Delhi High Court - Orders
Amway India Enterprises vs Habitat India & Another on 5 May, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. 197/2007
AMWAY INDIA ENTERPRISES ..... Petitioner
Through: Mr. Anil Kher, Senior Advocate with
Mr. Kunal Kher, Advocate.
versus
HABITAT INDIA & ANOTHER ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 05.05.2022 I.A. 6937/2022 By way of the present application filed under section 151 CPC, the petitioner seeks release of a sum of Rs.8,40,598/- alongwith interest, which amount is lying deposited with the Registrar General of this court in compliance of order dated 18.04.2007 made in the matter.
Issue notice, returnable 01st September 2022. Upon the petitioners taking requisite steps, let notice be sent to the respondents, by all permissible modes.
Let notice indicate that, if necessary, reply to the application be filed within 04 (four) weeks of service; rejoinder thereto, if any, be filed within 03 (three) weeks thereafter, with copy to the opposing counsel.
Re-notify on 01st September 2022.
ANUP JAIRAM BHAMBHANI, J.
MAY 5, 2022/uj Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:06.05.2022 16:09:46