Delhi High Court - Orders
Continental Engineering Corporation vs Sugesan Transport Pvt. Ltd on 25 February, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 38/2021
CONTINENTAL ENGINEERING CORPORATION
..... Decree Holder
Through: Mr. Anil Kher, Senior Advocate with
Mr. Kunal Kher, Advocate.
versus
SUGESAN TRANSPORT PVT. LTD ..... Judgement Debtor
Through: Mr. Uday Bedi, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.02.2021 E.A. 214/2021 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
OMP (ENF.) (COMM.) 38/2021
3. Mr. Anil Kher, learned Senior Counsel for the Decree Holder submits that a coordinate bench of this Court has already passed a detailed order on 22nd February, 2021. At that stage, the counsel for the Judgment Debtor was not present.
4. The copy of the order dated 22nd February is not available as yet. Be that as it may, the learned counsel for the Judgment Debtor has entered appearance today and confirms that he has received the paper book and that they will comply with the directions given by this Court as contained in the Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 10:43 order dated 22nd February, 2021 and also file the affidavit of assets in accordance with the judgment in M/s Bhandari Engineers & Builders Pvt. Ltd. V. M/s Maharia Raj Joint Venture & Ors. dated 5th August, 2020.
5. Re-list on 5th April, 2021.
SANJEEV NARULA, J FEBRUARY 25, 2021 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 10:43