Delhi High Court - Orders
Apl Apollo Tubes Limited vs Shapoorji Pallonji And Company Private ... on 22 December, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 131/2022
APL APOLLO TUBES LIMITED ..... Decree Holder
Through: Mr. Rohit Pal, Adv.
versus
SHAPOORJI PALLONJI AND COMPANY PRIVATE
LIMITED SHAPOORJI PALLONJI QATAR W L L JV
..... Judgement Debtor
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 22.12.2022 EX.APPL.(OS) 3847/2022(Revival Of Execution Pet.) Notice. Although the respondent / Judgment Debtor is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner / Decree Holder take steps for service through all permissible modes including via approved courier service.
Let the matter be called again on 23.02.2023.
YASHWANT VARMA, J.
DECEMBER 22, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:23.12.2022 16:32:28