Delhi High Court - Orders
Gasl Ireland Leasing A 1 Limited vs Spicejet Limited on 5 July, 2024
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 20/2024
GASL IRELAND LEASING A 1 LIMITED .....Decree Holder
Through: Mr. Jayant Mehta, Sr. Advocate with
Mr. Chiranjivi Sharma, Ms. Nehal
Gupta and Ms. Nikita Sethi,
Advocates
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr. Amit Sibal, Sr. Advocate with Mr.
K.R. Sasiprabhu, Mr. Kartikeya
Asthana and Mr. Mohd. Ilyas,
Advocates
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.07.2024 EX.APPL.(OS) 448/2024 (under Section 151 CPC for urgent ad-interim/interim reliefs)
1. Learned Senior Counsel appearing on behalf of the Judgment Debtor prays for time to file reply to the application.
2. Without prejudice, Mr. Amit Sibal, learned Senior Counsel on instructions submits that the Judgment Debtor has bonafide intention to settle the matter with the Decree Holder and before the next date, a proposal is likely to be made to the Decree Holder in that behalf.
3. Let reply be filed within a period of one week. Rejoinder, if any, be filed before the next date of hearing.
4. List on 19.07.2024.
VIKAS MAHAJAN, J JULY 5, 2024/'rs' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/07/2024 at 04:47:32