Delhi High Court - Orders
Gasl Ireland Leasing A1 Limited vs Spicejet Limited on 20 September, 2024
$~42 & 43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 19/2024
GASL IRELAND LEASING A1 LIMITED .....Decree Holder
Through: Mr Jayant Mehta, Sr. Advocate with
Mr Chiranjivi Sharma, Mr Dhruv
Khanna, Ms Nehal Gupta and Ms
Netra Kothari, Advocates.
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr Amit Sibal, Sr. Advocate with Mr
K. R. Sasiprabhu, Mr Kartikeya
Asthana, Mr Sanjeevi Seshadri and
Mr Darpan Sachdeva, Advocates.
43.
+ EX.P. 20/2024 & EX.APPL.(OS) 448/2024
GASL IRELAND LEASING A 1 LIMITED .....Decree Holder
Through: Mr Jayant Mehta, Sr. Advocate with
Mr Chiranjivi Sharma, Mr Dhruv
Khanna, Ms Nehal Gupta and Ms
Netra Kothari, Advocates.
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr Amit Sibal, Sr. Advocate with Mr
K. R. Sasiprabhu, Mr Kartikeya
Asthana, Mr Sanjeevi Seshadri and
Mr Darpan Sachdeva, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
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 24/09/2024 at 02:33:44
ORDER
% 20.09.2024
1. Learned senior counsel for the Judgment Debtor submits that without prejudice to its rights and contentions the Judgment Debtor is ready to file an affidavit in terms of Form 16A of Appendix E under Order XXI Rule 41(2) CPC.
2. Let Judgement Debtor, without prejudice to its rights and contentions file said affidavit within a period of two weeks.
3. List on 14.10.2024 in the post lunch session.
VIKAS MAHAJAN, J SEPTEMBER 20, 2024 MK 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 24/09/2024 at 02:33:44