Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 30 January, 2026

                               $~25
                               *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +        OMP (ENF.) (COMM.) 175/2019 & EX.APPL.(OS) 66/2026
                                        BHAYANA BUILDERS PVT. LTD.                                                 .....Decree Holder
                                                    Through: None

                                                                     versus

                                        CHINTELS INDIA LTD.                                           .....Judgement Debtor
                                                      Through:                         Mr. Harshavardhan Kotla, Ms.
                                                                                       Gayatri Gupta and Mr. Rishabh
                                                                                       Warrier, Advs.
                                                                                       M: 9958400199
                                                                                       Email: [email protected]

                                        CORAM:
                                        HON'BLE MS. JUSTICE MINI PUSHKARNA
                                                                     ORDER

% 30.01.2026 EX.APPL.(OS) 66/2026 (Seeking correction of name of Judgment Debtor in Memo of Parties/Cause Title)

1. The present application has been filed on behalf of the Judgment Debtor ("JD") seeking correction of the name of the JD in the Memo of Parties/Cause Title.

2. Learned counsel appearing for the JD submits that at the time when the captioned petition was filed, the JD was a public company, with its name being "Chintels India Limited". However, during the pendency of the proceedings, the JD underwent a conversion from a public company to a private limited company pursuant to Section 18 of the Company Act, 2013.

3. Consequently, the Registrar of Companies issued a fresh Certificate of This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/02/2026 at 20:46:01 Incorporation dated 05th December, 2019 reflecting the name change to "Chintels India Private Limited". Thus, it is submitted that the present application has been filed in order to reflect the correct corporate name of the JD, in order to facilitate the release of funds/demand draft, as was directed by this Court, in the correct name of the JD.

4. Issue notice to the Decree Holder ("DH"), by all modes, upon filing of Process Fee.

5. Re-notify on 23rd February, 2026.

MINI PUSHKARNA, J JANUARY 30, 2026/KR This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/02/2026 at 20:46:01