Delhi High Court - Orders
Pacific Convergence Corpn. Ltd vs Data Access (India) Ltd on 16 September, 2021
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~6 (company)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CO.APPL.589/2021 in
+ CO.PET. 292/2004
PACIFIC CONVERGENCE CORPN. LTD. ..... Petitioners
Through: None
versus
DATA ACCESS (INDIA) LTD. ..... Respondents
Through: Mr. D. Bhattacharya, Adv. for the
Official Liquidator
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 16.09.2021
(Video-Conferencing)
CO.APPL.589/2021 in CO.PET. 292/2004
1. Mr. Bhattacharya, learned Counsel for the Official Liquidator seeks permission to appoint a valuer to value the moveable assets of M/s Haripriya Associates Pvt. Ltd. He submits that the valuation which had earlier taken place, of the said assets, was of 15th February, 2017 and, given the nature of the assets, a fresh valuation would be necessary.
2. For the reasons stated in the application, the prayer is allowed.
3. The Official Liquidator is permitted to value the moveable assets Signature Not Verified of M/s Haripriya Associates Pvt. Ltd. at E-43/6, Okhla Industrial Area, Digitally Signed By:SUNIL SINGH NEGI CO.PET. 292/2004 Page 1 of 2 Signing Date:17.09.2021 10:14:52 Phase-II, New Delhi, by a valuer on its panel. The valuer would be entitled to fees of ₹ 60,000/- for valuing the said assets.
4. The application stands allowed in the aforesaid terms.
C.HARI SHANKAR, J SEPTEMBER 16, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CO.PET. 292/2004 Page 2 of 2 Signing Date:17.09.2021 10:14:52