Delhi High Court - Orders
Bdr Builders & Developers Pvt. Ltd. & Anr vs Nirmala Modi on 7 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 72/2017 & Ex. APPL. (OS) 431/2018
BDR BUILDERS & DEVELOPERS PVT. LTD. &
ANR. ..... Decree Holders
Through Mr. Sanjay Goswami, Adv.
versus
NIRMALA MODI ..... Judgement Debtor
Through Mr. Sandeep Sharma, Mr. Ravinder
Singh, Ms. Raveesha Gupta and Mr.
Lakshay Virmani, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 07.02.2019 1 Mr. Goswami, who, appears for the decree holders, says that the dispute between the two decree holders with regard to the execution of the sale deed has been resolved and, therefore, he will be moving an appropriate application for the said purpose. 2 At request, renotify the matter on 08.05.2019. 3 Furthermore, the duly authorized Directors of the two decree holders will remain present in Court on the next date of hearing.
RAJIV SHAKDHER, J FEBRUARY 07, 2019 A