Delhi High Court - Orders
Joginder Singh Nijjar vs M/S Omaxe Ltd on 27 January, 2021
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~17 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 81/2020 and EA Nos. 890/2020, 7/2021 &
8/2021
JOGINDER SINGH NIJJAR ..... Decree Holder
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 82/2020 and EA No. 892/2020
JOGINDER SINGH NIJJAR & ANR. ..... Decree Holders
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 83/2020 and EA Nos. 894/2020, 5/2021 &
6/2021
JOGINDER SINGH NIJJAR & ANR. ..... Decree Holders
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 84/2020 and EA No. 897/2020
JASWINDER SINGH & ANR. ..... Decree Holder
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 85/2020 and EA No. 899/2020
JOGINDER SINGH NIJJAR & ANR. ..... Decree Holders
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 86/2020 and EA No. 901/2020
BALWINDER KAUR NIJJAR ..... Decree Holder
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 87/2020 and EA No. 903/2020
JOGINDER SINGH NIJJAR ..... Decree Holder
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 88/2020 and EA No. 905/2020
JOGINDER SINGH NIJJAR & ANR. ..... Decree Holders
versus
M/S OMAXE LTD. ..... Judgement Debtor
AND
+ OMP (ENF.) (COMM.) 89/2020 and EA No. 910/2020
JOGINDER SINGH NIJJAR ..... Decree Holder
versus
M/S OMAXE LTD. ..... Judgement Debtor
Through
Present: Ms Shobhna Takiar, Advocate for decree holder.
Mr Rakesh Tiku, Senior Advocate with Mr Mukti Bodh,
Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 27.01.2021
1. Ms Takiar, learned counsel appearing for the decree holder seeks to withdraw these petitions filed under Section 36 of the Arbitration and Conciliation Act, 1996 with liberty to file afresh.
2. The petitions are dismissed as withdrawn with the aforesaid liberty. All the applications are also disposed of.
VIBHU BAKHRU, J JANUARY 27, 2021 RK