Delhi High Court - Orders
M/S. Mapsa Tapes Pvt. Ltd vs Delhi State Industrial And ... on 14 September, 2020
Author: Rekha Palli
Bench: Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 58/2020
M/S. MAPSA TAPES PVT. LTD. ..... Decree Holder
Through: Mr. Ajay Kohli, Mr. S.S. Sobti, Ms.
Priyanka Ghorawat, Ms. Astha Garg
& Mr. Raghav Marwah, Advocates
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Judgement Debtor
Through: Mr. Abhishek Pundir, Ms. Nikita
Salwan, Mr. Bankim Garg & Mr.
Chaitanya Bansal, Advocates
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 14.09.2020
1. Learned counsel for the Decree Holder submits that in terms of the last order, the supplementary Lease Deed has been executed on 27.07.2020 and registered on 13.8.2020. He further submits that he has already filed a response to the objections filed by the Judgment Debtor, but the affidavit of assets filed by the Judgement Debtor is not in consonance with the directions passed by this Court.
2. Neither the objections of the Judgment Debtor nor the response thereto filed by the Decree Holder are on record. Learned counsel for the parties to check-up the same with the Registry and have the same placed on record. Learned counsel for the Judgment Debtor is granted two weeks' time to file a fresh affidavit of assets setting out all the requisite details in terms of the last order. Response thereto be filed within two weeks thereafter.
Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:15.09.2020 13:02:173. List on 20.11.2020.
REKHA PALLI, J SEPTEMBER 14, 2020/tp Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:15.09.2020 13:02:17 Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:15.09.2020 13:02:17