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Delhi High Court - Orders

M/S Karvy Financial Services Limited vs M/S Mvl Credits Holding & Leasing Ltd & ... on 9 September, 2022

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~9 to 11
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     OMP (ENF.) (COMM.) 194/2018 & EX.APPL.(OS) 189/2020
                                M/S KARVY FINANCIAL
                                SERVICES LIMITED                                ..... Decree Holder
                                                     versus
                                M/S MVL CREDITS HOLDING
                                & LEASING LTD & ORS.                        ..... Judgement Debtors

                          +     OMP (ENF.) (COMM.) 195/2018 & EX.APPL.(OS) 190/2020
                                M/S KARVY FINANCIAL
                                SERVICES LIMITED                         ..... Decree Holder
                                                    versus
                                M/S PARISAR PROPERTY
                                DEVELOPERS PVT. LTD. & ORS.       ..... Judgement Debtors

                          +     OMP (ENF.) (COMM.) 196/2018 & EX.APPL.(OS) 191/2020
                                M/S KARVY FINANCIAL
                                SERVICES LIMITED                         ..... Decree Holder
                                                    versus
                                M/S CREATIVE POOLS
                                ESTATE PVT. LTD & ORS.            ..... Judgement Debtors

                          Present:-    Mr. Ankit Rathi, Advocate for Mr. Yashvardhan Singh,
                                       Advocate for Decree Holder in Item Nos. 9 to 11.
                                       Mr. Lakshya Gupta, Advocate for JD Nos. 1, 2 and 5 in Item
                                       No. 9, for JD Nos. 1, 2, 3 and 6 in Item No. 10, for JD Nos.
                                       1, 2, 3 & 6 in Item No. 11.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                            ORDER

% 09.09.2022

1. Mr. Lakshya Gupta, learned counsel, enters appearance on behalf of the judgment debtor Nos. 1, 2 and 5 in OMP (ENF.) (COMM.) Signature Not Verified Digitally signed OMP (ENF.) (COMM.) 194/2018 & Connected Matters Page 1 of 2 By:SHITU NAGPAL Signing Date:09.09.2022 20:23:37 194/2018, judgment debtor Nos. 1, 2, 3 and 6 in OMP (ENF.) (COMM.) 195/2018 and judgment debtor Nos. 1, 2, 3 and 6 in OMP (ENF.) (COMM.) 196/2018. He appears through video conference and I am unable to hear him at all.

2. Learned counsel for the remaining judgment debtors in these three cases have not entered appearance today.

3. An adjournment is sought on behalf of Mr. Yashvardhan Singh, learned counsel for the decree holder, on the ground that he is not available today.

4. List on 01.02.2023.

PRATEEK JALAN, J SEPTEMBER 9, 2022 'pv'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed OMP (ENF.) (COMM.) 194/2018 & Connected Matters Page 2 of 2 By:SHITU NAGPAL Signing Date:09.09.2022 20:23:37