Delhi High Court - Orders
Directorate General Of Hydrocarbons vs G. X. Technology Corporation on 24 April, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 33/2024
DIRECTORATE GENERAL OF HYDROCARBONS
..... Decree Holder
Through: Mr. Maninder Acharya, Sr. Advocate
with Mr. Deepesh, Mr. Kanwar
Kochhar, Ms. Niharica Khanna & Ms.
Niharika Singh, Advocates.
versus
G. X. TECHNOLOGY CORPORATION ..... Judgement Debtor
Through: Mr. Navdeep Dahiya & Mr.
Karandeep Dahiya, Advocates.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.04.2024 EX.APPL.(OS) 193/2024 (u/O XXI Rule 41 (2) r/w Section 151 of CPC, 1908)
1. By way of present application, the applicant/Decree Holder seeks release of the amount that has already been deposited in the Escrow Account of State Bank of India, Shastri Bhawan, Rajendra Prasad Road, New Delhi-110001.
2. Learned Senior Advocate on behalf of the Decree Holder points out that the part decretal amount has been deposited in the Escrow Account of State Bank of India, Shastri Bhawan, Rajendra Prasad Road, New Delhi-110001 not in the Court. Therefore, it is submitted that the necessary correction may be made in the Order dated 06.02.2024.
3. Accordingly, the Order dated 06.02.2024 is hereby modified to the 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 30/04/2024 at 21:03:47 extent that the part decretal amount has been deposited in the Escrow Account of State Bank of India, Shastri Bhawan, Rajendra Prasad Road, New Delhi-110001 and no decretal amount has been deposited in the Court.
4. Furthermore, it is clarified that vide Order dated 06.02.2024, O.M.P. (COMM) 10/2019 was directed to be listed with the present execution which, in fact, is not connected with the present execution and the same has already been withdrawn.
5. Learned Senior Advocate on behalf of the Decree Holder submits that O.M.P. (COMM) 445/2018 has been preferred on behalf of the petitioner herein against the dismissal of the counter-claims of the Decree Holder.
6. List for consideration on 21.05.2024.
NEENA BANSAL KRISHNA, J APRIL 24, 2024 S.Sharma 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 30/04/2024 at 21:03:47