Delhi High Court - Orders
M/S. Sunrise Property Developers Pvt. ... vs M/S. Skipper Properties Pvt. Ltd. & Anr on 7 January, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 72/2021
M/S. SUNRISE PROPERTY DEVELOPERS PVT. LTD.
..... Decree Holder
Through Mr.Rajesh Yadav, Sr. Adv. with
Mr.Dhananjay Mehlawat, Adv.
versus
M/S. SKIPPER PROPERTIES PVT. LTD. & ANR.
..... Judgement Debtors
Through Mr.Suraj Prakash, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 07.01.2022 The hearing has been conducted through video conferencing.
1. Pursuant to order dated 16.12.2021, Mr. Suraj Prakash, learned counsel has appeared for the judgment debtors and seeks time to file affidavit of assets in Form 16A, Appendix E under Order XXI Rule 41(2) of CPC.
2. Let needful be done within six weeks with advance copy to the other side.
3. Renotify on 28.03.2022.
SURESH KUMAR KAIT, J JANUARY 07, 2022/ab