Delhi High Court - Orders
M/S Ambawatta Buildwell Pvt Ltd vs Imperia Structure Limited & Ors on 21 July, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 40/2021 and EX.APPL.(OS) 781/2021, EX.APPL.(OS)
1353/2021, EX.APPL.(OS) 222/2022, EX.APPL.(OS) 2945/2022,
EX.APPL.(OS) 2946/2022, EX.APPL.(OS) 3583/2022,
EX.APPL.(OS) 820/2023, EX.APPL.(OS) 918/2024
M/S AMBAWATTA BUILDWELL PVT LTD .....Decree Holder
Through: Mr. Pradeep Dhingra, Adv.
versus
IMPERIA STRUCTURE LIMITED & ORS. .....Judgement Debtor
Through: Mr. P. S. Bindra, Sr. Adv with Mr.
Tushar Sharma and Mr. Sachin Jain,
Advs.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 21.07.2025
1. Though Mr. Pradeep Dhingra, learned counsel for the decree holder, submits that in view of the various earlier orders and observations made by the Court, certain directions are required to be passed. However, Mr. P. S. Bindra, learned counsel for the judgment debtor, points out the order dated 15.07.2025, passed by the Division Bench of this Court in RFA (OS)(COMM) 37/2019.
2. In the said order, the Division Bench has observed to apprise the Single Judge regarding listing of the aforesaid case on 19.08.2025.
3. Mr. Dhingra insists that certain directions are required to be passed in view of the past conduct of the other side, as well as the fraud which has This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/07/2025 at 21:42:57 been committed.
4. The Court, at this stage, refrains from adjudicating on the aforesaid submissions. All the submissions of Mr. Dhingra will have to be considered once the matter is heard on the next date of hearing.
5. The submission of Mr. Bindra that all earlier directions passed by this Court have been complied with is taken on record.
6. Accordingly, list this matter on 10.09.2025.
PURUSHAINDRA KUMAR KAURAV, J JULY 21, 2025 aks/mj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/07/2025 at 21:42:57