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Dr. Rakesh Mayor & Anr vs M/S Vigneshwara Developers Pvt. Ltd on 15 September, 2025

Author: Amit Bansal

Bench: Amit Bansal

                               $~16
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        EX.P. 68/2025, EX.APPL.(OS) 1042/2025 & EX.APPL.(OS)
                                        1043/2025, E.A.1318-19/2025
                                        DR. RAKESH MAYOR & ANR.            .....Decree Holders
                                                     Through: Mr. Jaideep Singh Sandhu, Ms.
                                                              Meera Kaur and Mr. Dilmol Singh
                                                              Sandhu, Advocates.

                                                                     versus

                                        M/S VIGNESHWARA DEVELOPERS PVT.
                                        LTD.                               .....Judgement Debtor
                                                     Through: Mr. Sumit K. Batra, Advocate for
                                                              Official Liquidator.

                                        CORAM:
                                        HON'BLE MR. JUSTICE AMIT BANSAL
                                                                     ORDER

% 15.09.2025 I.A. 1042/2025 (for impleading Official Liquidator as respondents)

1. In view of the fact that the judgment debtor is being represented by the Official Liquidator, and counsel is duly appearing, the present application becomes infructuous and the same is disposed of as such. I.A. 1319/2025 (seeking further time to file legible copies of documents)

2. Further time of four (4) weeks is given to the decree holders to file legible copies of documents.

3. The application stands disposed of.

4. Counsel for the decree holders submits that recently a judgment has EX.P. 68/2025 Page 1 of 2 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 18/09/2025 at 21:41:22 been delivered by this Court in Company Petition No.885/2015 titled as 'Col. P.K. Uberoi (Retd.) and Anr. v. Vigneshwara Developwell Pvt. Ltd. and Ors.'. It is submitted that the decree holders are examining the impact of the aforesaid judgment on the present proceedings.

5. In view thereof, let the matter be re-notified on 14th January, 2026.

6. In the meanwhile, the Decree Holder shall place the aforesaid judgment on record.

7. Counsel for the judgment debtor/official liquidator submits that the decree holders have not taken the necessary leave under Section 446 of the Companies Act, 1956 to proceed with the present execution petition.

8. Objections to the present execution petition be filed within four (4) weeks.

AMIT BANSAL, J SEPTEMBER 15, 2025 Vivek/-

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 18/09/2025 at 21:41:22