Delhi High Court - Orders
M/S Ambawatta Buildwell Pvt Ltd vs Imperia Structure Limited & Ors on 30 May, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 40/2021
M/S AMBAWATTA BUILDWELL PVT LTD ..... Decree Holder
Through: Mr. Pradeep Dhingra, Mr. Archit
Relan and Mr. Nikhil Joshi,
Advocates.
versus
IMPERIA STRUCTURE LIMITED & ORS. ..... Judgement Debtors
Through: Mr. P.S. Bindra, Senior Advocate
with Mr. Tushar Sharma, Mr. Akshay
Jain and Mr. Prajwal Chaturvedi,
Advocates for JD-1 to JD-5.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 30.05.2024
EX.APPL.(OS) 918/2024
By way of the application filed under Order XXI Rules 46, 46A and 46B read with section 151 of the Code of Civil Procedure 1908 ('CPC'), the applicant/decree-holder seeks attachment of judgment-debtors Nos.1 to 5's bank accounts for deliberate and wilful non-compliance of previous orders and for filing a false statement before this court.
Issue notice.
Mr. Tushar Sharma, learned counsel appearing for judgment-debtors Nos.1 to 5 accepts notice; and seeks time to file a reply.
EX.P. 40/2021 Page 1 of 2This 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 03/06/2024 at 22:24:31 Let reply be filed within 06 weeks of service; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.
Re-notify on 23rd August 2024, the date already fixed.
ANUP JAIRAM BHAMBHANI, J MAY 30, 2024/ak EX.P. 40/2021 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 03/06/2024 at 22:24:31