Delhi High Court - Orders
M/S Karvy Financial Services Limited vs M/S Mvl Credits Holding & Leasing Ltd & ... on 10 January, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~19 to 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 194/2018 & EX.APPL.(OS) 189/2020
M/S KARVY FINANCIAL
SERVICES LIMITED ..... Decree Holder
Through: Mr. Akshay Uppal and Mr. Harshit
Singh, Advocate.
versus
M/S MVL CREDITS HOLDING
& LEASING LTD & ORS. ..... Judgement Debtors
Through: Ms. Rhea Luthra and Ms. Vrinda
Mishra, Advocates for R-1, 2 and
5.
+ OMP (ENF.) (COMM.) 195/2018 & EX.APPL.(OS) 190/2020
M/S KARVY FINANCIAL
SERVICES LIMITED ..... Decree Holder
Through: Mr. Akshay Uppal and Mr. Harshit
Singh, Advocate.
versus
M/S PARISAR PROPERTY
DEVELOPERS PVT. LTD. & ORS. ..... Judgement Debtors
Through: Ms. Rhea Luthra and Ms. Vrinda
Mishra, Advocates for R-1, 2 3 and
6..
+ OMP (ENF.) (COMM.) 196/2018 & EX.APPL.(OS) 191/2020
M/S KARVY FINANCIAL
SERVICES LIMITED ..... Decree Holder
Through: Mr. Akshay Uppal and Mr. Harshit
Singh, Advocate.
versus
OMP (ENF.) (COMM.) 194/2018 and connected matters Page 1 of 2
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 25/01/2024 at 04:14:10
M/S CREATIVE POOLS
ESTATE PVT. LTD & ORS. ..... Judgement Debtors
Through: Ms. Rhea Luthra and Ms. Vrinda
Mishra, Advocates for R-1, 2, 3
and 6.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.01.2024
1. Learned counsel for judgement debtors state that the disputes between the parties have been settled before the Debt Recovery Tribunal, and that the judgement debtors will comply with the settlement within a period of two weeks.
2. The judgement debtors are directed to file affidavits of undertaking placing on record the settlements arrived at, and their undertaking to comply with the settlement within a period of two weeks from today. The affidavits be filed within one week from today.
3. In view of the above, no further orders are required in the enforcement proceedings, which stand disposed of. In the event the judgement debtors fail to comply with the undertaking recorded today, the decree holder may apply for revival of these proceedings.
PRATEEK JALAN, J JANUARY 10, 2024 SS/ OMP (ENF.) (COMM.) 194/2018 and connected matters Page 2 of 2 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 25/01/2024 at 04:14:10