Delhi High Court - Orders
M/S Bhandari Engineers & Builders Pvt ... vs M/S Maharia Raj Joint Venture & Ors on 27 January, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-24 & 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 275/2012 & E.A. 193/2020
M/S BHANDARI ENGINEERS
& BUILDERS PVT LTD ..... Decree holder
Through: Mr. S.S. Jauhar, Advocate
versus
M/S MAHARIA RAJ
JOINT VENTURE & ORS ..... Judgment debtor
Through:
+ EX.P. 276/2012
M/S BHANDARI ENGINEERS
& BUILDERS PVT LTD ..... Decree holder
Through: Mr. S.S. Jauhar, Advocate
versus
M/S YOU ONE MAHARIA
(JV) DELHI & ORS ..... Judgment debtor
Through:
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 27.01.2021
1. Issue Court notice to the judgment debtors by email on [email protected] and [email protected] returnable on 05th March, 2021.
Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:02.02.2021 14:35:422. Learned counsel for the decree holder submits that the judgment debtors have not till date complied with the orders dated 11 th February, 2020 and 13th March, 2020 and the judgment debtors be detained in civil prison. This prayer shall be considered on the next date of hearing.
3. The judgment debtors shall remain present before this Court on the next date of hearing.
J.R. MIDHA, J.
JANUARY 27, 2021 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:02.02.2021 14:35:42