IN RE Vs. STG SAUER (INDIA) PVT LTD

JUDGEMENT

(1.) An application has also been filed on behalf of M/s. Leaseplan India Pvt. Ltd. to be impleaded as a party in this case. As per the averments, it is submitted that the Applicant, which is primarily engaged in the business of providing vehicles on lease, had leased 3 cars to the Petitioner/company, being a Jaguar XJ 3L and two Range Rovers 4.4L TDV8 Vogue SE DSL.

(2.) It is stated that the cheques remitted by way of lease rents were dishonoured on grounds of insufficient funds. Though the aforesaid cars were rc-possessed pursuant to a Court order, the Applicant filed a winding up petition before the Hon'ble High Court of Delhi on grounds of non-payment of its dues. Vide order dated 11.7.2016, and a Provisional Liquidator had been appointed.

(3.) Given the facts of the case, the present petition has been filed by the ex-Directors in their individual capacities for compounding of the default of delayed filing of Annual Returns and Financial Statements for the FY 2012-13 The prayer made in the Application by the intervener is extraneous to the relief claimed. In any event, the Company SIG Sauer (India) Pvt. Ltd. has been ordered to be liquidated.