Delhi High Court - Orders
Bhayana Builders Pvt. Ltd vs Chintels India Ltd on 5 January, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~17 & 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 174/2019
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Mr. Gurtej Pal Singh,
Ms. Manmeet Kaur, Advocates.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr. Kotta Harshvardhan,
Mr. Rishabh Arora, Advocates.
+ OMP (ENF.) (COMM.) 175/2019
BHAYANA BUILDERS PVT. LTD. ..... Decree Holder
Through: Mr. Gurtej Pal Singh,
Ms. Manmeet Kaur, Advocates.
versus
CHINTELS INDIA LTD. ..... Judgement Debtor
Through: Mr. Kotta Harshvardhan,
Mr. Rishabh Arora, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 05.01.2023 EX.APPL.(OS) 5/2023 (for exemption) in OMP (ENF.) (COMM.) 174/2019 EX.APPL.(OS) 4/2023 (for exemption) in OMP (ENF.) (COMM.) 175/2019 Exemptions allowed, subject to all just exceptions. The applications stand disposed of.
Signature Not Verified Digitally Signed By:SHITU NAGPAL OMP (ENF.) (COMM.) 174/2019 & OMP (ENF.) (COMM.) 175/2019 Page 1 of 2 Signing Date:06.01.2023 18:02:30CCP(O) 2/2023 in OMP (ENF.) (COMM.) 174/2019 CCP(O) 1/2023 in OMP (ENF.) (COMM.) 175/2019
1. Mr. Gurtej Pal Singh, learned counsel for the petitioner in CCP(O) 1/2023 and CCP(O) 2/2023, states that the order of this Court dated 15.11.2022 has been complied by the respondent- judgment debtor.
2. In this view of the matter, he seeks permission to withdraw the contempt petitions.
3. The contempt petitions stand dismissed as withdrawn.
PRATEEK JALAN, J JANUARY 5, 2023 'Bhupi'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL OMP (ENF.) (COMM.) 174/2019 & OMP (ENF.) (COMM.) 175/2019 Page 2 of 2 Signing Date:06.01.2023 18:02:30