Delhi High Court - Orders
M/S. Pma Construction Co vs M/S. Ntpc Ltd on 13 February, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 68/2022
M/S. PMA CONSTRUCTION CO. ..... Decree Holder
Through: Mr. Pawan Kumar Mittal, Advocate.
versus
M/S. NTPC LTD. ..... Judgement Debtor
Through: Mr. Adarsh Tripathi, Adv.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 13.02.2024
EX.APPL.(OS) 928/2023
1. This is an application on behalf of the decree-holder seeking release of the amount of ₹ 2,76,18,810/- deposited by judgment debtor.
2. Mr. Mittal, learned counsel for the decree-holder states that the Section 34 petition is pending. Since the decree-holder does not have adequate security to furnish to the satisfaction of the Registrar, at his request, the amount deposited in this Court may be put in an interest bearing fixed deposit.
3. With these directions, the application is disposed of. OMP (ENF.) (COMM.) 68/2022
4. List on 08.07.2024.
JASMEET SINGH, J FEBRUARY 13, 2024/DM Click here to check corrigendum, if any This is a digitally signed order.
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