Delhi High Court - Orders
Religare Finvest Ltd vs Dnk And Ors on 28 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 413/2015
RELIGARE FINVEST LTD ..... Decree Holder
Through: Mr. Ajay Uppal, Advocate (Mobile
No. 9811740125, Enrolment Id.
D/1017/1997).
versus
DNK AND ORS ..... Judgement Debtors
Through: Ms. Sambhavi Mehtani (Enrolment
Id. D/6408/2019) and Ms. Gunjan
Arora (Mobile No. 8585992668,
Enrolment Id. D/2205/2019).
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 28.07.2022
1. There are nine judgment debtors in the present enforcement proceedings. Only judgment debtor No. 5- Mr. Inderpal Singh Wadhawan, is represented today.
2. It appears that some of the judgment debtors have entered appearance earlier, but these proceedings have been taken up today after the Covid-19 pandemic and the consequent disruption in the functioning of the Court.
3. I am of the view that it would be in the interest of justice to issue fresh notice to the judgment debtors to enable them to appear. Notice be served upon the judgment debtors through counsel, who have appeared Signature Not Verified Digitally signed By: EX.P. 413/2015 Page 1 of 2 JUSTICESHITU NAGPAL Signing Date:29.07.2022 12:08:46 on their behalf, in addition. The judgment debtors are directed to file their up-to-date affidavit of assets in Form- 16A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure, 1908, as well as an affidavit showing compliance with the paragraph 5 of the order of this Court dated 04.04.2019.
4. It is stated by Mr. Ajay Uppal, learned counsel for the decree holder, that the respondent Nos. 1 to 4 are all partnership firms, of which the respondent Nos. 5 to 9 are the partners. The judgment debtors will disclose the status of the partnership firms, including the identity of the respective partners. The judgment debtor Nos. 5 to 9 will also remain present in Court on the next date of hearing, as directed by the order of this Court dated 04.04.2019.
5. Mr. Uppal is directed to serve the judgment debtors (except judgment debtor No. 5) dasti and also to forward a copy of this order to the counsel, who have entered appearance on their behalf.
6. List on 25.11.2022.
PRATEEK JALAN, J JULY 28, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By: EX.P. 413/2015 Page 2 of 2 JUSTICESHITU NAGPAL Signing Date:29.07.2022 12:08:46