M/S Karina Fincap Ltd. vs . Julia Wilson on 4 December, 2020

[Cites 18, Cited by 0]

Delhi District Court

M/S Karina Fincap Ltd. vs . Julia Wilson on 4 December, 2020

In furtherance to the office order no. 26/DHC/2020 dated 30.07.2020 by the Hon'ble
High Court of Delhi, wherein subordinate courts to the Delhi High Court have been
directed to take up all the cases listed before them through VC, present case is being
taken up.
Case No. 4993976/16
M/s Karina Fincap Ltd. Vs. Julia Wilson

04.12.2020

Present: Sh.D P Anand, AR for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 27.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 In furtherance to the office order no. 26/DHC/2020 dated 30.07.2020 by the Hon'ble High Court of Delhi, wherein subordinate courts to the Delhi High Court have been directed to take up all the cases listed before them through VC, present case is being taken up.

Case No. 4989437/16

Religare Finvest Limited Vs. Life Line Industries Limited 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 5001966/16

M/s Karina Fincap Ltd. Vs. Vinod Wilson 04.12.2020 Present: Sh.D P Anand, AR for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 27.03.2021.

Case No. 5003114/16

M/s S K Surgical Vs. M/s Shivam Medicos 04.12.2020 Present: Sh. Ashok Kumar Mishra, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 27.03.2021. In the interest of justice and at request, let summons be issued to the accused through whatsapp and email returnable for next date of hearing on filing of PF along with affidavit stating the e mail address and contact number of the accused, within 14 days from today.

Case No. 5006313/16

Religare Finvest Limited Vs. Siddhi Vinayak 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 8120/17

Pooja Finlease Ltd. Vs. Rekha 04.12.2020 Present: Sh. Girish Vikram, Ld. Counsel for the complainant.

None for the accused.

It is submitted by the Ld. Counsel for the complainant that the present matter has been settled with the accused and accused is ready to make payment in the present case.

In view of above, matter be now listed for appearance of accused, payment by accused/ further proceedings on 16.12.2020.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, Present: Ld. Counsel for the accused.

Upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing.

Matter be now listed for appearance of the accused and further proceedings on 16.12.2020.

Case No. 16022/17

M/s ARM Infoserve India Vs. Uma Sharma 04.12.2020 Present: Sh.Sanjay Sehgal, Ld. Counsel for the complainant.

None for the accused.

It is submitted by the Ld. Counsel for the complainant that summons were served to the accused, however, same were received back with the report that accused is not available at the said address.

It is further submitted by the Ld. Counsel for the complainant that the accused in the present case has filed a complaint against him and hence he may be summoned through the IO of the said complaint.

Heard.

To ascertain the further proceedings in the matter, physical perusal of the file is necessary.

In view of the same, matter be now listed on the date fixed for physical hearing i.e. 21.12.2020.

Case No. 18830/17

Gambit Leasing Vs. Rakesh Kumari 04.12.2020 Present: Sh. Ram Niwas Dahiya, AR for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021. In the interest of justice and at request, let court notice be issued to the accused through whatsapp and email returnable for next date of hearing on filing of PF along with affidavit stating the e mail address and contact number of the accused, within 14 days from today.

Case No. 21258/17
Bajaj Finance C. Ltd. Vs. Naresh

04.12.2020

Present:      None for the complainant.

Sh. R S Bind, Ld. Counsel for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause.

Upon query of the court as to why accused did not appear today, no satisfactory reason is given by the Ld. Counsel for the complainant. Moreover, it is submitted by the Ld. Counsel for the accused that accused is a resident of Subhash Nagar. It appears that the accused is deliberately avoiding to appear before the court to linger the case. Same is not acceptable. Still in the interest of justice, one last and final opportunity is given to the accused to appear in person.

NBWs issued previously are kept in abeyance till the next date of hearing. Let the matter be listed for appearance of accused and further proceedings on 19.03.2021.

Case No. 23055/17

Pawandeep Singh Vs. Raj Kumar 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 25251/17

Pooja Finance Ltd. Vs. Govind Yadav 04.12.2020 Present: Sh. Girish Vikram, Ld. Counsel for the complainant.

None for the accused.

It is submitted by the Ld. Counsel for the complainant that talks of settlement were going on with the accused in the present case however, thereafter accused stopped appearing in the matter.

Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused and further proceedings on 28.01.2021.

