Delhi Development Authority vs M/S Nrb Associates & Ors
2015 Latest Caselaw 8507 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 484/2015
       DELHI DEVELOPMENT AUTHORITY         ..... Decree Holder
                     Through : Ms. Beenashaw N. Soni, Advocate

                        versus

       M/S NRB ASSOCIATES & ORS                ..... Judgement Debtors
                     Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.11.2015

1. The present execution petition has been filed by the Decree

Holder/DDA praying inter alia for execution of the ex parte judgement

and decree dated 17.12.2014 against the Judgment Debtors for

recovery of a sum of Rs.32,62,401.90 paise with interest and costs.

2. Ms. Soni, learned counsel for the Decree Holder submits that as

per the information gathered by the Decree Holder, the Judgment

Debtors do not own any movable/immovable assets in Delhi. She

requests that a Transfer Certificate may be issued for transferring the

petition to the competent court at Kolkata.

3. Leave, as prayed for, is granted. The Registry is directed to

issue a transfer certificate in favour of the Decree Holder for it to

present the petition before the appropriate court having the territorial

jurisdiction to entertain the same.

4. Subject to the Decree Holder filing a copy of the decree sheet,

the certified copy thereof placed on the record shall be returned to the

counsel for the Decree Holder.

5. The execution petition is disposed of.

HIMA KOHLI, J NOVEMBER 16, 2015 sk/ap