Delhi High Court - Orders
Viterra B.V. (Formerly Known As ... vs Sharp Corp Limited on 18 April, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~5 & 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 1/2022, EX.APPL.(OS) 123/2022
VITERRA B.V. (FORMERLY KNOWN AS GLENCORE
AGRICULTURE B.V.) ..... Decree Holder
Through: Ms. Niti Dixit, Ms. Raunaq B.
Mathur, Ms. Zahra Aziz and Mr.
Satjit Singh Chhabra, Advs.
versus
SHARP CORP LIMITED ..... Judgement Debtor
Through: Ms. Aakanksha Kaul, Mr. Manek
Singh, Mr. Aman Sahani and Ms.
Bhakti Pasrija Settu, Advs.
+ O.M.P.(EFA)(COMM.) 2/2022, EX.APPL.(OS) 125/2022
VITERRA B.V. (FORMERLY KNOWN AS GLENCORE
AGRICULTURE B.V.) ..... Decree Holder
Through: Ms. Niti Dixit, Ms. Raunaq B.
Mathur, Ms. Zahra Aziz and Mr.
Satjit Singh Chhabra, Advs.
versus
SHARP CORP LIMITED ..... Judgement Debtor
Through: Ms. Aakanksha Kaul, Mr. Manek
Singh, Mr. Aman Sahani and Ms.
Bhakti Pasrija Settu, Advs.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 18.04.2022
1. Learned counsel appearing for the respondent/ Judgement Debtor Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU O.M.P.(EFA)(COMM.) 1/2022 & O.M.P.(EFA)(COMM.) 2/2022 Signing Date:18.04.2022 1 Signing Date:19.04.2022 13:37:40 21:59 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
submits that the affidavits in terms of Order 21 Rule 41 CPC are ready and shall be filed during the course of the day.
2. Let an advance copy of the same be served to learned counsel for the decree holder.
3. List for consideration on 04.05.2022.
4. Interim order to continue.
SANJEEV SACHDEVA, J APRIL 18, 2022 So Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU O.M.P.(EFA)(COMM.) 1/2022 & O.M.P.(EFA)(COMM.) 2/2022 Signing Date:18.04.2022 2 Signing Date:19.04.2022 13:37:40 21:59 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.