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Mapletree Property Pvt Ltd vs Today Homes & Infrastructure Pvt. Ltd., ... on 20 April, 2022

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~56
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    EX.P. 93/2015 & EX.APPL.(OS) 242/2015,EX.APPL.(OS) 243/2015
                               MAPLETREE PROPERTY PVT LTD                 ..... Decree Holder
                                               Through: Mr. Ashok Rajagopalan with Ms.
                                                         Madhu Tyagi, Advocates.

                                                    versus

                                TODAY HOMES & INFRASTRUCTURE PVT. LTD., & ORS.
                                                                    ..... Judgement Debtors
                                             Through: Counsel (appearance not given).
                                CORAM:
                                HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                             ORDER

% 20.04.2022 This matter has been listed on an en-bloc date given earlier. Though this matter was listed as a batch under the title 'In the matters of M/s Today Homes and Infrastructure Pvt. Ltd. and Others' on earlier dates, it is observed that the matters that were batched together inter-alia pertained to different arbitral awards, rendered by different arbitrators, in disputes between different parties (although Today Homes and Infrastructure Pvt. Ltd is party to several such awards); and therefore, while the matters are required to be taken-up by the same court vidé order dated 26.02.2019 of the Hon'ble Supreme Court in Transfer Petition (Civil) Nos. 42-43 of 2019 titled "Today Homes & Infrastructure P. Ltd. vs. Ludhiana Improvement Trust, Ludhiana & Anr." read with administrative order dated 03.04.2019 issued by Hon'ble the Chief Justice of this court, they are in fact separate and distinct matters, to be dealt with individually.

The present matter is accordingly directed to be listed individually, though on the same date as the related matters.

Re-notify on 11th May 2022, the date given in one of the related matters.

Affidavit of assets as directed vidé orders dated 05.05.2015, 07.08.2015 and 21.03.2018 be filed by the judgment debtors who have not already done so positively before the next date of hearing ANUP JAIRAM BHAMBHANI, J APRIL 20, 2022 ds Signature Not Verified Digitally Signed EX.P. 93/2015 Page 2 of 2 By:SUNITA RAWAT Signing Date:26.04.2022 12:51:32