Delhi High Court - Orders
M/S Bls Sumer Jv vs Delhi State Industrial & ... on 19 July, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 122/2018
M/S BLS SUMER JV ..... Decree Holder
Through: Mr. Neeraj Kr. Gupta & Mr. B.
Srivastava, Advocates.
versus
DELHI STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Judgement Debtor
Through: Ms. Anusuya Salwan, Mr. Bankim
Garg & Mr. Rachit Wadhwa,
Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 19.07.2022
1. It is stated by learned counsel for the parties that most of the issues between them have been resolved. It appears from the order dated 17.03.2021 that the only question which remains to be addressed is with regard to the credit available for TDS and DVAT, deducted and deposited by the respondent- judgment debtor.
2. In this regard, learned counsel for the parties state that a meeting is proposed to be held on 22.07.2022 between representatives of both the parties, who are conversant with the implication of the deductions made, so that a resolution of the remaining disputes may be attempted.
3. List on 22.08.2022.
PRATEEK JALAN, J JULY 19, 2022/'pv'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:20.07.2022 16:37:51