Delhi High Court - Orders
Dmi Finance Pvt Ltd & Anr vs Chawla Iron Traders Pvt Ltd & Ors on 25 February, 2020
Author: Rekha Palli
Bench: Rekha Palli
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 34/2018
DMI FINANCE PVT LTD & ANR ..... Decree Holder
Through: Mr. Harshit Gulati, Advocate
versus
CHAWLA IRON TRADERS PVT LTD & ORS
..... Judgement Debtor
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 25.02.2020
1. Learned counsel for the decree holder submits that he does not propose to file any rejoinder to the reply filed by the judgment debtors. He however prays for and is granted two weeks' time to file response to the affidavit of income filed by judgment debtor No.3.
2. At request, list on 14.05.2020.
REKHA PALLI, J FEBRUARY 25, 2020 Aj