Delhi High Court - Orders
Directorate Of Enforcement & Anr vs M/S Vikas Wsp Ltd & Ors on 2 December, 2020
Author: Prateek Jalan
Bench: Chief Justice, Prateek Jalan
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 362/2020
DIRECTORATE OF ENFORCEMENT & ANR. ..... Appellants
Through: Mr. Tushar Mehta, SG with
Mr.Amit Mahajan, CGSC,
Mr.Zoheb Hussain, SPP with
Mr.Kanu Aggarwal, Ms. Mallika
Hiremath, Mr. Vivek Gurani,
Mr.Agni Sen & Mr. Dhruv Pande
Advocates.
versus
M/S VIKAS WSP LTD & ORS. ..... Respondents
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Arshdeep
Singh Khurana, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 02.12.2020 The proceedings in the matter have been conducted through video conferencing.
CM APPL. 30676/2020(exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
Signature Not Verified Digitally Signed By:PANKAJ KUMAR LPA 362/2020 Page 1 of 2 Location: Signing Date:04.12.2020 10:58LPA 362/2020 & CM APPL. 30675/2020(for ex-parte ad-interim injunction) Issue notice. Mr. Arshdeep Singh Khurana, Advocate accepts notice on behalf of all the respondents. Counsel for the respondents seek three weeks' time to file counter affidavit.
Time as prayed for is granted.
Let counter affidavit be filed before the next date of hearing. Status quo as on today with regard to ownership, possession and encumbrance upon the properties in question shall be maintained by the parties on both sides of the appeal.
List on 08.01.2021.
CHIEF JUSTICE PRATEEK JALAN, J DECEMBER 2, 2020 'pv' Signature Not Verified Digitally Signed By:PANKAJ KUMAR LPA 362/2020 Page 2 of 2 Location: Signing Date:04.12.2020 10:58