Delhi High Court - Orders
Kotak Mahindra Bank Ltd vs Narendra Kumar Arora & Ors on 22 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~5 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 22/2020
KOTAK MAHINDRA BANK LTD. ..... Decree Holder
Through: Mr. Arun Aggarwal, Mr. Shivam
Saini, Advocate.
versus
NARENDRA KUMAR ARORA & ORS. ..... Judgement Debtors
Through: Mr. Sorabh Dahiya, Mr. Md.
Nausheen Samar, Advocates.
+ O.M.P. (COMM) 343/2020
MR NARENDER KUMAR ARORA & ORS. ..... Petitioners
Through: Mr. Sorabh Dahiya, Mr. Md.
Nausheen Samar, Advocates.
versus
KOTAK MAHINDRA BANK & ANR. ..... Respondents
Through: Mr. Arun Aggarwal, Mr. Shivam
Saini, Advocate for R-1-Kotak
Mahindra Bank Ltd.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.07.2022 At the request of learned counsel for the respondents, list on 07.12.2022.
It is expected that no further adjournment will be sought on the next date of hearing.
PRATEEK JALAN, J JULY 22, 2022/'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:25.07.2022 11:50:12