM) 131/2018 & connected matters Page 5 of 5 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 16/09/2023 at 18:31:24