Tommorrowland Limited vs Nicco Uco Alliance Credit Ltd on 13 July, 2022

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Delhi High Court - Orders

Tommorrowland Limited vs Nicco Uco Alliance Credit Ltd on 13 July, 2022

Bench: V. Kameswar Rao

                              $~41
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    EX.P. 50/2022 & EX.Appls.(OS) 3155-3156/2022
                                   TOMMORROWLAND LIMITED
                                                                                ..... Decree Holder
                                                    Through: Mr. Pavan Sachdeva and Mr. Ishan
                                                               Sachdeva, Advs. with decree holder
                                                               in person

                                                        versus

                                    NICCO UCO ALLIANCE CREDIT LTD
                                                                                       ..... Judgment Debtor
                                                        Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                 ORDER

                              %                  13.07.2022

                              EX.Appl.(OS) 3156/2022
                                    Allowed, subject to just exceptions.
                                    Application disposed of.
                              EX.P. 50/2022 & EX.Appl.(OS) 3155/2022

1. This execution petition has been filed seeking execution of the judgment/decree dated April 27, 2022 in the suit (in terms of the award) filed by the decree holder.

2. Mr. Sachdeva fairly states that the judgment/decree dated April 27, 2022 of which execution is sought is under challenge by him before the concerned Court for a higher amount. He also states nothing precludes the decree holder to maintain this execution in respect of the amount granted by the Court in the judgment/decree dated April 27, 2022.

Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:14.07.2022 16:39:51

3. Mr. Pavan Sachdeva states that as of today an amount of ₹36,10,837.70 is due and payable by the judgment debtor. He seeks interim protection by drawing my attention to page 12 of the petition, which shows the judgment debtor owns 1,000 shares of Antarctica Limited, 400 shares of Bhagavati Gas Ltd., 14500 shares of Hanuman Tea Co. Ltd., 120 shares of Ricoh India Ltd. (New Minosha) and 100 shares of SBI Home Finance Ltd. He prays that the judgment debtor be restrained from selling/disposing of the shares to the extent of the above decretal amount.

4. Noting the said submission, issue notice to the judgment debtor returnable on November 9, 2022.

5. The judgment debtor is restrained from selling/disposing of the above shares to the extent of decretal amount as reflected above till the next date of hearing.

6. The judgment debtor shall also file an affidavit of assets under Order XXI Rule 41 (2) CPC within three weeks from the date of receipt of notice.

V. KAMESWAR RAO, J JULY 13, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:14.07.2022 16:39:51

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Delhi High Court - Orders