Delhi High Court - Orders
Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 15 March, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2016
DAIICHI SANKYO COMPANY, LIMITED ..... Decree Holder
Through: Mr. Amit Kumar Mishra, Mr. Mohit
Singh, Ms. Kanika Singhal, Ms. Gauri
Goburdhan Mr. Varad Choudhary,
Mr. Kunal Chatterjee and Mr. Rohan
Jaitley, Advocates.
versus
MALVINDER MOHAN SINGH AND ORS ...... Judgement Debtors
Through: Ms. Suman Yadav, Ms. Chinmayee
Chatterji and Mr. Dhruv Nayar,
Advocates for JD Nos. 1,3,4 and 13.
Mr. Aditya Dewan and Mr. Adtiya
Hooda, Advocate for JD 6 to 8.
Mr. Devina Sehgal, Mohd. Ashaab
and Ms. Somaya Gupta, Advocates
for JD Nos. 16 to 18.
Mr. Archana Lakhotia and Ms. Rashi
Maheshwari, Advocates for
Garnishee No, 27 and 28.
Mr. Ajay Bhargana, Mr.
Aseem Chaturvedi, Mr. Shivank
Diddi, Mr. Siddhant Kumar and Ms.
Trishala Trivedi, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.03.2022
On Office Noting
1. The matter has been listed to pursuant to an office noting dated 14th Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.03.2022 11:58:35 March, 2022, observing that there is no specific direction in the Order dated 15th February, 2022 for the issuance of a proclamation.
2. Directions for proclamation were issued on 10th December, 2021. The same will apply also in respect of the Order dated 15th February, 2022.
3. With the above clarification, the office noting stands discharged.
4. The Registry is directed to expeditiously proceed with the issuance of Proclamation.
SANJEEV NARULA, J MARCH 15, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.03.2022 11:58:35