Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 24 January, 2019

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Delhi High Court - Orders

Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 24 January, 2019

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      O.M.P.(EFA)(COMM.) 6/2016
       DAIICHI SANKYO COMPANY, LIMITED                   ..... Decree Holder
                            Through:   Mr. Arvind Nigam with Mr. Arun
                                       Kathpalia, Senior Advocates with Mr.
                                       Amit K. Mishra, Mr. Mohit Singh,
                                       Ms. Kanika Singhal, Mr. Turab, Ms.
                                       Samridhi, Mr. Aditya Shanker, Mr.
                                       Rohan Jaitely and Mr. Kunal
                                       Chatterji, Advs
                            versus

       MALVINDER MOHAN SINGH AND ORS. ..... Judgment Debtors
                   Through: Ms. Vijayalakshmi Menon with Ms.
                            Ekta Kapil, Ms. Suman Yadav, Ms.
                            Nitya Gupta, Mr. Aditya Sarin, Mr.
                            Shobhit Ahuja and Mr. Pradeep
                            Chhindra, Advs for respondent no. 1
                            to 4 and 13
                            Mr. A.K. Vali with Mr. Tuhin, Advs
                            for respondent no. 6 to 8
                            Mr. Akhil Sibal, Senior Advocate
                            with Mr. Varun Mishra, Advs for
                            respondent no. 14 to 19
                            Mr. Gyanendra Kumar, Ms. Shikha
                            Tandon, Mr. Robin Grover, Mr.
                            Saleem Hasan, Mr. Vaibhav Kakkar,
                            Advs for Fortis healthcare Ltd.
                            Mr. Saurabh Kirpal with Mr. Jayant
                            Mehpa, Mr. Karan Luthra and Mr.
                            Pranjit Bhattacharya, Advs for
                            impleader in I.A. No. 432/2019 &
                            885/2019
O.M.P.(EFA)(COMM.) 6/2016                                      page 1 of 2
       CORAM:
      HON'BLE MR. JUSTICE RAJIV SHAKDHER
                        ORDER

% 24.01.2019 I.A. No. 1132/2019 (For impleadment)

1. This is an application filed by Indiabulls Housing Finance Ltd.

2. Issue notice to the non-applicant/decree holder.

3. Mr. Amit Mishra accepts notice on behalf of the non-applicant/decree holder.

4. Reply be filed before the next date of hearing. I.A. No. 885/2019 (for directions)

5. This is an application filed by Indiabulls Housing Finance Ltd.

6. Issue notice to the non-applicant/decree holder.

7. Mr. Amit Mishra accepts notice on behalf of the non-applicant/decree holder.

8. Reply be filed before the next date of hearing.

I.A. No. 9264/2018

9. I am informed that Mr. Vaidyanathan is not available at the moment, as he is on his legs in another matter.

10. Mr. Nigam seeks leave to file the judgment passed by the Singapore Court.

11. Mr. Sibal says that he has no objection.

12. Let the needful be done before the next date of hearing.

13. Accordingly, renotify the matter on 04.02.2019.

RAJIV SHAKDHER, J JANUARY 24, 2019/c O.M.P.(EFA)(COMM.) 6/2016 page 2 of 2

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