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M/A Kauntum Papers Ltd vs Princess Choice Hotel Pvt. Ltd. & Ors on 25 June, 2020

Author: Mukta Gupta

Bench: Mukta Gupta

$~1
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 74/2019
       M/A KAUNTUM PAPERS LTD.                   .....Decree Holder
               Represented by: Mr.Aman Shankar, Advocate.
                               AR of Decree Holder in person
                               through video conferencing.
                    versus

       PRINCESS CHOICE HOTEL
       PVT. LTD. & ORS.                      .....Judgment Debtors
                 Represented by: Mr. Piyush Sharma, Advocate for
                                 judgment debtor Nos.2 and 3.
       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA

                          ORDER

% 25.06.2020 The hearing has been conducted through Video Conferencing. E.A. 526/2020 (under Order XXI Rule 46 CPC-by decree holder)

1. Issue notice.

2. Learned counsel for judgment debtor Nos.2 and 3 accepts notice. He states that in fact judgment debtor Nos.2 and 3 were taken for a ride by the erstwhile owner when the decree holder was in the litigation and the fact that this property was mortgaged with SIDBI Bank was duly informed both at the time of settlement as also in the reply affidavit filed by the judgment debtor in November, 2019.

3. Reply affidavit be filed by the judgment debtor Nos.2 and 3 within three weeks.

4. Rejoinder affidavit be filed within two weeks thereafter.

5. List on 25th August, 2020.

6. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

JUNE 25, 2020 'vn' EX.P. 74/2019 Page 2 of 2