Delhi High Court - Orders
Dmi Finance Pvt. Ltd & Anr vs Chawla Iron Traders Pvt. Ltd. & Ors on 26 September, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 34/2018
DMI FINANCE PVT. LTD & ANR. .....Decree Holders
Through: Mr Amit Bajaj, Adv.
versus
CHAWLA IRON TRADERS PVT. LTD. & ORS.
.....Judgement Debtors
Through: Mr Vedant Kulshrestha and Mr
Mukesh Misra, Advs. for JD-2, JD-4
and JD-5.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 26.09.2024
1. Let the details/statements of all the bank accounts of judgment-debtor Nos. 2, 4 and 5 from the date of cause of action be filed within a period of four weeks from today.
2. The judgment-debtor Nos. 2 and 4 shall remain present in Court on the next date of hearing.
3. List on 05.11.2024.
JASMEET SINGH, J SEPTEMBER 26, 2024 sr Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2024 at 01:59:51