Delhi High Court - Orders
Splendor Landbase Ltd vs M/S Mrb. Promoters Pvt Ltd & Ors on 3 November, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 573/2016
SPLENDOR LANDBASE LTD .....Plaintiff
Through Mr. Anirudh Bakhru, Adv. along with
Mr. Manish Prakash, AR in person.
versus
M/S MRB. PROMOTERS PVT LTD & ORS. .....Defendants
Through Mr. Jasmeet Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 03.11.2020 [Court hearing convened via video-conferencing on account of COVID-19]
1.A. Nos. 5101/2020 & 5782/2020
1. The matter was listed today for compliance.
2. Mr. Anirudh Bakhru, who appears for the plaintiff, says that the compliance has been made and, therefore, the captioned applications can be closed.
2.1 It is ordered accordingly.
3. Furthermore, the Registry is directed to release the Fixed Deposit Receipt bearing no. 128288977 [FDR], drawn in favour of Ms. Guneet Singh [i.e. the daughter of the defendant no. 2] created with the IIDFC Bank [maturing on 19.11.2020 bearing value of Rs. 15, 97,063/- on maturity] to the authorised representative/counsel-on-record for defendant no. 2.
4. The Registry will comply with aforesaid direction within three days of a copy of the instant order being received.
5. The applications are, accordingly, disposed of.
RAJIV SHAKDHER, J NOVEMBER 03, 2020 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:04.11.2020 14:01:34