IN THE HIGH COURT OF DELHI AT NEW DELHI 
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 19. 
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      CO.PET. 168 of 2013  
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 DSV AIR and SEA PVT. LTD.          ..... Petitioner 
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 Through: Mr. Mohata Devansha, Advocate. 
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 versus 
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 ARGENTUM AUTO PVT. LTD.  ..... Respondent 
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 CORAM:  JUSTICE S. MURALIDHAR 
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 O R D E R 
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         15.04.2013 
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 CA No. 585 of 2013 (for exemption) 
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 Exemption allowed subject to all just exceptions. 
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 The application is disposed of. 
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 Co.Pet. No. 168 of 2013 and CA Nos. 583 of 2013 (for appointment of PL) and 
 584 of 2013 (for stay) 
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 1. Learned counsel for the Petitioner refers to a letter dated 13th 
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 January 2012 written by the Respondent enclosing certain cheques towards part payment for the pending invoices and stating that the final 
 settlement of all invoices will be made on or before 5th March 2012.  It 
 is stated that despite a legal notice being sent no payment thereafter 
 has been made by the Respondent. 
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 2. Issue notice to the Respondent through all modes including registered 
 speed post and approved courier, returnable on 2nd August 2013. Dasti in 
 addition. The affidavit of service, enclosing the tracking report of the 
 postal authority and courier agency be filed by the Petitioner at least 
 one week in advance of the next date of hearing. 
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 3. Within four weeks of service of notice, the Managing Director of the 
 Respondent shall file a reply affidavit setting out the details of all 
 the movable and immovable assets of the Respondent and enclose therewith 
 the copies of the balance sheets, the profit and loss accounts and the 
 statements of all its bank accounts for the last three years. Rejoinder 
 be filed before the next date. 
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 4.  Till the next date, the Respondent is restrained from selling, 
 transferring, mortgaging, alienating, creating any charge, or parting 
 with possession of any of its immovable assets. 
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 S. MURALIDHAR, J 
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 APRIL 15, 2013 
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 dn 
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