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Delhi High Court - Orders

M/S Karvy Financial Services Limited vs M/S Mvl Credits Holding & Leasing Ltd & ... on 1 February, 2023

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~19 to 21
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +      OMP (ENF.) (COMM.) 194/2018 & EX.APPL.(OS) 189/2020

                                 M/S KARVY FINANCIAL
                                 SERVICES LIMITED                                     ..... Decree Holder
                                                    versus

                                 M/S MVL CREDITS HOLDING
                                 & LEASING LTD & ORS.                             ..... Judgement Debtors


                          +      OMP (ENF.) (COMM.) 195/2018 & EX.APPL.(OS) 190/2020

                                 M/S KARVY FINANCIAL
                                 SERVICES LIMITED                                     ..... Decree Holder

                                                                 versus

                                 M/S PARISAR PROPERTY
                                 DEVELOPERS PVT. LTD. & ORS.                      ..... Judgement Debtors

                          +      OMP (ENF.) (COMM.) 196/2018 & EX.APPL.(OS) 191/2020

                                 M/S KARVY FINANCIAL
                                 SERVICES LIMITED                                     ..... Decree Holder
                                                                 versus
                                 M/S CREATIVE POOLS
                                 ESTATE PVT. LTD & ORS.                           ..... Judgement Debtors

                          Present:-      Mr. Akshay Uppal &Mr. Ankit Raturi, Advocates for Decree
                                         Holder-M/s Karvy Financial Services Limited.
                                         Mr. Lakshya Gupta, Advocate for Judgment Debtor Nos. 1,
                                         2 and 5 in Item No. 19, for JD Nos. 1, 2, 3 & 6 in Item No.
                                         20 & for JD Nos. 1, 2, 3 & 6 in Item No. 21.


Signature Not Verified
Digitally Signed
By:SHITU NAGPAL           OMP (ENF.) (COMM.) 194/2018 & Other Connected Matters                 Page 1 of 2
Signing Date:02.02.2023
16:31:16
                           CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                        ORDER

% 01.02.2023

1. Learned counsel for the parties state that they have arrived at a settlement, and payment of the dues in satisfaction of the award is likely by 31.03.2023.

2. At their joint request, list on 01.05.2023.

PRATEEK JALAN, J FEBRUARY 1, 2023 'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL OMP (ENF.) (COMM.) 194/2018 & Other Connected Matters Page 2 of 2 Signing Date:02.02.2023 16:31:16