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Delhi High Court - Orders

The Indian Airlines Pilots ... vs M/S Essel Housing Projects Pvt. Ltd on 26 February, 2021

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~12
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     OMP (ENF.) (COMM.) 98/2019 & E.A. 670/2019

                                THE INDIAN AIRLINES PILOTS CO-OPERATIVE
                                HOUSE BUILDING SOCIETY LTD.           ..... Decree Holder
                                              Through: Ms. Anu Bagai, Adv.

                                                    versus

                                M/S ESSEL HOUSING PROJECTS PVT.
                                LTD.                            ..... Judgement Debtor
                                              Through:

                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                        ORDER
                          %             26.02.2021

                          [VIA VIDEO CONFERENCING]

                          E.A. 117/2021

1. The judgment debtor was directed to file its list of assets. However, on 8th December 2020, it expressed apprehension that the list of assets disclosed by them may be misused, and on this submission, the Court permitted the judgment debtor to file its affidavit of assets in a sealed cover. Further, the Court permitted the decree holder to file an affidavit of confidentiality and it was ordered that as and when the decree holder shall file its affidavit, it would proceed to consider whether the decree holder ought to be granted access to the affidavit of asset filed in the sealed cover. Pursuant to the aforesaid directions, the affidavit of assets filed by the judgment debtor is lying in a sealed cover. The affidavit of confidentiality Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 14:00 has also been filed by the decree holder.

2. The decree holder is granted access to the list of assets filed in the sealed cover, subject to maintaining the confidentiality as affirmed by them in their affidavit before this Court.

3. For the above purpose list the matter before AR(O) on 2nd March, 2021 at 02:15 p.m. Inspection of the affidavit shall be granted in the presence of Authorised representatives/ Counsel for both the parties.

The application is disposed of in the above terms.

OMP (ENF.) (COMM.) 98/2019

4. Relist on 5th April, 2021.

SANJEEV NARULA, J FEBRUARY 26, 2021 ms Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:02.03.2021 14:00