Delhi High Court - Orders
Raffles Education Investment (India) ... vs Educomp Professional Education ... on 8 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2017, EX.APPL.(OS) 979/2019,
EX.APPL.(OS) 663/2024, EX.APPL.(OS) 1080/2023
RAFFLES EDUCATION INVESTMENT
(INDIA) PTE LTD & ANR. .....Decree Holders
Through: Ms Pritha Srikumar Iyer and Ms
Saumya Sinha, Advs.
versus
EDUCOMP PROFESSIONAL EDUCATION LIMITED
.....Judgement Debtor
Through: Mr Bani Dikshit, Mr Uddhav Khanna,
Mr Dhruv Vig and Mr Kishan Kumar,
Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 08.07.2024
1. Pursuant to the order dated 29.04.2024, Ms Dikshit, learned counsel for the judgment-debtor shall place the affidavit on record within two weeks from today.
2. The application for impleadment for Enforcement Directorate was allowed. However, there is no appearance on behalf of the Enforcement Directorate. Mr Farman Ali, learned counsel is present in Court and has been asked to appear for Enforcement Directorate on behalf of Mr Ravi Prakash, learned Standing Counsel.
3. List on 25.07.2024.
JASMEET SINGH, J JULY 8, 2024/sr Click here to check corrigendum, if any This is a digitally signed order.
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