Delhi High Court - Orders
& S. 151Cpc) Ozone Spa Pvt Ltd vs Co-Incept Hospitality Pvt Ltd & Ors on 19 April, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 56/2022 and EX.APPL.(OS) 3172/2022(U.O. 21 R. 22(2)
& S. 151CPC)
OZONE SPA PVT LTD ..... Decree Holder
Through: Mr. Rajesh Mahindra, Adv.
versus
CO-INCEPT HOSPITALITY PVT LTD & ORS.
..... Judgement Debtors
Through: Mr. Attul Bhuchar, Adv. for JD
- 1, 5 & 6.
Ms. Sanjela Gupta, Ms.
Kaniksha, Advs. for JD-2 & 3.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 19.04.2023 Learned counsel appearing for the execution petitioner / decree holder may file a reply to the objections which have been tendered on behalf of the judgment debtor nos. 2 and 3. Mr. Bhuchar, learned counsel appearing for judgment debtor nos. 1, 5 and 6 may also file objections within a period of two weeks from today.
The execution petitioner / decree holder may also file a response to the affidavit under Order XXI Rule 41 CPC which has been tendered.
Since judgment debtor no. 4 remains unserved, let learned counsel for the execution petitioner / decree holder take fresh steps for service upon the said judgment debtor no. 4 through all permissible modes including via approved courier service. Service may also be affected via dasti.
Let the matter be called again on 01.08.2023.
YASHWANT VARMA, J.
Signature Not VerifiedAPRIL 19, 2023 / SU Digitally Signed By:NEHA Signing Date:21.04.2023 16:37:06