Delhi High Court - Orders
Transferring Or Alienating Its Cargo ... vs Spicejet Limited on 8 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 55/2021
EX.APPL.(OS) 1056/2021 (for injunction to restrain JD from
transferring or alienating its cargo business o/b DH)
EX.APPL.(OS) 1057/2021 (for deposit of decretal amt.o/b DH.)
EX.APPL.(OS) 1058/2021 (44A to dir. MD of JD to disclose
assets of JD on affid. o/b DH.)
EX.APPL.(OS) 1280/2021 (for attachment o/b DH.)
EX.APPL.(OS) 227/2022 (to dir. R2 - R4 to pay amt. due to
JD/R1 o/b DH.)
WILMINGTON TRUST SP SERVICES DUBLIN
LIMITED & ORS. ..... Decree Holders
Represented by: Mr.Sandeep Sethi, Sr. Advocate with
Mr.Arun Sri Kumar, Mr.Akshit Mago,
Ms.Mansvini Jain, Advocates.
Versus
SPICEJET LIMITED ..... Judgement Debtor
Represented by: Mr.Neeraj Kishan Kaul, Sr. Advocate
and Mr. Abhinav Vashisht, Sr.
Advocate with Mr.Sanjay Gupta,
Mr.Kashish Arora and Mr.Nikhil Jain,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 08.03.2022
1. The objections of the Judgment Debtor are not on record. Learned counsel for the Judgment Debtor will ensure that the objections are placed on record. Affidavits will be filed as per Form Signature Not Verified Signed By:JUSTICE MUKTA GUPTA EX.P. 55/2021 Page 1 of 2 Signing Date:10.03.2022 11:55:20 16A, Appendix-E under Order XXI Rule 41 (2) of the Code of Civil Procedure, 1908, disclosing the assets of the Company as also the directors of the judgment debtors.
2. List on 25th March, 2022.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MARCH 08, 2022 PB Signature Not Verified Signed By:JUSTICE MUKTA GUPTA EX.P. 55/2021 Page 2 of 2 Signing Date:10.03.2022 11:55:20