Delhi High Court - Orders
M/S Ambawatta Buildwell Pvt Ltd vs Imperia Structure Limited & Ors on 13 December, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 40/2021 & EX.APPL.(OS) 1165/2021
M/S AMBAWATTA BUILDWELL PVT LTD ..... Decree Holder
Through Mr. Rakesh Khanna (Sr. Adv), Mr
Pardeep Dhingra, Mr. Nishant
Kumar, Ms. Shagun Sharma, Ms.
Shilpi, Advs.
versus
IMPERIA STRUCTURE LIMITED & ORS. ..... Judgement Debtors
Through Mr. Rohit Gandhi, Ms. Aparana
Dhawan and Ms. Zinnea Mehta,
Advs. for JD-1
Mr. Akshay Goel, Adv. for applicant
in EX.APPL. (OS) 1119/2021
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 13.12.2021
1. Objections on behalf of judgment debtor No.1 have been filed vide EX.APPL. (OS) 1353/2021 and the same are on record. However, objections on behalf of judgment debtor Nos.2 to 5 have not been filed.
2. Learned counsel appearing on behalf of judgment debtor Nos.2 to 5 seeks time to file objections.
3. Let needful be done within four weeks with advance copy to other side. Response thereto, if any, be filed within two weeks thereafter.
EX.APPL.(OS) 781/2021 (filed u/S 151 CPC bv decree holder)
4. The affidavit declaring assets in Form 16-A on behalf of judgment debtor No.1 is already on record.
EX.P. 40/2021 Page 1 of 25. Judgment debtor Nos.2 to 5 shall file affidavit of their assets as on the date of cause of action, date of the award as well as today in Form 16A, Appendix E under Order XXI Rule 41 (2) of the Code of Civil Procedure, 1908 within 30 days.
EX.APPL.(OS) 1119/2021 (u/S. 151 CPC filed by applicants Mr. Puneet Dhanda and Ms. Nandita Dhanda)
6. It is made clear if the decretal amount is not paid before the next date of hearing, this Court shall proceed as per law.
7. Renotify on 23.02.2022.
SURESH KUMAR KAIT, J DECEMBER 13, 2021/rk/at EX.P. 40/2021 Page 2 of 2