Delhi High Court - Orders
Vs Msn 36118 Cay Designated Activity ... vs Spicejet Limited on 12 February, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 78/2023& EX.APPL.(OS) 1509/2023, EX.APPL.(OS)
103/2024
VS MSN 36118 CAY DESIGNATED ACTIVITY COMPANY
..... Decree Holder
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Mr. Anandh Venkataramani, Mr.
Saket Satapathy,Mr. Anubhav Dutta,
Ms. Nimisha Shukla, Ms.Akshita
Totia, Ms. Vishakha Gupta, Ms.
Pritha Bajerjee, Mr. Dushyant, Mdr.
J. Shivam, Ms. Priya Shah, Advs.
versus
SPICEJET LIMITED ..... Judgement Debtor
Through: Mr. K.R. Sasiprabhu, Mr. Kartikeya
Asthama, Mr. Md. Ilyas, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 12.02.2024 At request of learned counsel for the judgment debtor, re-notify on 23.02.2024.
JASMEET SINGH, J FEBRUARY 12, 2024/NG Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/02/2024 at 21:40:29