Delhi High Court - Orders
M/A Kauntum Papers Ltd vs Princess Choice Hotel Pvt. Ltd. & Ors on 5 October, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 74/2019
E.A. 526/2020 (under Order XXI Rule 46 CPC-by decree holder)
M/A KAUNTUM PAPERS LTD. .....Decree Holder
Represented by: Mr. Aman Shanker, Advocate.
versus
PRINCESS CHOICE HOTEL
PVT. LTD. & ORS. .....Judgment Debtors
Represented by: Mr. Saksham Tyagi, Advocate for JD
Nos.2 and 3.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 05.10.2020 The hearing has been conducted through Physical Mode.
EX.P. 74/2019E.A. 526/2020 (under Order XXI Rule 46 CPC-by decree holder)
1. Learned counsel for the decree holder seeks further time to file the rejoinder affidavit to the reply filed by judgment debtor Nos.2 and 3 in E.A.526/2020. The same be filed within two weeks.
2. List the petition and the application on 3rd November, 2020.
3. After the order was passed Mr. Saksham Tyagi, learned counsel for judgment debtor Nos.2 and 3 enters appearance. He has been apprised of the order.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
OCTOBER 05, 2020/vk EX.P. 74/2019 Page 1 of 1