Delhi High Court - Orders
Pnb Housing Finance Limited vs M/S Aishwarya Avant Builders Llp & Ors on 24 February, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 427/2019
PNB HOUSING FINANCE LIMITED ..... Petitioner
Through: Mr. Ajay Uppal and Mr. Harshit Malik,
Advocates
versus
M/S AISHWARYA AVANT BUILDERS LLP
& ORS. ..... Respondents
Through: Mr. Ashish Kothari and Mr. Devang
Gautam, Advocates for R-1 to 4
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 24.02.2020 Learned counsel for the respondents, on instructions, submits that in terms of the last order, some of the units have been sold and sale proceeds to the tune of Rs.2.24 Crores have been deposited in the Escrow Account. Let respondents file an affidavit indicating the number of units that have been sold and the sale proceeds realised therefrom.
Reply to the petition be filed within a period of three weeks. Rejoinder, if any, be filed before the next date of hearing.
List on 20.04.2020.
Interim order to continue till next date of hearing.
JYOTI SINGH, J FEBRUARY 24, 2020/yg/