Delhi High Court - Orders
+ Efa(Os) 12/2020, C.M. Appl. ... vs Akm Enterprises Pvt Ltd on 4 November, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(OS) 12/2020, C.M. Appl. No.27859/2020 (of the appellant
for stay) & 27860/2020 (for exemption)
VESTA HOLDINGS PVT LTD ..... Appellant
Through: Mr. Sankalp Goswami, Advocate
versus
AKM ENTERPRISES PVT LTD ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 04.11.2020 C.M. Appln. No.27860/2020 (Exemption from filing certified copies, dim annexures and fair typed margin of the annexures)
1. Allowed, subject to just exceptions and as per extant rules.
2. The application is disposed of.
EFA(OS) 12/2020, C.M. Appl. No.27859/2020 (of the appellant for stay)
3. The earlier execution appeals arising from the same execution proceedings were heard by a bench of Justice Hima Kohli and Justice Subramonium Prasad. It is expedient that this appeal is also considered by the same bench.
4. Subject to the orders of Hon'ble the Chief Justice, list before the EFA(OS) 12/2020 Page 1 of 2 bench of Justice Hima Kohli and Justice Subramonium Prasad, on 9th November 2020, whether for physical or virtual hearing, as sought.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J.
NOVEMBER 04, 2020 nn EFA(OS) 12/2020 Page 2 of 2