Delhi High Court - Orders
Debtor Nos. 1 (A), 2 (A), 2 (B), 3 & 4 Of ... vs Subhash Chand Jain (Since Deceased ... on 18 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 105/2018 & EX. APPL. (OS) 159/2019 (By the judgement
debtor Nos. 1 (a), 2 (a), 2 (b), 3 & 4 of objections to the execution
petition filed by the decree holder U/s 151 CPC for fixation of the
reserve price in terms of valuation report dated 17.12.2018 filed
by the O/o District Magistrate (Central) GNCTD), EX. APPL.
(OS) 556/2019 (By the decree holders ), EX. APPL. (OS)
1201/2021 (By the judgement debtor Nos. 1 (a), 2 (a), 2 (b), 3 & 4
U/s 151 CPC for orders and directions)
MANJU JAIN & ANR. ..... Decree Holders
Through: Mr. D. Ashok Rajagopalan,
Advocate.
versus
SUBHASH CHAND JAIN (SINCE DECEASED THROUGH LRS.)
& ORS. ..... Judgement Debtors
Through: Mr. Peyoosh Kalra & Mr. Sudhindra
Tripathi, Advocates for judgement
debtors 1(a), 2(a), 2(b), 3 & 4.
Mr. Harshit Luthra, Advocate on
behalf of Mr. Ravi Sharma, Advocate
for judgement debtor 1(b) & 1(c).
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 18.05.2022
1. Learned counsel for the decree holders and learned counsel for the judgement debtors No. 1(b) and 1(c) submit that they are in the process of Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:19.05.2022 18:20:04 selling their respective shares in the property to a third party for which they need some time.
2. List for arguments on 05th July, 2022.
NEENA BANSAL KRISHNA, J MAY 18, 2022 S.Sharma Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:19.05.2022 18:20:04