Delhi High Court - Orders
C.S. Properties Pvt Ltd & Ors vs Ruchi Agarwal & Ors on 30 July, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~54 to 61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 194/2012, EX.APPL.(OS) 418/2021, EX.APPL.(OS) 165/2023,
EX.APPL.(OS) 166/2023, EX.APPL.(OS) 656/2024
C.S. PROPERTIES PVT LTD & ORS .....Decree Holders
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry, Ms. Preeti
Kohli, Advs.
Mr. Animesh Sinha, Adv.
Mr. Saurabh Kirpal, Sr. Adv. with
Ms. Tanima Gaur, Ms. Jyoti Goyal,
Advs.
55
+ EX.P. 195/2012, EX.APPL.(OS) 548/2012, EX.APPL.(OS) 484/2014,
EX.APPL.(OS) 448/2021, EX.APPL.(OS) 185/2023, EX.APPL.(OS)
186/2023, EX.APPL.(OS) 647/2024
NICOLIAN INDIA AND ORS .....Decree Holders
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry, Ms. Preeti
Kohli, Advs.
Mr. Animesh Sinha, Adv.
Mr. Saurabh Kirpal, Sr. Adv. with
Ms. Tanima Gaur, Ms. Jyoti Goyal,
Advs.
56
+ EX.P. 196/2012, EX.APPL.(OS) 549/2012, EX.APPL.(OS) 485/2014,
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 31/07/2024 at 23:51:28
EX.APPL.(OS) 417/2021, EX.APPL.(OS) 83/2023, EX.APPL.(OS)
84/2023, EX.APPL.(OS) 664/2024
NICOLIAN BROS & ORS .....Decree Holders
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry, Ms. Preeti
Kohli, Advs.
Mr. Animesh Sinha, Adv.
Mr. Saurabh Kirpal, Sr. Adv. with
Ms. Tanima Gaur, Ms. Jyoti Goyal,
Advs.
57
+ EX.P. 197/2012, EX.APPL.(OS) 447/2021, EX.APPL.(OS) 133/2023,
EX.APPL.(OS) 134/2023, EX.APPL.(OS) 711/2024
NICOLIAN SECURITIES & FINANCE PVT LTD & ORS
.....Decree Holders
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
versus
RUCHI AGARWAL & ORS .....Judgement Debtors
Through: Mr. Rohit Choudhry, Ms. Preeti
Kohli, Advs.
Mr. Animesh Sinha, Adv.
Mr. Saurabh Kirpal, Sr. Adv. with
Ms. Tanima Gaur, Ms. Jyoti Goyal,
Advs.
58
+ O.M.P. (COMM) 45/2020, I.A. 9804/2018, I.A. 3779/2021, I.A.
3780/2021, I.A. 16204/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikilesh Ramachandran, Mr.
Shubham Seth, Advs.
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 31/07/2024 at 23:51:28
versus
NICOLIAN INC. & OTHERS .....Respondents
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
59
+ O.M.P. (COMM) 46/2020, I.A. 9806/2018, I.A. 3781/2021, I.A.
3782/2021, I.A. 4036/2021, I.A. 4037/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikilesh Ramachandran, Mr.
Shubham Seth, Advs.
versus
NICOLIAN (INDIA) PVT. LTD. & OTHERS .....Respondents
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
60
+ O.M.P. (COMM) 47/2020
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikilesh Ramachandran, Mr.
Shubham Seth, Advs.
versus
C S PROPERTIES (P) LTD. & ORS. .....Respondents
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
61
+ O.M.P. (COMM) 50/2020, I.A. 9805/2018, I.A. 3783/2021, I.A.
3784/2021, I.A. 4038/2021, I.A. 4039/2021
APOGEE INTERNATIONAL LTD. .....Petitioner
Through: Mr. Nikilesh Ramachandran, Mr.
Shubham Seth, Advs.
versus
NICOLIAN SECURITIES & FINANCE (P) LTD. & ORS.
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 31/07/2024 at 23:51:28
.....Respondents
Through: Ms. Nabeena N. Alikadli, Mr.
Abhishek Yadav, Mr. Ashish
Parashar, Ms. Pragya Agrawal, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 30.07.2024
1. Though the petitions under Section 34 of Arbitration and Conciliation Act, 1996 are nomenclatured of the year 2020 but, in fact, are of the year 2006.
2. It is therefore directed that the matter shall be heard on day to day basis.
3. At request of learned counsel for the judgment-debtor Nos. 9 and 11, list on 27.08.2024 at 03:30 PM.
JASMEET SINGH, J JULY 30, 2024/DM 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 31/07/2024 at 23:51:29