Delhi High Court - Orders
Rasmala Trade Finance Fund vs Raman Gupta on 12 March, 2021
Author: J.R. Midha
Bench: J.R. Midha
$~O-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 24/2021 & E.A. 321/2021
RASMALA TRADE FINANCE FUND ..... Decree Holder
Through: Mr. Manish Jha and Mr. Anuj
Aggarwal, Advocates
versus
RAMAN GUPTA ..... Judgment Debtor
Through: Mr. Virender Ganda, Senior Advocate
with Mr. Arvind Kumar Gupta,
Ms. Purti Gupta, Mr. Vishal Ganda,
Mr. A. K. Thakur, Ms. Twisha Issar,
Mr. Ayandeb Mitra, Mr. Anushka
Sarkar, Mr. R. K. Mishra and
Mr. Sujeet Kumar, Advocates
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 12.03.2021
1. Issue notice. Learned counsel for the judgment debtor accepts notice.
2. The judgment debtor is directed to file the affidavit of his assets on the date of cause of action, date of the award as well as today in Form 16A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure within 30 days of the receipt of the notice.
3. The judgment debtor is directed to file additional affidavit in terms of the formats provided in Bhandari Engineers & Builders Pvt. Ltd. v. Maharia Raj Joint Venture, 2020 (270) DLT 582, along with the Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:17.03.2021 10:09:30 documents mentioned therein (Annexure A-1 and Annexure B-1, in case the judgment debtor is the Director/Partner of any company) within 30 days.
4. The judgment debtor shall not dispose of, alienate and encumber either directly or indirectly or part with the possession of any assets to the tune of the decreetal amount except in the ordinary course of business and payment of salary/statutory dues till the next date of hearing.
5. The judgment debtor shall not discharge any liability without the permission of this Court except the liability in respect of bank/financial institutions till the next date of hearing.
6. The judgment debtor shall remain present before this Court on the next date of hearing.
7. List on 06th May, 2021.
8. Copy of this order be given dasti to counsel for the decree holder under signatures of Court Master.
J.R. MIDHA, J.
MARCH 12, 2021 ds Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:17.03.2021 10:09:30