In the interest of justice and at request, let court notice be issued to the accused through whatsapp and email returnable for next date of hearing on filing of PF along with affidavit stating the e mail address and contact number of the accused, within 14 days from today.

Case No. 10757/18

Pradeep Kumar Vs. Jyoti Kumar Singh 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 11002/18

Gambhit Leasing PVt. LTd. Vs. Aman Kumar 04.12.2020 Present: Sh. Ram Niwas Dahiya, AR for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Case No. 15297/18

Religare Finavest Ltd. VS. Gaurav Singh 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 15308/18

Religare Finavest Ltd. VS. Manju Verma 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25474/18

Bijendra Singh Vs. Sunil Agarwal 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 25627/18

Religare Finvest Ltd. Vs. Jitendra kumar 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25645/18

Religare Finvest Ltd. Vs. Krishan Kumar 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25650/18

Religare Finvest Ltd. Vs. Bawaree Fashions 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25651/18

Religare Finvest Ltd. Vs. Century Sales 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25653/18

Religare Finvest Ltd. Vs. Clinic Fashions 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25655/18

Religare Finvest Ltd. Vs. Premium Shipping 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25656/18

Religare Finvest Ltd. Vs. Logic Transware 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25661/18

Religare Finvest Ltd. Vs. Indus Trading 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for arguments on framing of notice against the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused and purpose fixed on 30.03.2021.

Case No. 25662/18

Religare Finvest Ltd. Vs. International Book House 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, Present: Sh. Inder Singh, Ld. Counsel for the accused.

Upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing.

Matter be now listed for appearance of the accused and further proceedings on 30.03.2021.

Case No. 25663/18

Religare Finvest Ltd. Vs. Mehul Agencies 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, Present: Sh. Inder Singh, Ld. Counsel for the accused.

Upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing.

Matter be now listed for appearance of the accused and further proceedings on 30.03.2021.

Case No. 25664/18

Religare Finvest Ltd. Vs. Nimit Steels 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, at 11.30am, Present: Ms. Anu Garg, Ld. Proxy counsel for Sh. Ashish Sharma, Ld. Counsel for the accused.

It is submitted by the Ld. Counsel for the accused that accused is a resident of Mumbai and could not appear as her daughter met with a burn injury and is burnt upto 33%. Heard.

Perusal of the record reveals that accused did not put in appearance even on two previous dates of hearing and that too previous to the era of Covid-19. Long time has passed since then.

Still in view of the submissions and upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing otherwise coercive action shall be taken.

Matter be now listed for appearance of the accused and further proceedings on 30.03.2021.

Case No. 25665/18

Religare Finvest Ltd. Vs. Nobel Impex 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 25689/18

Religare Finvest Ltd. Vs. Rakesh Harish Vaidya 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 27075/18

M/s New Growth Credit Vs. Superior Technology 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31892/18

Neo Growth Credit Pvt. Ltd. Vs. Dcorapaneni 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31975/18

Neo Growth Credit Pvt. Ltd. Vs. Kumati Eswar 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31979/18

Neo Growth Credit Pvt. Ltd. Vs. DBG Clothing 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

It is submitted by the Ld. Counsel for the complainant that present matter has been settled with the accused and in view of the settlement, the present case is to be withdrawn. It is further submitted by the Ld. Counsel for the complainant that he has instructions from the complainant bank to make statement in this regard before the court in this regard.

Heard.

Ld. Counsel for the complainant is directed to send his statement in his regard on the official e mail id of the court i.e. readermm- [email protected].

Ld. Counsel for the complainant seeks some time for the same. Heard. Allowed.

Let the matter be now listed at 3.00pm.

Case No. 31979/18

Neo Growth Credit Pvt. Ltd. Vs. DBG Clothing 04.12.2020 At 2.45pm Present: None.

At this stage, it is pointed out by the Reader of the court that statement of the Ld. Counsel for the complainant has been received on the official e mail ID of the court i.e. [email protected].

I have perused the statement of the Ld. Counsel for the complainant. The same is made at BAR containing the enrollment number of the counsel and is also duly signed by the Ld. Counsel for the complainant, hence, there is no reason to doubt the authenticity of the same.

In view of the statement of the Ld. Counsel for the complainant, let the matter be referred to National Lok Adalat for further proceedings.

