Delhi High Court - Orders
Siya Paper Mart Pvt Ltd And Ors vs Hinduja Leyland Finance Ltd on 4 May, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5135/2021
SIYA PAPER MART PVT LTD AND ORS. ..... Petitioners
Through: Mr. Vaibhav Jain, Advocate.
versus
HINDUJA LEYLAND FINANCE LTD ..... Respondent
Through: Mr. Vishal Khattar, Ms. Shrishti
Thukral, Mr. Awadesh Jha,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 04.05.2021
CM APPL. 15737-38/2021
1. Exemptions allowed, subject to all just exceptions.
2. The applications stand disposed of.
W.P.(C) 5135/2021, CM APPL. 15736/2021
3. The petition has been preferred by the petitioner against the order dated 05.04.2021 passed by the DRT-III, Delhi in Securitization Application (SA) No. 08/2021. By the impugned order, the applications filed by the petitioner (SA Applicant) have been adjourned to 10.05.2021 for reply in hearing. These applications were filed by the petitioner to seek stay of the auction of the property. Firstly, the petitioner has a remedy by a way of an appeal before the DRAT, which has not been availed; that itself is a ground for dismissal of the present petition. Secondly, the counsel for the Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:05.05.2021 16:28:35 respondent who appears on advance notice, submits that the auction of the property would not be held immediately in view of the heightened pandemic situation. Therefore, in our view, there is no cause made out for interference with the impugned order.
4. The petition, along with pending applications, stands dismissed.
VIPIN SANGHI, J REKHA PALLI, J MAY 4, 2021/n Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:05.05.2021 16:28:35