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Judgment
The matter is taken up through Virtual Hearing (VC).
IA 1808/2020:- Counsel, Ms. Nikita Bhansali appeared for the applicant. Counsel, Mr. Khalid Kazi appeared for the liquidator. The present application is filed by Technomak Energy International (FZC) seeking condonation of delay in filing the claims before the liquidator. Counsel appearing for the liquidator submits that he has no objection in this present application.
In view of the above submissions, the IA 1808/2020 is allowed. The Liquidator is directed to verify the claim in terms of waterfall mechanism prescribed under Section 53 of the Insolvency and Bankruptcy Code, 2016. Accordingly, IA 1808/2020 is disposed of.
IA 05/2021:- Counsel, Mr. Rohit Gupta appeared for the applicant. Counsel, Mr. Tanmay Kelkar appeared for the liquidator. The present application is filed by HCC HDC joint venture seeking permission to lodge their claim before the liquidator. Counsel appearing for the liquidator submits that he has no objection in lodging the claim before the liquidator. As regards other prayers in the present application have already been allowed. Hence, the applicant is not pressing the same. With the above observations, the IA 05/2021 is disposed of.
IA 616/2021:- Counsel, Rajeev N Kumar appeared for the applicant. Counsel, Mr. Tanmay Kelkar appeared for the Liquidator. The present application is filed by Geostar Surveys India Pvt. Ltd. seeking modification of their claim. It is further stated that the applicant has filed a claim of 1,33,735 US Dollars. However, the liquidator has admitted the claim of 10,408 US Dollars. Counsel appearing for the liquidator states that the liquidator is in the process of reconciliation of the claim through some auditors. Hence, he needs some time to file reply. Time granted. Let the reply be filed within a period of two weeks. List this IA 616/2021 on 01.11.2021 for hearing.
IA 2078/2020:- Counsel, Mr. Bhargav Kosuru appeared for the applicant. Counsel, Mr. Tanmay Kelkar appeared for the liquidator. Counsel appearing for the liquidator seeks time to file a short reply. Time granted. Let the reply be filed within a period of two weeks. Copy of the reply may also be served on the counsel appearing for the liquidator. List this IA 2078/2020 on 01.11.2021 for hearing.