Delhi High Court - Orders
Tommorrowland Limited vs Aashish & Co. & Others on 27 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 198/2015
TOMMORROWLAND LIMITED .....Decree Holder
Through: Mr. Pavan Sachdeva, Mr. Ishan
Sachdeva & Mr. KKR Das,
Advs.
versus
AASHISH & CO. & OTHERS .....Judgement Debtors
Through: Mr. S.S Ray, Senior Advocate
with Ms. Sheena Taqui and Ms.
Akansha Saini, Advocates for
JD No.1
Mr. Yash Raj, Adv. for NSDL
Mr. Saurabh Yadav, Advocate
for CDSL
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 27.02.2026 EX.APPL.(OS) 1829/2025 (Filed by Decree Holder for modification/ correction of order dt. 04.11.2025 & 27.11.2025)
1. The present application seeks modification/correction of the Order dated 04.11.2025.
2. After the Order dated 04.11.2025, in an application seeking modification of the said order, an Order dated 27.11.2025 came to be passed by this Court.
3. Subsequently, this present application has come to be filed.
4. In the present application, pursuant to the Order dated 27.01.2026 passed by this Court, Judgment Debtor No. 3 has filed his affidavit.
5. In the said affidavit, the Judgment Debtor No. 3 has tendered 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 02/03/2026 at 20:47:15 his unconditional apology in respect of non-compliance with the orders passed by this Court.
6. Judgment Debtor No. 3 in the said affidavit has further undertaken as follows:
"5. That the deponent, undertakes to deposit the entire amount of the decree along with interest, with the registry of this Hon'ble Court, within a period of 90 days from the signing of the instant affidavit.
6. Further the deponent undertakes to deposit an initial amount of Rs 10,00,000 with the registry of this Hon'ble Court on the next date of hearing while seeking liberty from this Hon'ble Court.
7. It is prayed by the deponent, with folded hands, and it is most humbly requested that a period of 90 days from the date of signing of this instant affidavit may granted to the Deponent arrange for the remaining funds to be deposited with the registry of this Hon'ble Court.
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9. That the Deponent, deeply apologizes for this careless act and undertakes to realise the entire decretal amount along with the interest through monetary means within 90 days of signing of this affidavit and most humbly prays that this Hon'ble Court may permit the Deponent to do the same.
10. The Deponent, most humbly submits, that the compliance of the aforesaid Order be without prejudice to the rights and contentions of the Judgment Debtor, in I.A. 1465/2022 in C.S.(OS) No, 2072 of 2012 pending before this Hon'ble Court. Since the Judgment Debtor has preferred an Application Under Order IX Rule 13 of the Civil Procedure Code to set aside Decree dated 25.11.2013 passed by this Hon'ble Court and the same is pending adjudication."
7. Learned counsel appearing for Judgment Debtor No. 3, on instructions, submits that the contents of paragraph 10 of the said affidavit are not pressed into service and that the proposed deposit shall be made unconditionally.
8. Accordingly, the present application stands disposed of.
EX.APPL.(OS) 41/2026 (Filed on behalf of the Decree holder for encashment of the decree amount)
9. Mr. Pavan Sachdeva, learned counsel appearing for the Decree 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 02/03/2026 at 20:47:15 Holder, submits that the amounts undertaken to be deposited may, instead of being deposited with the Court, be remitted directly to the bank account of the Decree Holder bearing Account No. 0307201055977.
10. Learned counsel appearing for Judgment Debtor No. 3, on instructions, submits that they have no objection to the same.
11. Mr. Pavan Sachdeva, learned counsel appearing for the Decree Holder, has also handed over to learned counsel for Judgment Debtor No. 3 the calculations, along with bank account details, in respect of the amounts that have to be deposited to Judgment Debtor No. 3.
12. The statements made by Judgment Debtor No. 3 are taken on record, and thus the Judgment Debtor No. 3 is directed to transfer the said amount to the bank account of Decree Holder bearing No. 0307201055977 maintained with Canara Bank, Janpath Branch, New Delhi.
13. Accordingly, the present application stands disposed of.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 27, 2026/ v/her/dj 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 02/03/2026 at 20:47:15