Delhi High Court - Orders
Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 18 August, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2016
DAIICHI SANKYO COMPANY, LIMITED ..... Decree Holder
Through: Mr. Arvind K. Nigam, Senior
Advocate with Mr. Amit K. Mishra,
Mr. Mohit Singh, Ms. Samridhi Hota,
Ms. Kanika Singhal, Mr. Shivam
Pandey, Ms. Saloni Agarwal,
Mr. Turab Ali Kazmi, Mr. Kunal
Chatterji, Mr. Aaditya Shankar and
Mr. Rohan Jaitley, Advocates.
versus
MALVINDER MOHAN SINGH AND ORS. ..... Judgement Debtors
Through: Mr. Ritin Rai, Senior Advocate with
Mr. Ajay Bhargava, Ms. Trishala
Trivedi and Mr. Shivank Diddi,
Advocates for Sharan Hospitality
Private Limited (JD-25).
Ms. Aditi Mittal, Mr. Aditya Narayan
Mahajan and Mr. Siddhant Tripathi,
Advocates for Erstwhile Committee
of Creditors of Sharan Hospitality
Pvt. Ltd.
Ms. Devina Sehgal, Advocate for JD-
16 & 17.
Ms. Archana Lakhotia, Mr. Basit
Zaidi and Ms. Rashi Maheshwari,
Advocates for Garnishees No. 27 and
28.
Mr. Sandeep Das and Ms. Aishwarya
Singh, Advocates for Religare Finvest
Ltd.
Mr. Rajan Dhall Trust, Mr. Saleem
Hasan and Mr. Rohit Dahiya,
Advocates for Fortis Flt. Lt.
Mr. Sumit Goel, Ms. Sonal Gupta,
Mr. Manu Bajaj and Ms. Nitika
Pandey, Advocates for Parekh & Co.
For ICICI Bank.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.08.2021 [VIA VIDEO CONFERENCING] EX.APPL.(OS) 898/2021 (application on behalf of R-25, Sharan Hospitality Private Limited, Section 151 CPC seeking th modification/vacation of order dated 13 November, 2018 in I.A. 14554/2018 and order dated 27 th September, 2019 in I.A 14553/2018 passed by this Court)
1. Issue notice. Mr. Amit K. Mishra, learned counsel for the Decree Holder accepts notice.
2. Reply to the application be filed within ten days from today. Rejoinder thereto, be filed within one week thereafter.
3. Re-notify on the date already fixed i.e., on 6th September, 2021.
SANJEEV NARULA, J AUGUST 18, 2021 nk