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M3M India Private Limited vs Bhavya Doshi & Anr.

Delhi High Court · Decided on 24 March 2026 · Citation: (2026) 03 DEL CK 0563

HON’BLE JUDGES
Rajneesh Kumar Gupta, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 227
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous Petition No. 618 Of 2026
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Judgment

14 paragraphs · 322 words

Rajneesh Kumar Gupta, J

1.

This hearing has been conducted through hybrid mode.

CAV 133/2026

2.

Learned Counsel for the respondents has entered appearance, therefore, the caveat stands discharged.

CM APPL. 18646/2026 (for Exemption)

3.

Allowed, subject to all just exceptions. Application stands disposed of.

CM(M) 618/2026, & CM APPL. 18645/2026 (for Stay)

4.

The  present  petition  has  been  filed  on  behalf  of  the  petitioner  under Article 227 of the Constitution of India, 1950, assailing the order dated 16th March, 2026 passed by the Delhi State Consumer Disputes Redressal Commission (“State Commission”) in Execution Application No. SC/7/EA/19/2026.

5.

Learned Counsel for the respondents appeared on advance notice and accepts notice.

6.

Heard. Record perused.

7.

Learned Counsel for the petitioner submits that the impugned order is liable to be set aside as warrants of attachment have been ordered against the properties of the third parties.

8.

A perusal of the record shows that the said third parties have not challenged that impugned order. On this aspect, learned Counsel for the petitioner submits that in case the warrants of attachment have been stayed, the  petitioner,  i.e.,  M3M  India  Private  Limited,  is  ready  to  pay  50%  of  the decretal amount to the decree holder within a  period of 15 days from today and which would be without prejudice to the rights of the petitioner.

9.

Subject to payment of 50% of the decretal amount by the petitioner to the respondent/decree holder within a period of 15 days from today, the operation of the warrants of attachment shall remain stayed and such payment shall be without prejudice to the rights and contentions of the parties. In the event of failure to pay the said amount within that stipulated period, the interim protection granted shall stand automatically vacated.

10.

The petition is disposed of in the above-stated terms. Pending application(s),  if  any, also  stands  disposed of.  All  rights  and  contentions of the parties are left open.