Kedarnath Gupta And Sons Huf vs Parsvnath Developers Ltd.
2022 Latest Caselaw 3500 Del

                                            Neutral Citation Number 2022/DHC/005837



                          $~35
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                 Judgment delivered on: 22.12.2022


                          +         CM(M) 1460/2022

                                    KEDARNATH GUPTA AND SONS HUF                   ..... Petitioner

                                                          versus


                                    PARSVNATH DEVELOPERS LTD.                      ..... Respondent

                          Advocates who appeared in this case:
                          For the Petitioner   :      Mr. A.K. Gupta, Advocate with Mr.
                                                      Shivaji Tiwari, Advocate.

                          For the Respondent          :            None.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                          JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

CM APPL. 56039/2022 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application is disposed of.

CM(M) 1460/2022

3. Mr. A.K. Gupta, learned counsel, who appears for the petitioner/ decree holder submits that by way of the impugned order dated 25.11.2022, learned Executing Court has placed the burden of filing the

Signature Not Verified Digitally Signed By:VINOD KUMAR

11:22:18 Neutral Citation Number 2022/DHC/005837

list of movable and immovable properties of the respondent/ judgment debtor, which in his submission is unwarranted and contrary to the law laid down by the Supreme Court in Rahul S. Shah vs. Jinendra Kumar Gandhi And Others reported in (2021) 6 SCC 418.

4. Learned counsel submits that the ratio and the guidelines laid down by the Supreme Court are crystallized in the said order in para 42 and more particularly in para 42.6 and 42.12. Learned counsel also submits that the learned Executing Court ought to have exercised its jurisdiction under Order 21 Rule 11 of the CPC, 1908, which has not been done.

5. In view of the above, learned Executing Court is directed to take up the execution proceedings and implement the directions/ guidelines as contained in the judgment of the Supreme Court in Rahul S. Shah (supra).

6. The Executing Court would also bear in mind the provisions of Order 21 Rule 11 of the CPC, 1908 while executing the decree.

7. In view of the above directions, no further orders are required.

8. The petition is disposed of in the above terms.

9. Order Dasti under the signatures of the Court Master.

TUSHAR RAO GEDELA, J .

DECEMBER 22, 2022/nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

11:22:18