Delhi High Court - Orders
Raffles Education Investment ( India) ... vs Educomp Professional Education ... on 29 April, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2017 & EX.APPL.(OS) 979/2019
RAFFLES EDUCATION INVESTMENT ( INDIA) PTE LTD &
ANR.
..... Decree Holder
Through: Ms. Pritha Srikumar, Ms. Vasudha
Sharma, Ms. Saumya Sinha, Advs.
versus
EDUCOMP PROFESSIONAL EDUCATION LIMITED
..... Judgement Debtor
Through: Ms. Bani Dikshit, Mr. Uddhav
Khanna, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 29.04.2024
EX.APPL.(OS) 663/2024
1. This is an application seeking issuance of precepts and appropriate directions for the sale of attached property and deposit of proceeds resulting from the sale of attached property.
2. Mr. Ankit appears on behalf of the Axis Bank and has handed over a copy of the bank account statement of the judgment-debtor.
3. Mr. Ashok Kumar appears on behalf of the HDFC Bank and has handed over a copy of the statement of the judgment-debtor.
4. The same are taken on record.
5. Issue notice. Ms. Dikshit, learned counsel accepts notice, seeks and is granted 2 weeks to file a reply.
6. The Registry will put up the account statement of the judgment-debtor 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 30/04/2024 at 23:51:30 from SBI on record.
7. The judgment-debtor shall file an affidavit indicating that the amounts transferred in the year 2014 were not transferred to the accounts of the judgment-debtor or to any of its affiliates.
8. List on 22.05.2024.
JASMEET SINGH, J APRIL 29, 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 30/04/2024 at 23:51:30