Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 19 April, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 175/2019
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Ms. Manmeet Kaur, Mr. Chandan
Malav & Mr. Gurtejpal Singh,
Advocates.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr. Kotla Harshavardhan & Ms.
Rishbha Arora, Advocates. [M:-
7572889894]
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 19.04.2023 EX.APPL.(OS) 436/2023(Application on behalf of the decree holder seeking appropriate directions)
1. By virtue of paragraph 6 of order dated 15.11.2022, the Registry was directed to furnish a report as to the interest accrued on the amounts deposited by the judgment debtor in OMP(ENF)(COMM) 175/2019 and make copies of that report available to learned counsel on record for both parties before the next date of hearing.
2. The proceedings were adjourned to 29.03.2023, but could not be taken up on that date due to paucity of time and were adjourned to 18.07.2023.
3. By virtue of this application, the decree holder seeks a direction Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:20.04.2023 11:57:31 OMP (ENF.) (COMM.) 175/2019 Page 1 of 2 upon the Registry to prepare a similar report in respect of the amounts lying in deposit until 10.07.2023 and make the report available to learned counsel on record for the parties.
4. The Registry is directed to furnish a report as to the amounts lying in deposit (alongwith accrued interest) until 10.07.2023 and make the report available to learned counsel on record for the parties before the next date of hearing.
5. The application is disposed of in these terms.
PRATEEK JALAN, J APRIL 19, 2023 'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:20.04.2023 11:57:31 OMP (ENF.) (COMM.) 175/2019 Page 2 of 2