Delhi High Court - Orders
Sophisticated Realtors Private ... vs Planman Media Private Limited on 29 March, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~14, 15, 25 & 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 43/2021 & EX. APPL. (OS) 252/2021
SOPHISTICATED REALTORS PRIVATE LIMITED & ORS.
..... Decree Holder
Through Mr. Ravi Shankar Nanda, Mr. Ashish
Mukhi and Ms. Madhurima Sarangi,
Advocates.
versus
PLANMAN MEDIA PRIVATE LIMITED ..... Judgement Debtor
Through Mr. Vijay Kumar and Mr. P.V. Singh,
Advocates.
+ OMP (ENF.) (COMM.) 44/2021 & EX. APPL. (OS) 254/2021
SOPHISTICATED REALTORS PRIVATE LIMITED & ORS.
..... Decree Holder
Through Mr. Ravi Shankar Nanda, Mr. Ashish
Mukhi and Ms. Madhurima Sarangi,
Advocates.
versus
INDIAN INSTITUTE OF PLANNING AND MANAGEMENT &
ANR. ..... Judgement Debtor
Through Mr. Vijay Kumar and Mr. P.V. Singh,
Advocates.
+ O.M.P. (COMM) 305/2020
M/S INDIAN INSTITUTE OF PLANNING &
MANAGEMENT(IIPM)
..... Petitioner
Through Mr. Vijay Kumar and Mr. P.V. Singh,
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digital Signed By:KUNAL SACHDEVA
MAGGU
OMP (ENF.) (COMM.) 43-2021 & connected matters Signing Date:29.03.2022 1
Signing Date:30.03.2022 11:28:21 20:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
Advocates.
versus
SOPHISTICATED REALTORS PVT ..... Respondent
Through Mr. Ravi Shankar Nanda, Mr. Ashish
Mukhi and Ms. Madhurima Sarangi,
Advocates.
+ O.M.P. (COMM) 310/2020
M/S PLANMAN MEDIA PVT LTD. ..... Petitioner
Through Mr. Vijay Kumar and Mr. P.V. Singh,
Advocates.
versus
SOPHISTICATED REALTORS PVT ..... Respondent
Through Mr. Ravi Shankar Nanda, Mr. Ashish
Mukhi and Ms. Madhurima Sarangi,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 29.03.2022
1. Request for adjournment is made by learned counsel appearing for judgment debtor.
2. Learned counsel appearing for decree holder submits that in the affidavit filed by the judgment debtor complete details have not been provided. He draws reference to paragraphs 21 and 28 where certain transfers have been referred to, however, details of the same have not been given.
3. At request of learned counsel for judgment debtor, re-notify on Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU OMP (ENF.) (COMM.) 43-2021 & connected matters Signing Date:29.03.2022 2 Signing Date:30.03.2022 11:28:21 20:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
21.07.2022.
4. In the meantime, judgment debtor shall file better particulars and make a complete disclosure of the assets as also the transfer of the assets alongwith the copies of the instruments of transfer.
5. Learned counsel for decree holder submits that the judgment debtor has for the purposes of avoiding decree transferred control to its employees so as to avoid the payment of the decretal amount and is trying to wither away the assets of the society.
6. The Registrar of Societies is directed to produce the original records of the respondent/judgment debtor society, Indian Institute of Planning Management registered under registration number 5831/1973-74 dated 30.06.1973.
7. Copy of this order be forwarded to the Registrar of Societies for compliance.
SANJEEV SACHDEVA, J
MARCH 29, 2022
NA
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digital Signed By:KUNAL SACHDEVA
MAGGU
OMP (ENF.) (COMM.) 43-2021 & connected matters Signing Date:29.03.2022 3
Signing Date:30.03.2022 11:28:21 20:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.