Delhi High Court - Orders
Appellant No.1) Usha Batra & Ors vs Ombir Creation Pvt. Ltd on 5 February, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~Special DB-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA (OS) 10/2019, CM APPL. 1780/2020 (To Vacate the Interim
Status Quo Order), CM APPL. 30450/2020 (Directions), CM
APPL. 33150/2020 (Leave to Withdraw Vakalatnama) and CM
APPL. 4353/2021 (Bring on Record the Legal Representatives of
Appellant No.1)
USHA BATRA & ORS. ..... Appellants
Through: Ms. Divita Vyas, Advocate for A-1,
A-2, A-4 and A-5
Mr. Sandeep Sharma, Mr. Aman
Dhyani and Ms. Kanchan Semwal,
Advocates for A-3
versus
OMBIR CREATION PVT. LTD. ..... Respondent
Through: Mr. Anil Sharma, Advocate
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.02.2021 Learned counsel appearing on behalf of the appellants state that they have instructions from the former to accept the offer made on behalf of the respondent herein, in compliance of the order dated 05.03.2020, rendered by the learned Single Judge in the suit being CS (OS) No.650/2018 titled as 'Girdhari Lal Batra vs. Krishan Lal Batra & Ors.', inasmuch as they are willing to sell 2/9th share in the subject property to the respondent, at a total amount of Rs.10,75,00,000/- (Rupees Ten Crore Seventy-Five Lacs).
RFA (OS) 10/2019 Page 1 of 2In view of the foregoing, learned counsel appearing on behalf of the parties, pray for time to move an appropriate application within the meaning of the provisions of Order XXIII Rule 3 of the Code of Civil Procedure, 1908, to give effect to the above agreement.
List this appeal for the said purpose on 12.02.2021.
SIDDHARTH MRIDUL, J TALWANT SINGH, J FEBRUARY 05, 2021 'AA'/dn RFA (OS) 10/2019 Page 2 of 2