Delhi High Court - Orders
Aquatech Systems (Asia) Pvt. Ltd vs Sks Power Generation (Chattisgarh) Ltd on 22 April, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~24(2022)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 56/2019
AQUATECH SYSTEMS (ASIA) PVT. LTD. ..... Decree Holder
Through: Mr Navdeep Dhaiya, Ms Kanika Arora,
Mr Savitri Ramchandran, Advocates.
versus
SKS POWER GENERATION
(CHATTISGARH) LTD. ..... Judgement Debtor
Through: Mr Atul Shanker Mathur, Mr Umang
Katwariya, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 22.04.2022
1. The learned counsel appearing for the petitioner states that despite the submissions made to this Court, the respondent has not made any endeavor to pay the awarded amount. He further submits that the affidavit of assets disclosed by the respondent includes trade receivables aggregating to ₹25,72,08,396.00. The said receivables are essentially from PTC - IEX; Chattisgarh State Power Trading Co. Ltd.; and, PTC - NPCL (Noida Power Company Ltd.).
2. The respondent is restrained from further encumbering the receivables from the following parties. Any amount received from the said parties shall Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:26.04.2022 not be withdrawn from the bank accounts till the next date of hearing.
3. List on 26.05.2022.
VIBHU BAKHRU, J APRIL 22, 2022 pkv Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:26.04.2022