Delhi High Court - Orders
Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 26 April, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2016, EX.APPLs.(OS) 660/2019,
590/2020, 494/2021, 1096/2021, 1361/2021, 1365/2021, 115/2022 &
185/2022 & I.As. 5552-53/2019
DAIICHI SANKYO COMPANY, LIMITED ..... Decree Holder
Through: Mr. Arvind Nigam and Mr. Arun
Kathpalia, Senior Advocates with
Mr. Amit Mishra, Mr. Varad
Choudhary, Mr. Mohit Singh,
Ms. Devna Arora and Ms. Gauri
Goverdhan, Advocates.
versus
MALVINDER MOHAN SINGH AND ORS. ..... Judgement Debtors
Through: Mr. Kunal Vats, Advocate for
Garnishee No. 11.
Mr. L.K. Giri, Advocate for
Garnishee No. 2.
Mr. Kartikey Gupta, Advocate for
Applicants in EA 15462/2018.
Mr. Darpan Wadhwa, Senior
Advocate with Ms. Aditi Mohan,
Advocate for Luxury Farms.
Mr. Neeraj Sharma and Ms. Archana
Lakhotia, Advocates for Garnishee
No. 27 & 28.
Mr. Ashish Dholakia, Senior
Advocate with Mr. Sandeep Das, Mr.
Rohan Chawla, Ms. Anandini Rathore
and Ms. Aishwarya Singh, Advocates
for Religare Enterprise Ltd.
Ms. Devina Sehgal and Mr. Mohd.
Ashaab, Advocates for JD- 16 & 17.
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:26.04.2022
15:39:04
Mr. Aditya Dewan, Advocate for JD-
6 to 8.
Ms. Sonal Gupta and Ms. Nitika,
Advocates for ICICI Bank.
Mr. Ajay Bhargava, Mr. Aseem
Chaturvedi, Ms. Trishala Trivedi and
Mr. Milind Jain, Advocates for Prius
in EA 1365/2021.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.04.2022
[VIA HYBRID MODE]
EX.APPL.(OS) 362/2022 (on behalf of the Decree Holder under Section 46 read with Section 151 of Code of Civil Procedure, 1908, seeking extension of the precept issued by order dated 10th December, 2021)
1. For the grounds and reasons stated in the application, the same is allowed and disposed of. The precept issued vide order dated 10th December, 2021 with respect to the land parcels mentioned in paragraph no. 9 in the instant application, is extended for a further period of two months from today.
2. The application is disposed of.
O.M.P.(EFA)(COMM.) 6/2016
3. List for hearing the pending applications on 12th May, 2022.
4. This order be given dasti under the signatures of Court Master.
SANJEEV NARULA, J APRIL 26, 2022 nk Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:26.04.2022 15:39:04