M/S Religare Finvest Ltd vs Ashish Gupta & Ors
2016 Latest Caselaw 5969 Del

$~26 & 27
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 86/2014 & EX.P. 87/2014
      M/S RELIGARE FINVEST LTD                   ..... Decree Holder
                    Through : Mr. Sumit Goswami, Advocate

                         versus

      ASHISH GUPTA & ORS                           ..... Judgement Debtors
                   Through : None.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 14.09.2016

1. Counsel for the Decree Holder states that despite efforts made to locate the fresh addresses of the Judgment Debtors, the Decree Holder has not been able to trace their addresses. He therefore seeks leave to withdraw the present petitions, while reserving the right of the Decree Holder to file fresh execution petitions for seeking execution of the judgment and decrees, as and when the new addresses of the Judgment Debtors are traceable.

2. The execution petitions are disposed of, with leave granted to the Decree Holder, as prayed for.

HIMA KOHLI, J SEPTEMBER 14, 2016 sk/ap