Delhi High Court - Orders
Awas 36694 Ireland Limited And Others vs Spicejet Limited on 10 April, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 26/2024 & EX.APPL.(OS) 589/2024
AWAS 36694 IRELAND LIMITED AND OTHERS
..... Decree Holder
Through: Mr. Pramod Nair, Sr. Adv. with Mr.
Sahil Tagotra, Mr. Sumit Chatterjee, Mr. Venkata
Supreeth, Advs.
versus
SPICEJET LIMITED
..... Judgement Debtor
Through: Mr. Sandeep Sethi, Sr. Adv with Mr.
KR Sasiprabhu, Mr. Kartikeya Asthana, Mr.
Manan Shoshodia, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 10.04.2024
1. This is a petition seeking enforcement of the order dated 03.11.2023 passed by the High Court of England and Wales, wherein, vide summary judgment, a sum of about Rs. 77.21 crores plus interest at the rate of 8% per annum and costs have been awarded in favour of the decree holders.
2. Mr. Nair, learned senior counsel states that the decree holders have not received any notice of appeal.
3. Issue notice.
4. Mr. Kartikeya Asthana, learned counsel accepts notice on behalf of the judgment debtor, seeks and is granted 4 weeks to file a response/ objections.
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 16/04/2024 at 22:26:17
5. The judgment debtor shall also file its list of assets in terms of Order XXI Rule 41(2) read with Form No. 16A, Appendix E of CPC.
6. List on 12.07.2024.
JASMEET SINGH, J APRIL 10, 2024 / (MS) Click here to check corrigendum, if any 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 16/04/2024 at 22:26:17