Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 23 February, 2026
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 175/2019 & EX.APPL.(OS) 66/2026
BHAYANA BUILDERS PVT. LTD. .....Decree Holder
Through: None.
versus
CHINTELS INDIA LTD. .....Judgement Debtor
Through: Mr. Harshavardhan Kotla, Ms.
Gayatri Gupta and Mr. Rishabh
Warrier, Advocates (through VC)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 23.02.2026
1. As per the Office Noting, the decree holder has been served through E-mail by the Registry.
2. However, none appears for the decree holder when the matter is called out.
3. This Court notes that today hearing is being taken up exclusively through Video Conferencing ("VC"), in view of the elections of the Bar Council of Delhi ("BCD") held in the Court premises.
4. Accordingly, in order to give an opportunity to learned counsel for the decree holder to appear before this Court, orders are being deferred.
5. However, it is clarified that, in case, none appears for the decree holder on the next date of hearing, requisite orders shall be passed by this Court, in terms of the prayer made in EX.APPL.(OS) 66/2026 by the Page 1 of 2 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 23/02/2026 at 20:50:48 judgment debtor.
6. Re-notify on 02nd March, 2026.
MINI PUSHKARNA, J FEBRUARY 23, 2026 ak Page 2 of 2 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 23/02/2026 at 20:50:48