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Delhi High Court - Orders

Rishima Sa Investments Llc (Mauritius) vs Shristi Infrastructure Development ... on 12 October, 2022

Author: Prateek Jalan

Bench: Prateek Jalan

                  $~27 and 28
                  *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                  +       O.M.P.(EFA)(COMM.) 5/2019 & EX.APPLs.(OS) 770/2021,
                          854/2021, 1077/2021

                          RISHIMA SA INVESTMENTS
                          LLC (MAURITIUS)                            ..... Decree Holder
                                        Through: Mr.      Anirudh         Bakhru,   Ms.
                                                   Vasundhara Bakhru, Ms. Tejaswini
                                                   and    Mr.       Varun       Agarwal,
                                                   Advocates.
                                               versus
                          SHRISTI INFRASTRUCTURE DEVELOPMENT
                          CORPORATION LIMITED & ANR.          ..... Judgement Debtors
                                        Through: Ms. Mehak Nayak and Ms.
                                                   Jasveen Kaur, Advocates.
                                                   Mr. Jayant K Mehta, Senior
                                                   Advocate with Mr. Vijay K Singh,
                                                   Mr. Ratik Sharma, Mr. Nishant
                                                   Goyal, Ms. Shreya Pandey and Mr.
                                                   Raghav Bhatia, Advocates.
                                                   Ms. Raunak Dhillon, Ms. Madhvi
                                                   Khanna and Mr. Nihaad Khan,
                                                   Advocates             for        Yes
                                                   Bank/Intervenor.
                  28.
                  +       O.M.P.(EFA)(COMM.) 6/2021 & EX.APPLs.(OS) 769/2021,
                          775/2021, 1079/2021
                          RISHIMA INVESTMENTS SA LLC                ..... Decree Holder
                                           Through: Mr.     Anirudh      Bakhru,   Ms.
                                                      Vasundhara Bakhru, Ms. Tejaswini
                                                      and   Mr.    Varun       Agarwal,
                                                      Advocates.
                                                  versus

                          SHRISTI INFRASTRUCTURE DEVELOPMENT
                          CORPORATION LIMITED            ..... Judgement Debtor

Signature Not Verified
Digitally signed By:SHITU
NAGPAL
Signing Date:13.10.2022
12:56:56               O.M.P.(EFA)(COMM.)   5/2019 & O.M.P.(EFA)(COMM.) 6/2021   Page 1 of 2
                                                      Through:       Mr. Jayant K Mehta, Senior
                                                                    Advocate with Mr. Vijay K Singh,
                                                                    Mr. Ratik Sharma, Mr. Nishant
                                                                    Goyal, Ms. Shreya Pandey and Mr.
                                                                    Raghav Bhatia, Advocates.
                                                                    Ms. Raunak Dhillon, Ms. Madhvi
                                                                    Khanna and Mr. Nihaad Khan,
                                                                    Advocates         for        Yes
                                                                    Bank/Intervenor.
                  CORAM:
                  HON'BLE MR. JUSTICE PRATEEK JALAN
                                        ORDER

% 12.10.2022

1. Although these enforcement petitions are part-heard, I am unable to take up these petitions for hearing in view of the ongoing hearing in ARB.P. 539/2017, which is part-heard and has been expedited pursuant to the order of the Supreme Court dated 19.05.2022 in SLP (C) 5306/2022 [M/s Shree Vishnu Constructions vs. The Engineer in Chief, Military Engineering Service & Ors.].

2. List these enforcement petitions alongwith all pending applications on 02.11.2022.

PRATEEK JALAN, J OCTOBER 12, 2022 'vp'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:13.10.2022 12:56:56 O.M.P.(EFA)(COMM.) 5/2019 & O.M.P.(EFA)(COMM.) 6/2021 Page 2 of 2