Delhi High Court - Orders
Vs Msn 36118 Cay Designated Activity ... vs Spicejet Limited on 1 February, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 78/2023 & EX.APPL.(OS) 1509/2023, EX.APPL.(OS)
103/2024
VS MSN 36118 CAY DESIGNATED ACTIVITY COMPANY
..... Decree Holder
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Mr. Anandh Venkataramani, Mr. Saket Satapathy,
Mr. Anubhav Dutta, Ms. Nimisha Shukla, Ms.
Akshita Totla, Ms. Vishakha Gupta, Ms. Pritha
Bajerjee, Advs.
versus
SPICEJET LIMITED
..... Judgement Debtor
Through: Mr. Amit Sibal, Sr. Adv. with Mr. R.
Saripratiha, Mr. Kartikeya Arthana, Mr. Vinay
Tripathi, Mr. Vinamra, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 01.02.2024
1. The decree-holder seeks and is granted 1 week to file a response to the objections filed by the judgment-debtor.
2. Interim orders passed earlier shall continue to operate till the next date of hearing.
3. Mr. Rao, learned senior counsel for the decree-holder states that the engine of the aircraft has been removed by the judgment-debtor, which could not have been so done as the same is contrary to the lease agreement.
4. The said aspect shall be considered when the petition is taken up for hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2024 at 01:28:33
5. The judgment-debtor is permitted to return the engine of Israel Aerospace Enterprise bearing Engine No. 895159.
6. List on 12.02.2024.
7. Dasti.
JASMEET SINGH, J FEBRUARY 1, 2024 / (MS) Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2024 at 01:28:33