Delhi High Court - Orders
Dmi Finance Pvt. Ltd & Anr vs Chawla Iron Traders Pvt. Ltd. & Ors on 2 August, 2024
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 34/2018
DMI FINANCE PVT. LTD & ANR. .....Decree Holders
Through: Mr Amit Bajaj, Adv.
versus
CHAWLA IRON TRADERS PVT. LTD. & ORS.
.....Judgement Debtors
Through: Ms Usha Pandey, Adv. for JD-2 and
JD-4.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 02.08.2024
1. On 04.04.2024, both the judgment-debtor Nos. 2 and 4 were directed to deposit Rs. 25,000/- each with the Registry of this Court. The same has not been done.
2. The affidavit of assets filed also do not inspire confidence.
3. As a last and final opportunity, four weeks are granted to the judgment-debtors to deposit Rs. 25,000/- each with the Registry of this Court and file fresh affidavit of assets.
4. List on 26.09.2024.
JASMEET SINGH, J AUGUST 2, 2024 sr Click here to check corrigendum, if any 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 07/08/2024 at 21:35:30