Delhi High Court
V4 Infrastructure Pvt Ltd vs Jindal Biochems And Developers Pvt Ltd ... on 19 February, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~42 & 43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 19.02.2024
+ EFA(OS) (COMM) 13/2021 and CM APPL. 43565/2021
V4 INFRASTRUCTURE PVT LTD ..... Appellant
Through: Mr S.K. Chaturvedi with Mr Amit
Sood, Mr Chandan Dutta, Ms Ankita
Agrawal and Ms Sheereen,
Advocates.
Mr Pulkit Thareja, Advocate for
Resolution Professional.
versus
JINDAL BIOCHEMS AND DEVELOPERS PVT LTD
(FORMERLY JINDAL BIOCHEM PVT LTD) ..... Respondent
Through: Mr Vikas Kakkar, Advocate.
+ EFA(OS) (COMM) 14/2021 and CM APPL. 43570/2021
V4 INFRASTRUCTURE PVT LTD ..... Appellant
Through: Mr S.K. Chaturvedi with Mr Amit
Sood, Mr Chandan Dutta, Ms Ankita
Agrawal and Ms Sheereen,
Advocates.
Mr Pulkit Thareja, Advocate for
Resolution Professional.
versus
JINDAL BIOCHEMS AND DEVELOPERS PVT LTD
(FORMERLY JINDAL BIOCHEM PVT LTD) ..... Respondent
Through: Mr Vikas Kakkar, Advocate.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE AMIT BANSAL
Signature Not Verified
Digitally Signed By:PREM
MOHAN CHOUDHARY
EFA(OS) (COMM) 13/2021 & 14/2021 Page 1 of 4
Signing Date:11.03.2024
20:21:30
[Physical Hearing/Hybrid Hearing (as per request)]
RAJIV SHAKDHER, J.: (ORAL)
1. At the outset, we may note that the appellant is appearing via the
counsel for resolution professional (RP).
2. These are appeals directed against common orders dated 12.09.2019,
11.12.2019, 03.02.2020 and 12.11.2020, passed in OMP(ENF.)(COMM.)
65/2019.
3. The sum and substance of the impugned orders was that the
appellant/judgment-debtor was directed to file affidavits concerning assets
in terms of Form 16(A), Appendix E as prescribed under Order XXI Rule
41(2) of the Code of Civil Procedure , 1908 [in short, "CPC"]. This direction
was also made applicable to the personal assets of the Directors of the
appellant, which was modified via order dated 11.12.2019.
4. Since the appellant failed to comply with the directions issued on
12.11.2021, the learned Single Judge directed the Managing Director of the
appellant to remain present in court and to show-cause as to why contempt
proceedings ought not to be initiated against him for willful disobedience of
the order passed by the court.
5. Counsel for the appellant has drawn our attention to the order of the
learned Single Judge dated 31.01.2024 passed not only in OMP
(ENF.)(COMM.) 65/2019, but also OMP (ENF.)(COMM.) 64/2019.
6. To be noted, both the aforesaid enforcement applications involve
entities who are presently arrayed as parties before us.
7. A perusal of the said order discloses that the learned Single Judge has
taken note of the fact that the appellant has filed two affidavits dated
08.12.2021 (wrongly noted as 06.12.2021) and 25.01.2022.
7.1 This position was not disputed by the counsel for the
respondent/decree-holder i.e., Mr Vikas Kakkar.
8. Since there is compliance albeit after much delay, in our view, insofar
as the captioned appeals are concerned, even as per the counsel for the
parties, nothing survives. The only aspect that perhaps survives is whether or
not the learned Single Judge should continue with the contempt proceedings.
9. We are told by the learned counsel for the appellant that proceedings
with regard to the approval of the rehabilitation plan are pending with the
NCLT(Delhi).
9.1 It is also the contention of the learned counsel for the appellant that
the respondent/decree-holder has lodged a claim with the RP.
10. Mr Vikas Kakkar, learned counsel, who appears on behalf of the
respondent/decree-holder, informs us that objections have been lodged with
the NCLT with regard to the alleged fraudulent transfer of assets/monies by
the erstwhile directors of the appellant.
10.1 These are aspects which the learned Single Judge may like to take into
account, if deemed necessary, while dealing with the contempt proceedings.
11. The appeals are accordingly closed.
12. Needless to state, the observations made herein will not come in the
way of the contempt proceedings.
13. Pending applications shall also stand closed.
RAJIV SHAKDHER, J
AMIT BANSAL, J
FEBRUARY 19, 2024/ tr
Signing Date:11.03.2024
20:21:30
