Delhi High Court - Orders
M/S Bls Sumer Jv vs Delhi State Industrial & ... on 22 August, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 122/2018
M/S BLS SUMER JV ..... Decree Holder
Through: Mr. Neeraj Kumar Gupta,
Advocate.
versus
DELHI STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. ..... Judgement Debtor
Through: Ms. Anusuya Salwan, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.08.2022
1. Ms. Anusuya Salwan, learned counsel for the judgment debtor, has been instructed that some progress was made in the meeting held between the parties on 22.07.2022, but some issues remain unresolved.
2. Mr. Neeraj Kumar Gupta, learned counsel for the decree holder, states that no resolution of the outstanding issues was possible.
3. In this view of the matter, the petition has to be heard on the outstanding issues, which is not possible today in view of a part-heard matter.
4. This will not prevent the parties from attempting any further resolution of their disputes, if they are so inclined.
5. List on 15.11.2022.
PRATEEK JALAN, J AUGUST 22, 2022 'vp' Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:23.08.2022 12:08:57