Daiichi Sankyo Company Limited Petitioner(s) v. Oscar Investments Limited And Others (s).

1. Mr. Sanjay Gupta, learned advocate appearing for M/s. RBL Bank Ltd.- Noticee No. 4 submits:—

(a) As on 11.08.2017, 38.75 crores shares of Fortis Healthcare Ltd. stood pledged with the noticee in respect of facilities granted to M/s. Religare Wellness Ltd. (now known as RWL Healthworld Ltd.) and to Religare Aviation Ltd. (now known as Ligare Aviation Ltd.)

(b) On 20.02.2018, 33.75 crores shares were sold for Rs. 47 crores while another tranche of 80,000 shares was sold on 24.05.2018 for about Rupees one crore.

(c) Thus, 4.20 lakh shares are still under the control of Noticee No. 4.

(d) All the facilities now stand squared up and the amounts advanced by the noticee have been recovered.

2. It is also submitted that the pledgor never approached the notice for recovery of additional shares amounting to 4.20 lakhs shares, though all the arrangements had squared up.

3. In the circumstances, we direct the noticee No. 4 to hold on to these 4.20 lakhs shares till further orders.

4. List all the matters as part heard on 20.04.2021.