Delhi High Court - Orders
Saiurja Hydel Projects Pvt. Ltd vs Tangnu Romai Power Generation Pvt. Ltd on 23 November, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 120/2021
SAIURJA HYDEL PROJECTS PVT. LTD. ..... Decree Holder
Through: Mr. Tarun Johri Advocate.
versus
TANGNU ROMAI POWER GENERATION PVT. LTD.
..... Judgement Debtor
Through: Ms. Payal Chandra and Mr. Rhythm
Buaria, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.11.2021 [VIA HYBRID MODE]
EX. APPL. (OS) 1249/2021(under Order XXI Rule 13 & Rule 54 read with Section 151 of Code of Civil Procedure, 1908 seeking attachment of immovable property of the Judgment Debtor)
1. Issue notice. Ms. Payal Chandra, counsel for the Judgement Debtor accepts notice. She objects to the maintainability of the present petition and the aforesaid application. However, at the same time, on instructions, she states that the Judgment Debtor is not intending to sell or assign any of their assets in '44 MW Tangnu Romai-I, Hydro Electric Project, in Village Tangnu, Tehsil Chirgaon, Shimla, Himachal Pradesh'.
2. She further states that this Court has vide common Order dated 15th November, 2021 in OMP (ENF.) (COMM.) 120/2020 & 121/2021 directed the Judgment Debtor to file their list of assets and states that the same would also be filed in the present petition itself, within a period of three weeks from today.
3. Re-notify on 23rd December, 2021.
SANJEEV NARULA, J NOVEMBER 23, 2021 nd