Delhi High Court - Orders
M.L. Gupta vs M/S Aerens Gold Souk International Ltd. ... on 22 March, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~12.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 24/2018
M.L. GUPTA ..... Decree Holder
Through: Mr. Sameer Vashisht,
Ms. Manashwy Jha and Ms. Urvi
Kapoor, Advocates
versus
M/S AERENS GOLD SOUK INTERNATIONAL LTD. &
ANOTHER ..... Judgement Debtors
Through Mr. Ankit Jain and Ms. Mohina
Anand, Advocate for JD-2
Mr. Lalit Bhardwaj and Mr. Jatin
Anand, Advocates for Objector in
E.A. Nos. 287-290/2018, 381/2018 &
471/2018
Mr. Mukesh M. Goyal, Advocate in
E.A. No. 413/2018
Ms.Ruchi Sindhwani, Advocate with
Ms. Megha Bharara, Advocate for the
official liquidator
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 22.03.2021 E.A. 553/2018 (Under Section 60 read with Order XXI Rule 13 read with Order XXI Rule 41 (3) CPC by the Decree Holder)
1. Ms. Mohina Anand, learned counsel for JD-2 submits that Mr. Ravi Gupta, learned Senior Counsel, who has to present the case, is not available today.
2. At her request, list on 11.05.2021.
MANOJ KUMAR OHRI, J MARCH 22, 2021/na Click here to check corrigendum, if any