Delhi High Court - Orders
Ernst And Young Llp vs Medeor Hospitals Ltd on 25 April, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~41, 44 & 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 81/2022 & EX.APPL.(OS) 2802/2022 &
EX.APPL.(OS) 2803/2022
ERNST AND YOUNG LLP ..... Decree Holder
Through: Mr. Darpan Wadhwa, Senior Advocate
with Mr. Prateek Khanna and Mr. Nikhil
Patnaik, Advocates
versus
MEDEOR HOSPITALS LTD ..... Judgement Debtor
Through: Mr. Rajshekhar Rao, Senior Advocate
with Ms. Aanchal Basor, d Mr. Akash
Kundu and Mr. Rohan Jaitley,
Advocates
+ O.M.P. (COMM) 116/2022 & I.A. 3576/2022 & I.A. 3579/2022
MEDEOR HOSPITAL LIMITED FORMERLY ROCKLAND
HOSPITALS LIMITED ..... Petitioner
Through: Mr. Rajshekhar Rao, Senior Advocate
with Ms. Aanchal Basor, d Mr. Akash
Kundu and Mr. Rohan Jaitley,
Advocates
versus
ERNST AND YOUNG LLP ..... Respondent
Through: Mr. Darpan Wadhwa, Senior Advocate
with Mr. Prateek Khanna and Mr. Nikhil
Patnaik, Advocates
+ O.M.P.(I) (COMM.) 75/2022
ERNST AND YOUNG LLP ..... Petitioner
Through: Mr. Darpan Wadhwa, Senior Advocate
with Mr. Prateek Khanna and Mr. Nikhil
Patnaik, Advocates
versus
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
SACHDEVA
Digitally Signed By:KUNAL
MAGGU
OMP (ENF.) (COMM.) 81/2022 & other connected matters 1
Signing Date:25.04.2022
Signing Date:26.04.2022 12:55:07 22:56
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
MEDEOR HOSPITALS LTD ..... Respondent
Through: Mr. Rajshekhar Rao, Senior Advocate
with Ms. Aanchal Basor, d Mr. Akash
Kundu and Mr. Rohan Jaitley,
Advocates
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 25.04.2022
1. List for consideration on 26.05.2022.
2. Parties shall file their brief notes of submissions before the next date of hearing.
3. In the meantime, judgment debtors shall note sell, alienate or encumber the immoveable properties mentioned in the amended Schedule- B dated 22.04.2022. This, of course, would be subject to any pre-existing encumbrance in favour of any financial institution.
4. Judgment debtors shall also file an affidavit in terms of Order 21 Rule 41 CPC within two weeks.
SANJEEV SACHDEVA, J APRIL 25, 2022 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU OMP (ENF.) (COMM.) 81/2022 & other connected matters 2 Signing Date:25.04.2022 Signing Date:26.04.2022 12:55:07 22:56 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.