Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 28 March, 2026
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 175/2019 & EX.APPL.(OS) 66/2026
BHAYANA BUILDERS PVT. LTD. .....Decree Holder
Through: None
versus
CHINTELS INDIA LTD. .....Judgement Debtor
Through: Mr. Kotla Harshavardhan and Mr.
Rishabh Warrier, Advs.
M: 9958400119
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 28.03.2026
EX.APPL.(OS) 66/2026
1. None has appeared on behalf of the Decree Holder ("DH") despite service.
2. The present application has been filed on behalf of the Judgment Debtor ("JD") seeking correction of the name of JD in the Memo of Parties/Cause Title.
3. As per the present application, when the captioned petition was filed, the JD was a public company, with its name being 'Chintels India Ltd.'. However, during the pendency of the proceedings, the JD underwent a conversion from a public company to a private limited company pursuant to Section 18 of the Companies Act, 2013 ("Companies Act").
4. Consequently, the Registrar of Companies issued a fresh Certificate of Incorporation dated 05th December, 2019, reflecting the name change to Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/03/2026 at 20:41:25 'Chintels India Pvt. Ltd.'.
5. Thus, the present application has been filed in order to reflect the correct corporate name of the JD, in order to facilitate the release of the funds/demand draft, as directed by this Court vide order dated 31st July, 2024.
6. Accordingly, considering the submissions made before this Court, it is directed that the Cause Title of the present case, as well as the Memo of Parties, shall be changed to reflect the name of the JD as 'Chintels India Pvt. Ltd.'.
7. With the aforesaid directions, the present application is disposed of. OMP (ENF.) (COMM.) 175/2019
8. The JD, with the name 'Chintels India Pvt. Ltd.', is granted liberty to approach the Registry of this Court for release of the amounts in terms of the order dated 31st July, 2024.
MINI PUSHKARNA, J MARCH 28, 2026/KR Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/03/2026 at 20:41:25