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Delhi High Court - Orders

Joginder Singh Nijjar And Anr vs M/S Omaxe Ltd on 16 December, 2022

Author: Yashwant Varma

Bench: Yashwant Varma

                    $~24 to 32
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +     OMP (ENF.) (COMM.) 55/2021 & EX.APPL.(OS)
                          314/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 696/2021(U.O. 21 R. 41 Sub. R. 3 r/w S.151
                          CPC), EX.APPL.(OS) 697/2021(Ex. Filing Apostilled
                          Affidavit), EX.APPL.(OS) 234/2022(U.O. 7 R. 11),
                          EX.APPL.(OS) 2974/2022(U.S. 47 r/w S. 151 CPC),
                          EX.APPL.(OS) 3539/2022(U. O. 7 R 11)

                          JOGINDER SINGH NIJJAR AND ANR    ..... Decree Holders
                                       Through: Ms. Shobhana Takiar, SC

                                           versus

                          M/S OMAXE LTD.                       ..... Judgement Debtor
                                       Through:        Mr. Ramesh Singh, Sr. Adv.
                                                       with Mr. Mukti Bodh and Mr.
                                                       Vipin Sharma, Advs.
                    25
                    +     OMP (ENF.) (COMM.) 64/2021 & EX.APPL.(OS)
                          331/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 235/2022(U.O. 21 R. 41 Sub. R. 3 r/w S.151
                          CPC), EX.APPL.(OS) 236/2022(Ex. Filing Apostilled
                          Affidavit), EX.APPL.(OS) 237/2022(Ex. Attested Affidavit of
                          Service)

                          BALWINDER KAUR NIJJAR           ..... Decree Holder
                                      Through: Ms. Shobhana Takiar, SC

                                           versus

                          M/S OMAXE LTD.                      ..... Judgement Debtor
                                       Through:        Mr. Ramesh Singh, Sr. Adv.
                                                       with Mr. Mukti Bodh and Mr.
                                                       Vipin Sharma, Advs.

                    26
                    +     OMP (ENF.) (COMM.) 65/2021 & EX.APPL.(OS)
                          333/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 241/2022(U.O. 21 R. 41 Sub. R. 3 r/w S.151
                          CPC), EX.APPL.(OS) 242/2022(Ex. Filing Apostilled
                          Affidavit), EX.APPL.(OS) 243/2022(Ex. Attested Affidavit of
Signature Not Verified
                          Service),    EX.APPL.(OS)     3000/2022,    EX.APPL.(OS)
Digitally Signed
By:NEHA
Signing Date:19.12.2022
16:47:43
                           3001/2022(U.S. 151 & 47 CPC)

                          JOGINDER SINGH NIJJAR AND ANR ..... Decree Holder
                                       Through: Ms. Shobhana Takiar, SC

                                           versus

                          M/S OMAXE LTD.                       ..... Judgement Debtor
                                       Through:        Mr. Ramesh Singh, Sr. Adv.
                                                       with Mr. Mukti Bodh and Mr.
                                                       Vipin Sharma, Advs.
                    27
                    +     OMP (ENF.) (COMM.) 66/2021 & EX.APPL.(OS)
                          335/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 336/2021(U.S. 151 CPC), EX.APPL.(OS)
                          238/2022(U.O. 21 R. 41 Sub. R. 3 r/w S.151 CPC),
                          EX.APPL.(OS) 239/2022(Ex. Filing Apostilled Affidavit),
                          EX.APPL.(OS) 240/2022(Ex. Attested Affidavit of Service)

                          JASWINDER SINGH AND ANR          ..... Decree Holder
                                       Through: Ms. Shobhana Takiar, SC

                                           versus

                          M/S OMAXE LTD.                       ..... Judgement Debtor
                                       Through:        Mr. Ramesh Singh, Sr. Adv.
                                                       with Mr. Mukti Bodh and Mr.
                                                       Vipin Sharma, Advs.
                    28
                    +     OMP    (ENF.)    (COMM.)       67/2021   &   EX.APPL.(OS)
                          338/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC)
                          JOGINDER SINGH NIJJAR                   ..... Decree Holder
                                       Through:        Ms. Shobhana Takiar, SC

