Delhi High Court - Orders
Mphasis Limited vs Punjab National Bank on 4 January, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 130/2021 & EX.APPL.(OS) 912-914/2021
MPHASIS LIMITED ..... Decree Holder
Through Mr.Ruhini Dey, Mr.Yamunah
Nachiar & Mr.S. Ravi Shankar, Advs.
versus
PUNJAB NATIONAL BANK ..... Judgement Debtor
Through Ms.Yashartha Gupta & Ms.Nishi
Chaudhary, Advs.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 04.01.2022 The hearing has been conducted through video conferencing.
1. Learned counsel appearing on behalf of the judgment debtor, on instructions, has assured this Court that the decretal amount with interest accrued thereupon shall be deposited within one month from today.
2. Renotify on 18.02.2022 for compliance.
SURESH KUMAR KAIT, J JANUARY 04, 2022/ab