Delhi High Court - Orders
Bdr Builders & Developers Pvt. Ltd vs Shri Lalit Modi on 28 January, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 69/2017 & Ex. APPLs. (OS) 169/2018, 173/2018, 174/2018 &
255/2018
BDR BUILDERS & DEVELOPERS PVT. LTD...... Decree Holder
Through: Mr. Sanjay Goswami, Adv
versus
SHRI LALIT MODI ..... Judgement Debtor
Through: Mr. Karan Babuta, Adv
Ms. Nandni Sahni, Adv for objector
Mr. Romi Garg
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 28.01.2019
1. Despite a direction being issued on the previous date i.e. 26.11.2018 to Mr. Karan Babuta, who, appears for the judgment debtor to file vakalatnama within a period of two weeks from that date, there has been no compliance.
2. Mr. Karan Babuta says that the judgment debtor is presently located in Dubai and on account of a ban imposed by the local authorities, he is unable to visit India and, therefore, the Vakalatnama could not be filed.
3. Concededly, Mr. Babuta has been exchanging e-mails with the judgment debtor and, therefore, I see no reason, as to why the EX.P. 69/2017 page 1 of 2 vakalatnama could not have been sent to the judgment debtor by Mr. Babuta for being filed with the Registry of this Court.
4. Ms. Nandni Sahni, who, appears for one of the Objectors (i.e. Mr. Romi Garg) seeks accommodation on the ground that a member of her family has taken ill and is consequently hospitalised.
5. Having regard to the aforesaid, further time is given to Mr. Babuta to file a vakalatnama, subject to payment of cost of Rs. 20,000/- to the decree holder.
6. The cost will be paid within 10 days from today.
7. Renotify the matter on 13.08.2019.
RAJIV SHAKDHER, J
JANUARY 28, 2019
c/VKR
EX.P. 69/2017 page 2 of 2