                                           versus

                          M/S OMAXE LTD.                      ..... Judgement Debtor
                                       Through:        Mr. Ramesh Singh, Sr. Adv.
                                                       with Mr. Mukti Bodh and Mr.
                                                       Vipin Sharma, Advs.
                    29
                    +     OMP (ENF.) (COMM.) 73/2021 & EX.APPL.(OS)
                          384/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
Signature Not Verified
                          EX.APPL.(OS) 385/2021(U.S. 151 CPC)
Digitally Signed
By:NEHA
Signing Date:19.12.2022
16:47:43
                           JOGINDER SINGH NIJJAR AND ANR ..... Decree Holders
                                       Through: Ms. Shobhana Takiar, SC

                                          versus

                          M/S OMAXE LTD.                     ..... Judgement Debtor
                                       Through:      Mr. Ramesh Singh, Sr. Adv.
                                                     with Mr. Mukti Bodh and Mr.
                                                     Vipin Sharma, Advs.
                    30
                    +     OMP (ENF.) (COMM.) 74/2021 & EX.APPL.(OS)
                          387/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 388/2021(U.S. 151 CPC)

                          JOGINDER SINGH NIJJAR AND ANR    ..... Decree Holders
                                       Through: Ms. Shobhana Takiar, SC

                                          versus

                          M/S OMAXE LTD.                      ..... Judgement Debtor
                                       Through:      Mr. Ramesh Singh, Sr. Adv.
                                                     with Mr. Mukti Bodh and Mr.
                                                     Vipin Sharma, Advs.
                    31
                    +     OMP (ENF.) (COMM.) 75/2021 & EX.APPL.(OS)
                          390/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
                          EX.APPL.(OS) 391/2021(U.S. 151 CPC), EX.APPL.(OS)
                          244/2022(U.O. 21 R. 41 Sub. R. 3 r/w S.151 CPC),
                          EX.APPL.(OS) 245/2022(Ex. Filing Apostilled Affidavit),
                          EX.APPL.(OS) 246/2022(Ex. Attested Affidavit of Service)

                          JOGINDER SINGH NIJJAR                 ..... Decree Holder
                                       Through:      Ms. Shobhana Takiar, SC

                                          versus

                          M/S OMAXE LTD.                      ..... Judgement Debtor
                                       Through:      Mr. Ramesh Singh, Sr. Adv.
                                                     with Mr. Mukti Bodh and Mr.
                                                     Vipin Sharma, Advs.
                    32
                    +     OMP (ENF.) (COMM.) 79/2021 & EX.APPL.(OS)
                          433/2021(U.O. 21 R. 13 ,41 & 42 r/w S. 151 CPC),
Signature Not Verified
                          EX.APPL.(OS) 434/2021(U.S. 151 CPC)
Digitally Signed
By:NEHA
Signing Date:19.12.2022
16:47:43
                           JOGINDER SINGH NIJJAR                      ..... Decree Holder
                                       Through:           Ms. Shobhana Takiar, SC

                                             versus

                          M/S OMAXE LTD.                           ..... Judgement Debtor
                                       Through:           Mr. Ramesh Singh, Sr. Adv.
                                                          with Mr. Mukti Bodh and Mr.
                                                          Vipin Sharma, Advs.

                          CORAM:
                          HON'BLE MR. JUSTICE YASHWANT VARMA
                                             ORDER

% 16.12.2022 Ms. Takiar, learned standing counsel appearing for the petitioners, apprises the Court that although a settlement offer was tendered by the respondent / Judgment Debtor, the same has been rejected by the petitioners / Decree Holders upon due consideration.

Mr. Singh, learned Senior Counsel appearing for the respondent / Judgment Debtor, prays for accommodation today.

Acceding to his request, let this batch be called again on 25.01.2023.

YASHWANT VARMA, J.

DECEMBER 16, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:19.12.2022 16:47:43