Delhi High Court - Orders
Satish vs Balbir Singh on 1 December, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 51/2020
SATISH ..... Decree Holder
Represented by: Ms. Smita Maan, Advocate.
versus
BALBIR SINGH ..... Judgment Debtor
Represented by: Mr. Vikas Yadav, Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 01.12.2020 The hearing has been conducted through Video Conferencing.
EX.P. 51/2020E.A. (OS) 916/2020 (under Order XXI Rule 54 CPC-attachment of immovable properties)
1. Learned counsel for the judgment debtor enters appearance. He states that the judgment debtor is duty bound to comply with the decree passed by this Court, however, the problem arose because the grandson of the judgment debtor, who is in Import-Export business was to make the payments and due to the Covid-19 Pandemic the business of the grandson of the judgment debtor is in shambles. He prays for two months' time to make the payment. He further states that by the next date, the judgment debtor will at least make part payments to the decree-holder.
2. At request, renotify on 5th February, 2021.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 01, 2020/vk Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:01.12.2020 19:03:38