Sanjeev Narula, J.:—
EX. APPL.(OS) 923/2021 (for exemption from filing typed/clean copies of documents)
1. Allowed, subject to just exceptions.
2. The Decree Holder shall file the typed/clean copies of any document which is dim/illegible/handwritten and on which they may seek to place reliance, at least one week prior to the next date of hearing.
3. Accordingly, application stands disposed of.
EX. APPL.(OS) 924/2021 (for exemption from filing notarised and apostilled affidavit of the Decree Holder)
4. Allowed, subject to just exceptions.
5. The Decree Holder shall file the notarized and apostilled affidavit within two weeks from the day the facility for attestation of affidavits is resumed.
6. Accordingly, the application stands disposed of.
EX. APPL.(OS) 922/2021 (u/S. 60 r/w Order 21 Rule 4 r/w Order 21 Rule 41(2) r/w Section 151 of the Civil Procedure Code, 1908 seeking attachment of Judgment Debtor's shareholding in Neelachal Ispat Nigam Limited, Free Trade Warehousing Pvt. Ltd, MMTC Pamp India Pvt. Ltd., Sical Iron Ore Terminal Ltd., and TM Mining Company Ltd.)
7. Issue Notice. Ms. Suman Yadav, learned counsel for the Judgment Debtor accepts notice.
8. Reply to the said application be filed within a period of one week. Rejoinder thereto, if any, be filed before the next date of hearing.
OMP (ENF.) (COMM.) 19/2018 & EX. APPL.(OS) 690/2021 (u/S. 151 of the Civil Procedure Code, 1908 seeking attachment of Judgment Debtors' bank accounts and further directions)
9. The Decree Holder has submitted a draft proclamation of sale of the properties. The application be now listed before the Joint Registrar on 3 September, 2021 for approval of the draft proclamation of sale in respect of the following properties:
a. Core-1, SCOPE Complex, Lodhi Road, New Delhi-110003, and
b. L-1/1, Hauz Khas Enclave, New Delhi-110016.
10. The proclamation of sale, as settled by the Joint Registrar, be then published by beat of drums in and an around the property; be affixed at a convenient place in and around the property; be displayed on the notice board of the Sub-Divisional Magistrate (SDM) at South-East and South District, New Delhi, on the notice board of the Saket District Court, as well as on the notice board of this Court. Publication to this effect also be issued in: (a) Times of India, (b) Hindustan Times, (c) Navbharat Times, and (d) Dainik Jagran on the date as may be fixed by the Joint Registrar.
11. The reserved price shall be fixed taking into consideration the valuation report submitted by the Judgment Debtor with regard to the afore-noted properties.
12. Mr. Samar Kachwaha, learned counsel for the Decree Holder states that he has filed a note, showing the status of the bank accounts which, according to the Decree Holder, have surplus funds and can be attached. The said note, however, is not record. The counsel for the Decree Holder shall ensure that the note dated 26 August, 2021 is placed on the file of this Court along with annexures, before the next date of hearing. Copy thereof be exchanged with the counsel for the Judgment Debtor, who may file a response thereto, also before the next date of hearing.
13. In the meantime, the monies lying in the following bank accounts of the Judgment Debtor are attached:
a. Bank A/C No.: 10229909115 at SBI, Bhubaneshwar branch (06657), Odisha, &
b. Bank A/C No.: 11116816369 at SBI, Paradeep branch (03945), District Jagatsinghpur, Odisha.
14. The Branch Manager of the above Banks are directed to forthwith remit the amount lying in the afore-noted accounts to this Court.
15. Further orders regarding attachment of bank accounts shall be considered on the next date of hearing.
16. With respect to the property listed at serial No. 2 of the draft proclamation of sale [i.e., MMTC Housing Colony, Sri. Aurobindo Marg, New Delhi-110017], Mr. Rajeeve Mehra, learned Senior Counsel for Judgment Debtor, states that he would like to submit a proposal, which would also benefit of the Decree Holder. Let the same be done before the next date of hearing. Copy thereof also be shared with the counsel for the Decree Holder.
17. List before the Joint Registrar on 3 September, 2021.
18. List before the Court on 14 September, 2021.