DAIICHI SANKYO COMPANY, LIMITED Vs. MALVINDER MOHAN SINGH

JUDGEMENT

(1.) E.A. 625/2020, E.A. 668/2020 & E.A. 815/2020

(2.) Now, the necessary facts as culled out from the copious volumes of pleadings placed on record may be noted next :

(3.) On 08.08.2020, M/s Fortis Hospitals Ltd. (FHsL) a 100% owned subsidiary of M/s Fortis Healthcare Limited, also filed an application (E.A. No. 815/2020) seeking its impleadment in E.A. No. 625/2020 on the ground that, having extended loans to JD-19 indirectly, it also had a charge over the assets of JD-19 which included the subject property. This applicant, therefore, prayed for an opportunity to be heard before deciding the issue of modifying the order dated 26.02.2018, or permitting the auction to take place.