The parties are directed to appear before the Ld. Judge, National Lok Adalat to be held on 12.12.2020.

Ahlmad of the court is directed to send the file complete in all respect well in time.

Reader of the court is directed to intimate the Ld. Counsel for the complainant regarding the next date of hearing before the Ld. Judge, National Lok Adalat.

Be put up before the Ld. Judge, Lok Adalat on 12.12.2020.

Case No. 31981/18

Neo Growth Credit Pvt. Ltd. Vs. Lakshma Reddy 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31982/18

Neo Growth Credit Pvt. Ltd. Vs. Itikalapati Venkartram 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31983/18

Neo Growth Credit Pvt. Ltd. Vs. Zeenath 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31984/18

Neo Growth Credit Pvt. Ltd. Vs. Shetty Saumya 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31985/18

Neo Growth Credit Pvt. Ltd. Vs. Vinoth A 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31986/18

Neo Growth Credit Pvt. Ltd. Vs. G M Joseph 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31987/18

Neo Growth Credit Pvt. Ltd. Vs. Raju 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31989/18

Neo Growth Credit Pvt. Ltd. Vs. Best Computer 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31990/18

Neo Growth Credit Pvt. Ltd. Vs. Sukhsagar Textiles 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31991/18

Neo Growth Credit Pvt. Ltd. Vs. YKM Healthcare 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 31992/18

Neo Growth Credit Pvt. Ltd. Vs. Nirav Hiralal Sanghvi 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 32003/18

Neo Growth Credit Pvt. Ltd. Vs. Sandeep R Solanki 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 32005/18

Neo Growth Credit Pvt. Ltd. Vs. Anmol Realcon 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 32010/18

Neo Growth Credit Pvt. Ltd. Vs. Ashok Polymers 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 32011/18

Neo Growth Credit Pvt. Ltd. Vs. Saurab Suresh 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 32013/18

Neo Growth Credit Pvt. Ltd. Vs. Shukla Anand 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 44431/18

Neo Growth Credit Pvt. Ltd. Vs. Archana 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 44465/18

Neo Growth Credit Pvt. Ltd. Vs. Global Gallarie 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, at 10.45am, Present: Sh. Ankur Bansal, Ld. Counsel for the accused.

It is submitted by the Ld. Counsel for the accused that accused is a resident of Mumbai and aged more than 65 years old and hence could not appear. Heard. In view of the submissions and upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing.

Matter be now listed for framing of notice/ further proceedings on 30.03.2021.

Case No. 46697/18

Neo Growth Credit Pvt. Ltd. Vs. Shravan Medisales 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46699/18

Neo Growth Credit Pvt. Ltd. Vs. Prasad Krishna 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46702/18

Neo Growth Credit Pvt. Ltd. Vs. Reena Ravindra 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46703/18

Neo Growth Credit Pvt. Ltd. Vs. Rumavi Foods 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46704/18

Neo Growth Credit Pvt. Ltd. Vs. Nitesh Kotian 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46706/18

Neo Growth Credit Pvt. Ltd. Vs. Charanya 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46708/18

Neo Growth Credit Pvt. Ltd. Vs. S and M Hospitality 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for appearance of the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused on 30.03.2021.

Case No. 46709/18

Neo Growth Credit Pvt. Ltd. Vs. N A Beauty and Health 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46712/18

Neo Growth Credit Pvt. Ltd. Vs. S N Hospitality 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020 At this stage, Present: Ld. Counsel for the accused.

Upon oral request of the Ld. Counsel for the accused, accused is exempted from personal appearance for today only. Accused is directed to remain present on the next date of hearing.

Matter be now listed for appearance of the accused and further proceedings on 30.03.2021.

Case No. 46775/18

Neo Growth Credit Pvt. Ltd. Vs. Neeraj Kumar Goyal 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46776/18

Neo Growth Credit Pvt. Ltd. Vs. Devanand Sharma 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46777/18

Neo Growth Credit Pvt. Ltd. Vs. Calix Life Sciences 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46779/18

Neo Growth Credit Pvt. Ltd. Vs. Sai Sakshi Automotive 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Sh. Arun Taneja, Ld. Counsel for the accused.

Oral exemption sought on behalf of the accused stating that he could not appear today as he is in Indore. Heard. In the interest of justice, oral exemption is allowed for today only. Accused is bound down through his counsel to appear in person on the next date of hearing.

