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M/S Ambawatta Buildwell Pvt Ltd vs Imperia Structure Limited & Ors on 29 July, 2021

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait

$~8
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 40/2021 & EX.APPL.(OS) 612/2021
       M/S AMBAWATTA BUILDWELL PVT
       LTD                            ..... Decree Holder
                   Through Mr.Pardeep Dhingra, Mr.Nishant
                           Kumar & Ms.Shagun Sharma,
                           Advs.

                           versus

       IMPERIA STRUCTURE LIMITED &
       ORS.                            ..... Judgment Debtors
                    Through  Ms.Rhea Dube, Adv.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                    ORDER

% 29.07.2021 The hearing has been conducted through video conferencing. EX.APPL.(OS) 612/2021 (u/S 149 CPC)

1. Vide the present application filed under Section 149 CPC read with Section 151 CPC, decree holder is seeking extension of time to deposit the court fees.

2. Notice issued.

3. Learned counsel for the judgment debtor accepts notice and seeks time to file reply.

4. Let needful be done within four weeks with an advance copy furnished to the other side.

5. Rejoinder thereto, if any, be filed within three weeks thereafter.

6. Renotify on 07.10.2021.

7. Ms.Rhea Dube, learned counsel has entered appearance on behalf of the judgment debtor and submits that she has not received copy of the petition, however, it is disputed by counsel for the decree holder.

8. Counsel for the decree holder is directed to furnish the same on the email address of counsel for the judgment debtor. Upon receipt of copy, judgment debtor is directed to file objections within four weeks with an advance copy to the other side. Response thereto, if any, be filed within three weeks thereafter.

9. Renotify on 07.10.2021.

SURESH KUMAR KAIT, J JULY 29, 2021 ab/r Ex.P.40/2021 Page 2 of 2