Delhi High Court - Orders
M/S. Sunrise Property Developers Pvt. ... vs M/S. Skipper Properties Pvt. Ltd. & Anr on 16 December, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 72/2021
M/S. SUNRISE PROPERTY DEVELOPERS
PVT. LTD. ..... Decree Holder
Through Mr. Rajesh Yadav, Sr. Adv. with Ms.
Ruchira V. Arora and Mr. Dhananjay
Mehlawat, Advs.
versus
M/S. SKIPPER PROPERTIES PVT. LTD.
& ANR. .... Judgement Debtors
Through Nemo
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 16.12.2021 EX.APPL. (OS) 1375/2021 (exemption)
1. Allowed, with direction to file certified copies of documents within six weeks.
2. Application stands disposed of.
EX.P. 72/20213. Notice issued.
4. On taking steps, let notice be served upon judgment debtors by all prescribed modes, including e-mail, returnable on 07.01.2022.
5. Judgment debtor shall file an affidavit of their assets as on the date of cause of action, date of the award as well as today in Form 16A, Appendix E under Order XXI Rule 41 (2) of the Code of Civil Procedure, 1908 within 30 days of receipt of notice.
SURESH KUMAR KAIT, J DECEMBER 16, 2021/rk