Delhi High Court - Orders
Kelvin Buildcon Private Limited, ... vs M/S Krrish Realtech Private Limited & ... on 26 February, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 114/2022 & EX. APPL.(OS) 3020/2022,
3021/2022, 3428/2022
KELVIN BUILDCON PRIVATE LIMITED, THROUGH ITS
AUTHORISED REPRESENTATIVE
..... Decree Holder
Through: Mr. Manish Vashisth, Senior
Advocate with Mr. Harsh Sethi, Mr. Anant Nigam
and Mr. Raghav Luthra, Advocates.
versus
M/S KRRISH REALTECH PRIVATE LIMITED & ORS.
..... Judgement Debtor
Through: Ms. Bina Gupta, Ms. Sheena Taqui
and Ms. Akansha Saini, Advocates for JD no.1
Mr. Kushagra Bansal, Advocate for objector.
Mr. Sanyat Lodha and Ms. Surbhi Arora,
Advocates for Brahma City Private Limited.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 26.02.2024
1. At request of learned Senior counsel for the decree holder, renotify on 10.05.2024.
2. In the meantime, the judgment debtor no.1 shall file its affidavit in terms of Order XXI Rule 41(2) read with Form No. 16A, Appendix E of CPC and in case not filed, file copy of title documents of the judgment debtor no.1 and copies of agreements/allotment letters and details of payments received by the judgment debtor no.1 in relation to Plot Nos.E-69, 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 01/03/2024 at 22:05:10 82, 84, 86, 88, 89, 90 & 92 i.e which from part of award in favour of the decree holder.
JASMEET SINGH, J FEBRUARY 26, 2024/ssc Click here to check corrigendum, if any 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 01/03/2024 at 22:05:10