Delhi High Court - Orders
M/S Karan Technofab Private Limited vs M/S Adigear International & Ors on 12 February, 2019
Author: Manmohan
Bench: Manmohan
9
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 322/2015
M/S KARAN TECHNOFAB PRIVATE LIMITED ..... Decree Holder
Through: None.
versus
M/S ADIGEAR INTERNATIONAL & ORS ..... Judgement Debtors
Through: Mr. Hrishikesh Baruah, Advocate with
Mr. Siddhant Kaushik, Advocate for
judgment debtors No.1 to 4.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 12.02.2019 Learned counsel for judgment debtors states that judgment debtors No.2, 3 and 4 have filed their personal affidavits.
However, the same are not on record. Let the same be brought on record forthwith.
List the matter on 25th April, 2019. The judgment debtors No.3 and 4 are directed to be personally present in Court on the next date of hearing.
MANMOHAN, J FEBRUARY 12, 2019 js