Delhi High Court - Orders
Splendor Landbase Ltd vs M/S Mrb. Promoters Pvt. Ltd. & Ors on 22 July, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A.Nos.5101/2020 & 5782-83/2020 in
+ CS(OS)No.573/2016
SPLENDOR LANDBASE LTD. ....Plaintiff
Through : Mr. Anirudh Bakhru, Adv.
versus
M/S MRB. PROMOTERS PVT. LTD. & ORS. ....Defendants
Through : Mr. Jasmeet Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 22.07.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A.No.5783/2020
1. Allowed, subject to the applicant/judgement debtor no. 2 curing the deficiencies referred to in the captioned application within five days of the lockdown qua this Court being lifted.
I.A. Nos. 5101/2020 & 5782/2020
2. Mr. Jasmeet Singh, who appears on behalf of the defendants, says that an affidavit dated 16.07.2020 has been filed by the daughter of applicant/judgement debtor no. 2 i.e. Ms. Guneet Singh, in terms of order dated 09.07.2020, wherein she has, inter alia, stated that she has no objection in the Fixed Deposit Receipt bearing no. 128288977 [FDR] which is in her name, and created with the HDFC Bank [maturing on 19.11.2020 bearing value of Rs. 15,97,063/- on maturity], to be kept in the custody of the Registry of this Court, till such time order dated 03.07.2020 is satisfied qua applicant/judgement debtor no. 2.
CS(OS)No.573/2016 page 1 of 2 Signature Not Verified digitally signed byVIPIN KUMAR RAI signing date23.07.2020 18:45 2.1 The affiant i.e. Ms. Guneet Singh further states in her affidavit that, in
case of default by the applicant/judgement debtor no. 2, she would have no objection if the aforementioned FDR is encashed and utilized towards the satisfaction of obligations placed on him via order dated 03.07.2020.
3. Issue notice in I.A. No. 5782/2020 to the non-applicant/decree holder. 3.1 Mr. Anirudh Bakhru, who appears on behalf of the non- applicant/decree holder, accepts notice.
3.2 Mr. Bakhru says that he does not wish to file a reply to I.A. No. 5782/2020 as he has no objection to the prayer made in the captioned application being granted.
3.3 Mr. Bakhru further says that the aforementioned affidavit is in order and in compliance of the directions contained in the order dated 09.07.2020.
4. Accordingly, as prayed, the order dated 03.07.2020 is modified to the extent that the directions issued in paragraph 9 of the said order shall stand recalled.
5. Accordingly, the captioned applications are disposed of in the aforesaid terms.
6. List the matter, for compliance, 03.11.2020.
RAJIV SHAKDHER, J
JULY 22, 2020
Aj/KK
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CS(OS)No.573/2016 page 2 of 2
Signature Not Verified
digitally signed byVIPIN
KUMAR RAI
signing date23.07.2020
18:45