Delhi High Court - Orders
Cfsit, Inc vs Metenere Limited on 25 February, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2018 & I.A. No. 10671/2018
CFSIT, INC. ..... Decree Holder
Through: Mr. Raunak Dhillon with Mr. Tarun
Agarwal, Advocates
versus
METENERE LIMITED ..... Judgment Debtor
Through: Ms. Prachi Gupta, Advocate
Mrs. Purti Marawaha with Ms. Itenna
George and Ms. V.S. Lakshmi,
Advocates
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 25.02.2019
1. Ms. Prachi Gupta, who, appeared on behalf of the judgment debtor on the last date i.e. on 22.11.2018, says that she would like to take discharge in the matter as the judgment debtor has appointed another Advocate.
2. Mrs. Purti Marawaha, who, has been appointed on behalf of the judgment debtor, is also present in Court.
3. Ms. Prachi Gupta, on being queried, informs me that the directions contained in the order dated 22.11.2018 were communicated to the judgment debtor.
4. There has been no compliance of the directions contained in the order dated 22.11.2018.
O.M.P.(EFA)(COMM.) 6/2018 page 1 of 2
5. I am informed by Ms. Prachi Gupta that Mr. Raman Gupta is the Managing Director of the judgment debtor.
6. In these circumstances, if no compliance is made within 10 days from today, the Managing Director of the judgment debtor i.e. Mr. Raman Gupta, will remain present in Court on the next date of hearing.
7. Renotify the matter on 09.07.2019.
RAJIV SHAKDHER, J.
FEBRUARY 25, 2019 c O.M.P.(EFA)(COMM.) 6/2018 page 2 of 2