Delhi High Court - Orders
Continental Engineering Corporation vs Sugesan Transport Pvt. Ltd on 15 December, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 38/2021, EX.APPL.(OS) 1367/2021
CONTINENTAL ENGINEERING CORPORATION
..... Decree Holder
Through: Mr. Anil Kher, Senior Advocate with
Mr. Kunal Kher and Mr. Aishwarya
Kumar, Advocates.
versus
SUGESAN TRANSPORT PVT. LTD ..... Judgment Debtor
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 15.12.2021
[VIA HYBRID MODE]
EX.APPL. (OS) 981/2021 (u/Section 151 the Code of Civil Procedure, 1908 [hereinafter "CPC"] on behalf of the Judgment Debtor for dismissal of the execution petition)
1. This application is filed by the Judgment Debtor seeking dismissal of the execution petition.
2. Issue notice to the Respondent, by all permissible modes, upon filing of process fee, returnable on the next date of hearing.
3. Reply be filed at least one week from today. Rejoinder thereto, if any, be filed before the next date of hearing.
4. Re-notify on the date already fixed i.e., 10th January, 2022.
Signature Not Verified Signed By:SAPNA SETHI Signing Date:17.12.2021 15:38:25EX.APPL.(OS) 1367/2021 (u/ Order XXI Rule 41(3) r/w Section 151 of CPC)
5. Re-notify on the date already fixed i.e., 10th January, 2022.
SANJEEV NARULA, J DECEMBER 15, 2021/hd Signature Not Verified Signed By:SAPNA SETHI Signing Date:17.12.2021 15:38:25