Delhi High Court - Orders
Landmark Property Development And ... vs Ansal Properties & Infrastructure Ltd. ... on 30 April, 2026
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 159/2019, EX.APPL.(OS) 633/2026,
EX.APPL.(OS) 634/2026 & EX.APPL.(OS) 635/2026
LANDMARK PROPERTY DEVELOPMENT AND COMPANY
LTD. & ORS. .....Decree Holders
Through: Mr. Sidhant Kumar with Ms. Lahar
Jain, Advocates.
(M): 9964037586
Email: [email protected]
versus
ANSAL PROPERTIES & INFRASTRUCTURE LTD. &
ORS. .....Judgement Debtors
Through: Mr. Indeep Singh Arora with
Ms. Mannat Arora, Ms. Kesar
Sangwan and Mr. Yash Singh Arora,
Advocates for Rare builders.
(M): 9311744394
Email: [email protected]
Mr. Vijay K Singh with Mr. Nishant
Goyal and Mr. Aditya Bakshi,
Advocates.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 30.04.2026 EX.APPL.(OS) 635/2026 (for Exemption)
1. Exemption allowed, subject to all just exceptions.
2. Application is accordingly disposed of. EX.APPL.(OS) 633/2026
3. The present application has been filed on behalf of the applicant under Page 1 of 3 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 04/05/2026 at 21:53:57 Order XXI Rule 58 read with Section 47 of the Code of Civil Procedure, 1908 ("CPC") for placing objection to the attachment of 120 plots offered by judgment debtor/non-applicant as security in the present matter.
4. Issue notice. Notice is accepted by learned counsel appearing for the decree holders, who raises strong objection to the present application. He submits that there are apparent interpolations in the agreement, which is sought to be relied upon by the applicant.
5. He further submits that the agreement is in violation of the order passed by this Court.
6. Let reply be filed within a period of four weeks, from today. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
7. List on 19th August, 2026.
EX.APPL.(OS) 634/2026
8. The present application has been filed on behalf of the applicant seeking temporary injunction under Order XXXIX Rules 1 and 2 read with Section 151 of the CPC.
9. Issue notice. Notice is accepted by learned counsel appearing for the decree holders.
10. Issue notice to the other non-applicants.
11. Let reply be filed within a period of four weeks, from today. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
12. List on 19th August, 2026.
OMP (ENF.) (COMM.) 159/2019
13. In view of the urgency expressed by learned counsel appearing for the decree holders, list on 19th August, 2026.
Page 2 of 3This 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 04/05/2026 at 21:53:57
14. The next of hearing of 09th September, 2026 stands cancelled.
MINI PUSHKARNA, J APRIL 30, 2026 c Page 3 of 3 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 04/05/2026 at 21:53:57