Delhi High Court - Orders
Splendor Landbase Limited vs Ambient Land Holdings Limited on 1 September, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 132/2021
SPLENDOR LANDBASE LIMITED ..... Decree Holder
Through Ms. Namitha Mathews and Mr. Pulkit
Malhotra, Advs.
versus
AMBIENT LAND HOLDINGS LIMITED .....Judgement Debtor
Through Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 01.09.2021 Ex.Appl.(OS) 933/2021 (exemption)
1. Allowed, with direction to file requisite certified, original and typed copies of the documents within six weeks of this Court resuming normal functioning.
2. Application stands disposed of. OMP (ENF.) (COMM.) 132/2021 & Ex.Appl.(OS) 932/2021 (filed by decree holder)
3. Notice issued.
4. On taking steps, let notice be served upon judgment debtor by all modes including e-mail and dasti, returnable on 27.10.2021.
5. The judgment debtor is directed to file affidavit of its assets as on the date of the cause of action, date of the award as well as today in Form 16A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure within 30 days.
SURESH KUMAR KAIT, J SEPTEMBER 1, 2021/rk