Delhi High Court - Orders
M/S Bdr Developers Pvt Ltd vs Narsingh Shah @ Narsingh Sah on 18 December, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~120
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 412/2020
M/S BDR DEVELOPERS PVT LTD. ..... Petitioner
Through Mr. Ashwin Vaish, Advocate
versus
NARSINGH SHAH @ NARSINGH SAH ..... Respondent
Through Mr. Akhil Sachar, Advocate
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 18.12.2020 CM APPLN. 33517/2020
1. The hearing was conducted through video conferencing.
2. Respondent seeks extension of time to deposit the amount as directed by order dated 02.11.2020. It is submitted that a sum of Rs. 10 lakhs is available and shall be deposited within two days and the balance sum of Rs. 40 lakhs would be deposited before the next date of hearing.
3. Learned counsel appearing for the petitioner submits that after this deposit further monthly amount shall become due @ Rs. 3 lakhs per month with effect from 01.09.2020.
4. Let the respondent deposit the said amount of Rs. 10 lakhs within three two and the balance amount of Rs. 40 lakhs before Signature Not Verified Digitally Signed By:KUNAL MAGGU CM(M) 412/2020 1 Signing Date:19.12.2020 09:46:14 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
11.01.2021 with the Registrar General of this Court. Respondent shall deposit the arrears of monthly amount which will now become due within four weeks.
5. List on 11.01.2021, date already fixed.
6. It is clarified that this deposit is without prejudice to the rights and contentions of the parties. The application is allowed in the above terms.
7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J DECEMBER 18, 2020 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU CM(M) 412/2020 2 Signing Date:19.12.2020 09:46:14 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.