Delhi High Court - Orders
M/S Mehala Carona Textiles Private ... vs M/S Rrb Energy Private Limited on 24 August, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 34/2019
M/S MEHALA CARONA TEXTILES PRIVATE LIMITED & ORS.
..... Decree Holder
Through: Mr. K. Radha Krishnan, Senior
Advocate with Mr. Anandh Kannan,
Advocates.
versus
M/S RRB ENERGY PRIVATE LIMITED ..... Judgement Debtor
Through: Mr. R. Chandrachud with Mr. D.
Venkata Krishna, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 24.08.2022
Ex. APPl. (OS)3187/2022
By way of the present application under Order XXI Rule 58 of the Code of Civil Procedure, 1908 the judgment debtor seeks recall of warrants of attachment issued on 31.11.2021 and 02.02.2022 in relation to the movable properties, submitting that the decretal amount can be secured and discharged by way of the immovable property that stands attached.
Issue notice, returnable 21.11.2022.
Learned counsel appearing for the decree holder, accepts notice; and seeks time to file reply.
Let reply be filed within 04 weeks; rejoinder thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.
It is made clear that the pendency of the present application will not stand in the way of the learned Joint Registrar taking requisite steps towards issuance of proclamation/sale of the immovable and movable properties which stand attached, in accordance with law.
Signature Not Verified Digitally Signed EX.P. 34/2019 Page 1 of 2 By:NEERAJ Signing Date:26.08.2022 15:09:34List on 21st November 2022.
The date of 26th September 2022 before the learned Joint Registrar shall stand as-is.
ANUP JAIRAM BHAMBHANI, J AUGUST 24, 2022/ds Signature Not Verified Digitally Signed EX.P. 34/2019 Page 2 of 2 By:NEERAJ Signing Date:26.08.2022 15:09:34