Delhi High Court - Orders
Harsh Azad & Anr vs Ebixcash Limited on 15 October, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 23/2024 and EX.APPL.(OS) 139/2024,
EX.APPL.(OS) 418/2024, EX.APPL.(OS) 459/2024, EX.APPL.(OS)
509/2024, EX.APPL.(OS) 581/2024, EX.APPL.(OS) 582/2024,
EX.APPL.(OS) 949/2024, EX.APPL.(OS) 439/2025
HARSH AZAD & ANR. .....Decree Holders
Through: Mr. A.K. Singla and Mr. Uttam Datt,
Sr. Advocates with Ms. Sonakshi
Singh, Mr. Sayantani Basak, Mr.
Kumar Bhaskar and Mr. Naman
Kumar, Advocates.
versus
EBIXCASH LIMITED .....Judgement Debtor
Through: Mr. Manish Vashisht, Sr. Advocate
with Mr. Harsh Sethi, Mr. Sukhpreet
Maan, Mr. Sankalp Mishra, Mr.
Anant Nigam and Mr. Raghav Luthra,
Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 15.10.2025
1. An affidavit dated 14.03.2025 on behalf of the proposed garnishee (ETPL) is filed by Mr. Naveen Kundu in pursuance of order of this Court dated 07.02.2025. In paragraph no.4 of the said affidavit, it is stated that ETPL holds an amount of ₹31,04,21,152/- in the form of Inter-Company Deposits outstanding as on 31.12.2024. It is submitted by Mr. Singla and Mr. Datt, learned senior counsel appearing for the decree holders, that in the 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 31/10/2025 at 22:12:26 interregnum at least, the said amount shall be maintained in Inter-Company Deposits. Let it be done, without prejudice to the rights and contentions of the parties.
2. At the request of Mr. Vashisht, the hearing of this case stands deferred to enable him to take instructions as to how the enforcement of the award in question can be secured by the respondent.
3. Accordingly, list on 26.11.2025.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 15, 2025 tr/amg 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 31/10/2025 at 22:12:26