Delhi High Court - Orders
M/S Indian Institute Of Planning & ... vs Sophisticated Realtors Pvt on 22 February, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~28, 29, 41 and 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 305/2020
M/S INDIAN INSTITUTE OF PLANNING &
MANAGEMENT(IIPM) ..... Petitioner
Through: Mr. Raman Kapur, Sr. Adv. with Mr.
Varun Kapur, Mr. Vishal Gupta &
Mr. Pranjay Chopra, Advs.
versus
SOPHISTICATED REALTORS PVT ..... Respondent
Through: Mr. Ravi Shankar Nanda & Mr.
Ashish Mukhi, Advs.
29
+ O.M.P. (COMM) 310/2020
M/S PLANMAN MEDIA PVT LTD ..... Petitioner
Through: Mr. Raman Kapur, Sr. Adv. with Mr.
Varun Kapur, Mr. Vishal Gupta &
Mr. Pranjay Chopra, Advs.
versus
SOPHISTICATED REALTORS PVT ..... Respondent
Through: Mr. Ravi Shankar Nanda & Mr.
Ashish Mukhi, Advs.
41
+ OMP (ENF.) (COMM.) 43/2021, EX.APPL.(OS) 252/2021
SOPHISTICATED REALTORS PRIVATE LIMITED & ORS.
..... Decree Holder
Through: Mr. Ravi Shankar Nanda & Mr.
Ashish Mukhi, Advs.
versus
PLANMAN MEDIA PRIVATE LIMITED ..... Judgement Debtor
Through: Mr. Raman Kapur, Sr. Adv. with Mr.
Varun Kapur, Mr. Vishal Gupta &
Mr. Pranjay Chopra, Advs.
42
+ OMP (ENF.) (COMM.) 44/2021, EX.APPL.(OS) 254/2021
SOPHISTICATED REALTORS PRIVATE LIMITED & ORS.
Signature Not Verified
..... Decree Holder
Digitally Signed
By:NEHA
Signing Date:24.02.2023
18:16:38
Through: Mr. Ravi Shankar Nanda & Mr.
Ashish Mukhi, Advs.
versus
INDIAN INSTITUTE OF PLANNING AND MANAGEMENT &
ANR. ..... Judgement Debtor
Through: Mr. Raman Kapur, Sr. Adv. with Mr.
Varun Kapur, Mr. Vishal Gupta &
Mr. Pranjay Chopra, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 22.02.2023
1. Having gone through the documents which have been placed on the record as well as the Affidavit of Assets which have been filed, the Court notes at least prima facie that transfers appear to have been made after the Award had been rendered on 26 July 2014 and as late as on 20 March 2018. The Respondents assert that presently they have no means to satisfy the liabilities flowing from the award.
2. Consequently, let all the Directors of M/s Planman Media Pvt. Ltd. appear before this Court in person and file their affidavits. The affidavits shall also place on the record all movable and immovable assets which stand in their name as of today. Insofar as Respondent Indian Institute of Planning and Management is concerned since the same is a society, the Court requests the Registrar of Societies to place a brief report setting out the properties and other assets thereof which stand duly disclosed on the records of the Registrar. Let the aforesaid exercise be completed within a period of three weeks from today.
3. List again on 14.04.2023.
YASHWANT VARMA, J.
FEBRUARY 22, 2023/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:24.02.2023 18:16:38