Delhi High Court - Orders
Rishima Sa Investments Llc (Mauritius) vs Shristi Infrastructure Development ... on 11 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~38 & 39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 5/2019 & EX.APPLs.(OS) 374/2019,
330/2021, 770/2021, 854/2021, 1077/2021, 1258/2021, 1374/2021,
1377/2021.
RISHIMA SA INVESTMENTS LLC
(MAURITIUS) ..... Decree Holder
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED & ANR. ..... Judgement Debtors
+ O.M.P.(EFA)(COMM.) 6/2021 & EX.APPL.(OS) 769/2021,
775/2021, 1079/2021, 1372/2021, 1378/2021.
RISHIMA INVESTMENTS SA LLC ..... Decree Holder
versus
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED ..... Judgement Debtor
Appearances:
Mr. Raj Shekhar Rao, Sr. Adv. with Ms. Mansi Sood, Mr. Varun
Agarwal, Advocates for petitioner in O.M.P.(EFA)(COMM.) 5/2019.
Mr. Anirudh Bakhru, Ms. Vijay Laxmi Rathi, Ms. Pragya Choudhary,
Mr. Varun Agrawal, Advocates for petitioner in O.M.P.(EFA)(COMM.)
6/2019.
Mr. Jayant Mehta, Sr. Adv. with Mr. Vijay K. Singh, Mr. Nirmalaya
Shukla, Mr. Nishant Goyal, Mr. Raghav Bhatia, Advocates for
respondent.
Mr. Raunak Dhillon, Ms. Madhavi Khanna, Mr. Nihaad Dewan,
Advocates for J.C. Flowers.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 11.05.2023 Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:12.05.2023 12:37:48 O.M.P.(EFA)(COMM.) 5/2019 & O.M.P.(EFA)(COMM.) 6/2021 Page 1 of 3 EX.APPL.(OS) 215/2023 & EX.APPL.(OS) 217/2023 in O.M.P.(EFA)(COMM.) 5/2019 EX.APPL.(OS) 213/2023 & EX.APPL.(OS) 214/2023 in O.M.P.(EFA)(COMM.) 6/2021
1. These applications have been filed by J.C. Flowers Asset Reconstruction Private Limited for substitution in place of Yes Bank Limited in various pending applications.
2. Learned counsel for the parties state that they have no objection to the applications being allowed.
3. For the reasons stated in the applications, and with the consent of learned counsel for the parties, the applications are allowed, and J.C. Flowers Asset Reconstruction Private Limited is substituted in place of Yes Bank Limited.
4. The applications stand disposed of.
EX.APPL.(OS) 375/2019 in O.M.P.(EFA)(COMM.) 5/2019 Mr. Jayant Mehta, learned Senior Counsel for the respondent No. 1, submits that this application has been rendered infructuous.
The application stands disposed of as infructuous. EX.APPL.(OS) 524/2019 in O.M.P.(EFA)(COMM.) 5/2019 Learned Senior Counsel for the parties state that the issue of territorial jurisdiction, raised in this application, has already been decided by an order of the Supreme Court dated 19.07.2019, in Civil Appeal No. 5697/2019 [arising out of S.L.P(Civil) 15986/2019].
The application stands disposed of.
EX.APPL.(OS) 1322/2021 in O.M.P.(EFA)(COMM.) 5/2019
1. This is an application for condonation of one day's delay in filing Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:12.05.2023 12:37:48 O.M.P.(EFA)(COMM.) 5/2019 & O.M.P.(EFA)(COMM.) 6/2021 Page 2 of 3 reply and documents to additional documents of the respondent No. 1.
2. There is no objection to the application being allowed.
3. The delay is condoned, and the application is allowed.
4. The application stands disposed of.
EX.APPL.(OS) 2756/2022 in O.M.P.(EFA)(COMM.) 5/2019 The application has already been disposed of by the order dated 22.04.2022.
The Registry is directed not to list the application further. EX.APPL.(OS) 651/2021 in O.M.P.(EFA)(COMM.) 6/2021 Exemption allowed, subject to all just exceptions. The application stands disposed of.
EX.APPL.(OS) 2755/2022 in O.M.P.(EFA)(COMM.) 6/2021 The application has already been disposed of by order dated 22.04.2022.
The Registry is directed not to list the application further. O.M.P.(EFA)(COMM.) 5/2019 & O.M.P.(EFA)(COMM.) 6/2021 The petitions remain heard in part.
List at 2:30 PM on 11.07.2023.
PRATEEK JALAN, J MAY 11, 2023 "Bhupi"/ Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:12.05.2023 12:37:48 O.M.P.(EFA)(COMM.) 5/2019 & O.M.P.(EFA)(COMM.) 6/2021 Page 3 of 3