Delhi High Court - Orders
Lakshmi Builders vs Devinder Lakra on 22 March, 2021
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 44/2016, E.A. 233/2016, E.A. 332/2017. E.A. 1110/2020
LAKSHMI BUILDERS ..... Decree Holder
Through: Ms. Ritika Priya, Advocate.
versus
DEVINDER LAKRA ..... Judgement Debtor
Through: Mr. Ashok Jain, Advocate. Mr. Vivek
Rana, Dpty, Manager
Legal-Allahabad Bank/Objector
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 22.03.2021 E.A. 376/2021 (for directions against Garnishee/ Respondent)
1. By way of this application, the applicant/decree holder seeks direction against the Garnishee/Respondent.
2. Issue notice to the Respondent-M/s Indus Towers Ltd., at the address mentioned in the memo of parties.
E.A. 345/2017 (u/ Order XXI Rule 58, 59, 69 r/w Section 151 CPC)
3. The counsel for the Decree Holder seeks passover as main arguing counsel is indisposed. It is not possible to hear the matter today as I have a Special Division Bench with Hon'ble Mr. Justice Rajiv Sahai Endlaw.
4. List on 10th May, 2021.
SANJEEV NARULA, J MARCH 22, 2021/as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:25.03.2021 13:21