Delhi High Court - Orders
Mercator Ltd vs Dredging Corporation Of India Ltd on 24 February, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~17 to 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 2/2019
+ O.M.P.(EFA)(COMM.) 3/2019
+ O.M.P.(EFA)(COMM.) 4/2019
MERCATOR LTD. ..... Decree Holder
Through: Mr.Arvind Kr. Gupta with Mr.Anuraj
Tirthankar, Mr.Kotla Harshavardhan
& Mr.Kshitij Maheshwari, Advs.
versus
DREDGING CORPORATION OF INDIA LTD.
..... Judgement Debtor
Through: Mr.Anil Airi, Sr. Adv. with Mr.V.
Seshagiri, Mr.Adhish Rajvanshi,
Ms.Rashi Maheshwari & Ms.Kamana
Pradhan, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 24.02.2020
EX.APPL.(OS) Nos.27/2020, 182/2020 (for directions) in
OMP(EFA)(COMM.)2/2019
EX.APPL.(OS) Nos.28/2020, 183/2020 (for directions) in
OMP(EFA)(COMM.)3/2019
EX.APPL.(OS) Nos.29/2020, 184/2020 (for directions) in
OMP(EFA)(COMM.)4/2019
1. Pursuant to the last order, the judgment debtor has filed an affidavit pointing out that the judgment debtor owns unencumbered immovable property valued at about Rs.29.07 crores as also Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:26.02.2020 16:12:11 unencumbered dredgers valued at more than Rs.300 crores.
2. Learned counsel for the decree holder prays for and is granted two weeks' time to file response to the said affidavit.
3. The order dated 23.01.2020 directing attachment of the bank account of the judgment debtor will remain in abeyance till the next date.
4. List on 13.03.2020, the date already fixed.
REKHA PALLI, J FEBRUARY 24, 2020 gm Signature Not Verified DigitallySigned By:MANJU BHATT Signing Date:26.02.2020 16:12:11