Matter be now listed for appearance of accused, furnishing of bail bond by the accused and further proceedings on 30.03.2021.

Case No. 46798/18

Neo Growth Credit Pvt. Ltd. Vs. J S Food Group 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46799/18

Neo Growth Credit Pvt. Ltd. Vs. Sai Caterer 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46800/18

Neo Growth Credit Pvt. Ltd. Vs. Chinthakrindi Jaswant 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46801/18

Neo Growth Credit Pvt. Ltd. Vs. Sangeeta Sunil 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 46802/18

Neo Growth Credit Pvt. Ltd. Vs. Rahul Ashok Taru 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

Matter is listed today for filing fresh address of the accused. Ld. Counsel for the complainant seeks one more opportunity to file the same. Heard. Allowed.

Let the matter be listed for purpose fixed on 30.03.2021.

Case No. 2161/19

M/s L & T Finance Housing Finance Ltd. Vs. Punee Dagur 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2162/19

M/s L & T Finance Housing Finance Ltd. Vs. Sunil Kumar 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2164/19

M/s L & T Finance Housing Finance Ltd. Vs. M/s Durotech Textures 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2167/19

M/s L & T Finance Housing Finance Ltd. Vs. M/s Garg Knitters 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2168/19

M/s L & T Finance Housing Finance Ltd. Vs. Lalit General Store 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2171/19

M/s L & T Finance Housing Finance Ltd. Vs. Sumit Raj Singh 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2172/19

M/s L & T Finance Housing Finance Ltd. Vs. ICA International P Ltd.

04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2173/19

M/s L & T Finance Housing Finance Ltd. Vs. M/s Stelz Inc. 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2176/19

M/s L & T Finance Housing Finance Ltd. Vs. M/s JMD Entp.

04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2179/19

M/s L & T Finance Housing Finance Ltd. Vs. Praveen Kumar Maduri 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2182/19

M/s L & T Finance Housing Finance Ltd. Vs. Praveen Kumar Maduri 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2185/19

M/s L & T Finance Housing Finance Ltd. Vs. M/s JMD Entp.

04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2187/19

M/s L & T Finance Housing Finance Ltd. Vs. Ranju Narula 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2190/19

M/s L & T Finance Housing Finance Ltd. Vs. Ranju Narula 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2193/19

M/s L & T Finance Housing Finance Ltd. Vs. Ravinder Pal Singh 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2197/19

M/s L & T Finance Housing Finance Ltd. Vs. Spunkkz 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2200/19

M/s L & T Finance Housing Finance Ltd. Vs. Jayanta Kumar 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2202/19

M/s L & T Finance Housing Finance Ltd. Vs. JMD Entp.

04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 2205/19

M/s L & T Finance Housing Finance Ltd. Vs. Vipin Kumar 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter be listed for purpose fixed on 30.03.2021.

Case No. 18897/17

Bajaj Finance Vs. Ashok Kumar 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter is listed today for arguments on notice. Matter be listed for purpose fixed on 25.02.2021.

Case No. 10756/18
Pradeep Kumar Vs. Sandeep Kumar

04.12.2020

Present:     None for the complainant.

Sh. Hemant Shukla, Ld. Counsel for the accused.

Matter is listed for arguments on notice and in alternate for framing of notice. Accused is absent without showing any cause.

It is submitted by the Ld. Counsel for the accused that he is not in contact with the accused.

In the interest of justice, no adverse order is being passed today and one more opportunity is given to the accused to appear in person.

Let the matter be listed for appearance of accused and further proceedings on 22.02.2021.

Case No. 25659/18

Religare Finvest Ltd. Vs. Sports Fuel 04.12.2020 Present: Sh. M M Gupta, Ld. Counsel for the complainant.

None for the accused.

Matter is listed for arguments on framing of notice against the accused. Accused is absent without showing any cause. No adverse order is being passed.

Let the matter be listed for appearance of accused and purpose fixed on 30.03.2021.

Case No. 2192/19

M/s L & T Housing Finance Vs. Mamta Sethi 04.12.2020 Present: None despite repeated calls.

None has joined the video conferencing proceedings on behalf of the parties. No adverse order is being passed.

Matter is listed today for framing of notice. Matter be listed for purpose fixed on 25.02.2021.

(DeekshaSethi) MM/ NI Act-06/Dwarka Court/ New Delhi 04.12.2020

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