Delhi High Court - Orders
M/S Chintels India Limited vs M/S Bhayana Builders Pvt. Ltd on 30 July, 2020
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
$~OS-6, 8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P(COMM)445/2019 & IA Nos.14698/2019, 14699/2019
M/S CHINTELS INDIA LIMITED .....Petitioner.
Through: Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Mr. Kotla Harshavardhan, Ms.
Mansi Sood, Mr. Shreedhar Kale, Mr.
Areeb Amanullah & Mr. Karthik
Sundar, Advs. with Mr. Rakesh
Kumar, AR
Versus
M/S BHAYANA BUILDERS PVT. LTD .... Respondent.
Through: Mr. Gaurav Mitra, Ms. Meghna
Mishra, Ms. Manmeet Kaur & Mr.
Yashvardhan Bandi, Advs.
+ OMP(ENF)(COMM) 174/2019
BHAYANA BUILDERS PVT. LTD. .....Decree Holder
Through: Mr. Gaurav Mitra, Ms. Meghna
Mishra, Ms. Manmeet Kaur & Mr.
Yashvardhan Bandi, Advs.
Versus
CHINTELS INDIA LTD. ....Judgment Debtor
Through: Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Mr. Kotla Harshavardhan, Ms.
Mansi Sood, Mr. Shreedhar Kale, Mr.
Areeb Amanullah & Mr. Karthik
Sundar, Advs. with Mr. Rakesh
Kumar, AR
+ O.M.P(ENF)(COMM) 175/2019 & EA Nos.693/2020
BHAYANA BUILDERS PVT. LTD. .....Decree Holder
Through: Mr. Gaurav Mitra, Ms. Meghna
Mishra, Ms. Manmeet Kaur & Mr.
Yashvardhan Bandi, Advs.
Versus
CHINTELS INDIA LTD. ....Judgment Debtor
Through: Mr. Rajshekhar Rao, Mr. Arshdeep
Singh, Mr. Kotla Harshavardhan, Ms.
Mansi Sood & Mr. Shreedhar Kale,
Mr. Areeb Amanullah & Mr. Karthik
Sundar, Advs. with Mr. Rakesh
Kumar, AR
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 30.07.2020 EA Nos.695/2020, 696/2020 in OMP(ENF)(COMM) 174/2019 EA Nos.692/2020, 694/2020 in OMP(ENF)(COMM) 175/2019
1. Exemption allowed, subject to all just exceptions.
2. The applicant will file the requisite attested affidavits and court fee within two weeks of the Court resuming normal functioning.
3. The applications stand disposed of. I.A. 4491/2020 in O.M.P(COMM)445/2019 E.A. 462/2020 in OMP(ENF)(COMM) 174/2019 E.A. 463/2020 in O.M.P(ENF)(COMM) 175/2019
4. Pursuant to the last order, the judgment debtor (JD) has deposited a sum of Rs.3 crores with the Registrar General of this Court.
5. Learned counsel for the JD submits that the JD is trying to generate further funds and requires more time to make the deposit in terms of this Court's order dated 11.02.2020.
6. The JD is granted four weeks' time to make a further deposit of Rs.3 crores, failing which the Court will be compelled to initiate coercive steps against the JD.
7. At request, list on 03.09.2020.
REKHA PALLI, J.
JULY 30, 2020 gm