Delhi High Court - Orders
The Indian Airlines Pilot Co-Operative ... vs M/S Essel Housing Projects Pvt. Ltd on 17 February, 2021
Author: Talwant Singh
Bench: Talwant Singh
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (ENF) (COMM) 98/2019
THE INDIAN AIRLINES PILOT CO-OPERATIVE HOUSE
BUILDING SOCIETY LTD. ..... Decree Holder
Through: Ms. Anu Bagai, Advocate
Versus
M/S ESSEL HOUSING PROJECTS PVT. LTD.
..... Judgment Debtor
Through: Mr. Sanchar Anand, Advocate
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.02.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19.
E.A. 192/2021This is an application on behalf of the decree holder under Section 151 of the Code of Civil Procedure for taking up the application bearing No. E.A. 117/2021 filed by the decree holder for hearing.
Learned counsel for the judgment debtor has no objection if this application is taken up for hearing.
List this matter for hearing of the said application on 26th February, 2021.
E.A. 192/2021 is accordingly disposed of.
TALWANT SINGH, J FEBRUARY 17, 2021/pa Click here to check corrigendum, if any OMP (ENF) (COMM) 98/2019 Page 1 of 1