Delhi High Court - Orders
Ansal Properties & Infrastructure ... vs Landmark Property Development And Co. ... on 1 March, 2024
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~22 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 68/2019, I.A. 3644/2019, I.A. 12337/2019, I.A.
11097/2021, I.A. 12428/2022
ANSAL PROPERTIES & INFRASTRUCTURE LIMITED& ORS.
..... Petitioners
Through: Mr. A. S. Chadiok, Sr. Adv. Mr.
Ashwini Kumar Mata, Sr. Adv.with
with Mr. Sujoy Datta, Ms. Nistha
Khurana, Ms. Mahima Shekhawat,
Ms. Garima Dhankhar, Mr. Karan
Gaur, Advs.
Mr. Anoop Sethi, Mr. Sushil Ansal,
through VC.
Mr. Pranav Ansal, Mr. Prashant
Kumar in person.
versus
LANDMARK PROPERTY DEVELOPMENT AND CO. LTD. &
ORS. ..... Respondents
Through: Mr. Amit Sibal, Sr. Adv. with Ms.
Manmeet Kaur, Mr. Gurtejpal Singh,
Mr. Vasu Singh, Ms. Aashna Arora,
Mr. Abhishek Rana, Mr. Vinamra
Kopriha, Advs.
+ O.M.P.(I) (COMM.) 399/2018, CCP(O) 35/2022, I.A. 2614/2020, I.A.
15336/2022
+ O.M.P.(I) (COMM.) 166/2019
LANDMARK PROPERTY DEVELOPMENT AND COMPANY
LIMITED & ORS. ..... Petitioners
Through: Mr. Amit Sibal, Sr. Adv. with Ms.
Manmeet Kaur, Mr. Gurtejpal Singh,
Mr. Vasu Singh, Ms. Aashna Arora,
Mr. Abhishek Rana, Mr. Vinamra
Kopriha, Advs.
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 05/03/2024 at 21:19:46
versus
ANSAL PROPERTIES & INFRASTRUCTURE LIMITED & ORS.
..... Respondents
Through: Mr. A. S. Chadiok, Sr. Adv. Mr.
Ashwini Kumar Mata, Sr. Adv.with
with Mr. Sujoy Datta, Ms. Nistha
Khurana, Ms. Mahima Shekhawat,
Ms. Garima Dhankhar, Mr. Karan
Gaur, Advs.
Mr. Ashim Vachher, Mr. Vaibhav
Dabas, Advs. for R-3
Mr. Anoop Sethi, Mr. Sushil Ansal,
through VC.
Mr. Pranav Ansal, Mr. Prashant
Kumar in person.
+ OMP (ENF.) (COMM.) 159/2019, CCP(O) 28/2022, EX.APPL.(OS)
1076/2019, EX.APPL.(OS) 206/2020, EX.APPL.(OS) 208/2020,
EX.APPL.(OS) 278/2021, EX.APPL.(OS) 437/2021, EX.APPL.(OS)
440/2021, EX.APPL.(OS) 468/2021, EX.APPL.(OS) 469/2021,
EX.APPL.(OS) 969/2021, EX.APPL.(OS) 1134/2021, EX.APPL.(OS)
2826/2022, EX.APPL.(OS) 3231/2022, EX.APPL.(OS) 3232/2022,
EX.APPL.(OS) 3235/2022, EX.APPL.(OS) 257/2023, EX.APPL.(OS)
727/2023, EX.APPL.(OS) 767/2023, EX.APPL.(OS) 850/2023,
EX.APPL.(OS) 940/2023, EX.APPL.(OS) 941/2023, EX.APPL.(OS)
942/2023, EX.APPL.(OS) 1172/2023, EX.APPL.(OS) 1364/2023,
EX.APPL.(OS) 1555/2023,
LANDMARK PROPERTY DEVELOPMENT AND COMPANY
LTD. & ORS. ..... Decree Holders
Through: Mr. Amit Sibal, Sr. Adv. with Ms.
Manmeet Kaur, Mr. Gurtejpal Singh,
Mr. Vasu Singh, Ms. Aashna Arora,
Mr. Abhishek Rana, Mr. Vinamra
Kopriha, Advs.
versus
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 05/03/2024 at 21:19:46
ANSAL PROPERTIES & INFRASTRUCTURE LTD. & ORS.
..... Judgement Debtors
Through: Mr. A. S. Chadiok, Sr. Adv. Mr.
Ashwini Kumar Mata, Sr. Adv.with
with Mr. Sujoy Datta, Ms. Nistha
Khurana, Ms. Mahima Shekhawat,
Ms. Garima Dhankhar, Mr. Karan
Gaur, Ms. Simran Kohli, Advs .JD- l
to 4.
Mr. Ashim Vachher, Mr. Vaibhav
Dabas, Advs. for JD-3.
Mr. Anoop Sethi, Mr. Sushil Ansal,
through VC.
Mr. Pranav Ansal, Mr. Prashant
Kumar in person.
Mr. Sukrit Sethi, for Internenor in Ex.
APPl.(OS) 1364/2023
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 01.03.2024 EX.APPL.(OS) 941/2023, EX.APPL.(OS) 942/2023 in OMP (ENF.) (COMM.) 159/2019
1. The application bearing EX.APPL.(OS) 941/2023 has been filed seeking the following prayers;
(a) Pass an order directing Mr. Jayant Davar and Ms. Sushma Gupta for production of documents listed at para 5 the present application;
(b) Pass such other order(s) as this Hon'ble Court may deem fit in the facts and circumstances of the present case.
2. The application bearing EX.APPL.(OS) 942/2023 has been filed 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 05/03/2024 at 21:19:47 seeking the following prayers;
a.Pass an order condoning the delay in filing the application under Code of Civil Procedure, 1908;
b. Pass any such orders/further orders as may be deemed fit and proper by this Hon'ble Court.
3. Sh. A. S. Chandiok, learned senior counsel and Sh. Ashwini Kumar Mata, learned senior counsel for judgment debtor/applicant submits that the documents in possession of Mr. Jayant Davar and Ms. Shushma Gupta be called for the perusal of the Court.
4. Learned senior counsel submits that the perusal of these documents would assist the Court in determining the present controversy.
5. Per contra, Sh. Amit Sibal, learned senior counsel for the decree holder has submitted that the present documents cannot be called. Learned senior counsel has raised three objections. Firstly, the copies of these documents are already on the record having been filed by the applicants themselves. Secondly, admittedly, the documents were executed between the parties and were lying with the Escrow Agent with the condition that these documents would remain with the Escrow Agent till all the terms and conditions of the agreement are fulfilled and since the terms and conditions of the agreement have not fulfilled and parties could not reach on the final settlement. Thus, the documents cannot be called. Thirdly, the present application is barred by the limitation in view of entry-125 of the Limitation Act and Section 5 of the Limitation Act is not applicable.
6. I consider without going into the rival contentions and keeping all these questions open, let the documents be called from Mr. Jayant 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 05/03/2024 at 21:19:47 Davar and Ms.Shushma Gupta in a sealed cover for the perusal of the Court. It is clarified that these documents are not taken on the record and are being called only for the perusal of the Court and the question regarding taking the same on the record or the question of limitation is left open.
7. List the matter on 18.03.2024.
8. Copy of this order be given dasti for intimation to Mr. Jayant Davar and Ms.Shushma Gupta.
DINESH KUMAR SHARMA, J MARCH 1, 2024/Pallavi 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 05/03/2024 at 21:19:47