Delhi High Court - Orders
Continental Engineering Corporation vs Sugesan Transport Pvt. Ltd on 8 September, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 38/2021
CONTINENTAL ENGINEERING CORPORATION
..... Decree Holder
Through: Mr. Udian Sharma, Advocate.
versus
SUGESAN TRANSPORT PVT. LTD ..... Judgement Debtor
Through: Mr. Jaitegan Singh Khurana,
Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.09.2021 [VIA VIDEO CONFERENCING] EX.APPL.(OS) 981/2021 (for dismissal of the execution petition)
1. Issue notice. Mr. Jaitegan Singh Khurana accepts notice on behalf of Judgment Debtor.
2. List on the date already fixed i.e., 17th September, 2021.
SANJEEV NARULA, J SEPTEMBER 8, 2021 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:13.09.2021 15:42