Delhi High Court - Orders
Union Of India Through Chief Engineer vs Mpb Construction Private Limited on 15 July, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 103/2021
UNION OF INDIA THROUGH CHIEF ENGINEER .....Petitioner
Through Mr.Rahul Sharma, Central
Government Counsel (Senior
Panel) & Mr.C.K. Bhatt, Adv. with
Mr.Ramesh Raina, AGE Contracts,
MES.
versus
MPB CONSTRUCTION PRIVATE LIMITED ..... Respondent
Through Nemo.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 15.07.2021 The hearing has been conducted through video conferencing. EX.APPL.(OS) 695/2021 (exemption)
1. Allowed, subject to all just exceptions.
2. Application is disposed of. OMP (ENF.) (COMM.) 103/2021
3. Vide present execution petition filed under Order XXI Rules 10 30 of CPC read with Section 36 of the Arbitration and Conciliation Act, 1996, the petitioner prays for:
A. Issue warrants of attachment of the immovable property of the respondents;OMP (ENF.) (COMM.) 103/2021 Page 1 of 2
B. Issue warrants of attachment of the movable property of the respondents;
C. Allow the Decree Holder to sell/ auction the attached property/ properties of the Judgment Debtor and recover the decreetal amount from the sale proceeds so received and in that behalf;
D. Attaching and freezing the bank accounts/shares /debentures/any other securities in the name of the Judgment Debtors;
4. Notice issued.
5. Upon petitioner taking steps, let notice be served upon the respondent by all modes including email and dasti, returnable on 31.08.2021.
SURESH KUMAR KAIT, J JULY 15, 2021/ab OMP (ENF.) (COMM.) 103/2021 Page 2 of 2