Siti Network Ltd vs Acme Digicom Pvt Ltd & Anr

Heard learned counsel for the parties. The judgement debtor was required by order of 16.9.2021 to make the required disclosure of assets etc. within four weeks from 16.9.2021.

The directions was not complied. On 9.11.2021 another adjournment was granted for that purpose but by way of last opportunity with a caution that further adjournment for this purpose shall be only on exemplary costs. When the matter was again listed on 15.12.2021, it was noted that respondent judgement debtor has still not complied with the said direction of 16.9.2021 even within the extended time.  On 15.12.2021 on account of personal difficulty of learned counsel, the matter was adjourned for today.

Learned counsel for the respondent, Mr. Bhatia submits that respondent is not to be blamed for the said  delay and it is only he who is responsible for the delay and that is because of his having met with an accident on 19.11.2021.

There was Sufficient time available to the judgement debtor to comply with the order by filing the required documents / affidavits. By way of last opportunity, as prayed, 10 days' time is granted to show compliance failing which further proceeding may be initiated  to elicit compliance. As indicated earlier, respondent is directed to pay a cost of  Rs. 10,000/- to the other side by the next date.  If the required affidavit of disclosure is not filed in full compliance of the earlier orders, further steps against the judgment debtor will be considered in accordance with law. In case the disclosure is made, the other side will be at liberty to examine the same and come forward with further prayers through an appropriate application, if required.

Post the matter under the same head on 25.1.2022.