Delhi High Court - Orders
Mr Ishan Singh vs Spaze Towers Private Limited on 27 September, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 26/2023
MR ISHAN SINGH .....Decree Holder
Through: Mr Guneet Sidhu and Mr Radharaman Rajoriya,
Advs.
versus
SPAZE TOWERS PRIVATE LIMITED .....Judgement Debtor
Through: Mr Anirudh Bakhru, Mr Shadman Ahmed
Siddiqui, Mr Umang Tyagi, Ms Nikita Jain, Ms
Vijaylaxmi Rathi, Mr Rahul Gupta and Mr Kartik
Pandey, Advs.
Mr Rajshekhar Rao, Sr. Adv. with Mr Ankit
Banati and Ms Aashna Chawla, Advs. for
Applicant in EX.APPL.(OS) 1549/2024
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 27.09.2024
EX.APPL.(OS) 1549/2024
1. This is an application on behalf of alleged allottees of the project seeking to vacate para 3 of the order dated 09.09.2024 passed in the petition.
2. Issue notice.
3. Learned counsel for the non-applicants accept notice.
4. Reply, if any, be filed within a period of two weeks from today.
5. The agreements of the applicants, along with proof of payments, be placed on record.
6. List on 06.11.2024, the date already fixed.
JASMEET SINGH, J SEPTEMBER 27, 2024/sr Click here to check corrigendum, if any 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 28/09/2024 at 02:56:38