Delhi High Court - Orders
Bdr Builders And Developers Pvt.Ltd vs Mahamaya Exports Pvt. Ltd & Ors on 22 December, 2025
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 1/2022 & EX.APPL.(OS) 232/2025,
EX.APPL.(OS) 1068/2025, EX.APPL.(OS) 1333/2025
BDR BUILDERS AND DEVELOPERS PVT.LTD. ...Decree Holder
Through: Mr. Prashant Mehta, Ms. Prachi Kohli,
Ms. Diksha Goswami, Mr. Nitin Bajaj, Advocates
versus
MAHAMAYA EXPORTS PVT. LTD & ORS. ...Judgement Debtors
Through: Mr. J. Rajesh, Mr. Yashwardhan
Aggarwal, Md. Arsalan Ahmed, Advs.
Mr. Sermon Rawat, Ms. Aastha Vishwakarma and
Ms. Harshit Jain, Adv. for JD2
Mr. Rahul Sagar Sahay, Mr. Pratham Arora, Mr.
Raghav Rajmalani, Advs. for JD3
Mr Vivek Gurnani, Adv (PC for ED) with Mr
Kanishk Maurya, Adv
Mr. Rajeev Saxena, Senior Advocate with Ms.
Megha Saxena, Advocate
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 22.12.2025
EX.APPL.(OS) 1857/2025
1. This is an application filed under Section 151 of CPC, 1908 on behalf of Sh. Aditya Banal i.e., Legal Representative of judgment-debtor No.2 seeking permission to travel abroad from 27.12.2025 to 02.01.2026.
2. The applicant namely, Sh. Aditya Bansal has been permitted to travel abroad earlier and has duly complied with the terms and conditions imposed by this Court.
3. For the said reasons, the learned counsel for the decree-holder has no objection to the present application.
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 23/12/2025 at 20:56:40
4. Hence, the present application is allowed and the applicant is permitted to travel to Thailand from 27.12.2025 to 02.01.2026 on the same terms and conditions as contained in the order dated 23.12.2024.
5. The present application is disposed of in aforesaid terms.
6. Dasti.
OMP (ENF.) (COMM.) 1/2022
7. Re-notify on 13.02.2026.
JASMEET SINGH, J DECEMBER 22, 2025 / (MS) 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 23/12/2025 at 20:56:40