Delhi High Court - Orders
Mphasis Limited vs Punjab National Bank on 22 April, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 130/2021 & EX.APPL.(OS) 912-14/2021
MPHASIS LIMITED ..... Decree Holder
Through: Ms. Ruhini Dey, Mr. S. Ravishankar
and Ms. Yamunah Nachiar,
Advocates
versus
PUNJAB NATIONAL BANK ..... Judgement Debtor
Through: Ms. Nishi Chaudhary, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 22.04.2022
1. Learned counsel appearing for the judgment debtor submits that disputes have been settled and settlement amount has already been sent to the decree holder. Learned counsel appearing for the decree holder prays for some time to confirm the same.
2. At request, re-notify on 27.04.2022 SANJEEV SACHDEVA, J APRIL 22, 2022 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:22.04.2022 Signing Date:23.04.2022 15:38:27 22:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.