Delhi High Court - Orders
Daiichi Sankyo Company, Limited vs Malvinder Mohan Singh And Ors on 6 September, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2016
DAIICHI SANKYO COMPANY, LIMITED ..... Decree Holder
Through: Mr. Arvind Nigam and Mr. Arun
Kathpalia, Senior Advocates with Mr.
Amit K. Mishra, Mr. Mohit Singh,
Mr. Kunal Chatterji, Ms. Samridhi
Hota, Ms. Kanika Singhal, Mr.
Shivam Pandey, Ms. Saloni Agarwal,
Mr. Turab Ali Kazmi, Ms. Diksha
Gupta & Ms. Bani Brar, Advocates.
Mr. Aditya Shankar Prasad,
Advocate.
versus
MALVINDER MOHAN SINGH AND ORS.
..... Judgement Debtors
Through: Mr. Ajay Bhargava, Ms. Trishala
Trivedi, Mr. Shivank Diddi and Mr.
Raunak Rahangdale, Advocates for
Sharan Hospitality Private Limited
for JD-25.
Ms. Aditi Mittal, Mr. Aditya Narayan
Mahajan, Advocates for Erstwhile
COC of Applicant (Sharan
Hospitality Pvt. Ltd.)
Ms. Devina Sehgal & Mohd. Ashaab,
Advocate for JD-16 & 17.
Ms. Archana Lakhotia, Advocates for
Garnishees No. 27 and 28.
Mr. Sandeep Das and Ms. Aishwarya
Singh, Advocates for Religare Finvest
Ltd.
Mr. Saleem Hasan and Mr. Rohit
Dahiya, Advocates for Fortis Flt. Lt.
Rajan Dhall Charitable Trust & Fortis
Signature Not Verified
Digitally Signed
By:SAPNA SETHI
Signing Date:10.09.2021
10:48
Healthcare Limited.
Mr. Sumit Goel, Ms. Sonal Gupta,
Mr. Manu Bajaj and Ms. Nitika
Pandey, Advocates for ICICI Bank
(M/s. Parekh & Co.).
Mr. Ashwani Kumar, Advocate for
Aditya Birla Finance Limited &
Aditya Birla Sun Life Insurance
Company Limited.
Mr. Aditya Dewan, Advocate for
JD-6 to 8.
Mr. Krishnendu Datta, Senior
Advocates with Mr. Kinshuk
Chatterjee, Ms. Srishti Gupta & Mr.
Shubham S. Saxena, Advocates for
Applicant in E.A. Nos. 649/2021 &
650/2021.
Mr. Gaurav Chaudhary, Advocate for
Garnishee Nos. 6 & 8.
Mr. Tarang Gupta, Advocate for M/s.
Ligare Aviation Ltd.
Mr. Alok Kumar and Mr. Uday
Arora, Advocates for Kotak Mahindra
Investment Ltd.
Ms. Prachi Johri, Advocate in E.A.
898/2021 for Successful Resolution.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 06.09.2021 EX.APPL.(OS) 650/2021 (for exemption from filing original attested affidavit/Court fee etc.)
1. Allowed, subject to just exceptions.
2. The Decree Holder shall file the exempted documents within two Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:10.09.2021 10:48 weeks from the day the facility for attestation of affidavits is resumed.
3. The application stands disposed of. EX.APPL.(OS) 649/2021 (u/O XXI Rule 46A (3) and Rule 46F r/w Order 1 Rule 10(2) of the Code of Civil Procedure, 1908) & EX.APPL.(OS) 898/2021 (u/S 151 CPC, 1908)
4. Learned counsel for the Applicant states that a rejoinder to the reply is necessary before the Court hears the matter. Let the same be filed within a period of two weeks.
5. On request of Mr. Arun Kathpalia, Senior Advocate for Decree Holder, his client is permitted to place an additional affidavit on record.
6. Re-notify on 1st October, 2021.
SANJEEV NARULA, J SEPTEMBER 6, 2021 nd Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:10.09.2021 10:48