DAIICHI SANKYO COMPANY LIMITED Vs. MALVINDER MOHAN SINGH

JUDGEMENT

(1.) The present application under Order XXI Rule 66 read with Sec. 151 of the CPC inter-alia seeks sale of the 'Fortis' Trademark, owned by RHC Healthcare Management Services Private Limited (judgment debtor No.22).

(2.) The present execution proceedings are in the background of a judgment dtd. 31/1/2018, affirming an award dtd. 29/4/2016 and dismissing the objections against enforcement of the said award, filed by the judgment debtors. The award has admittedly attained finality and is to be executed as a decree of this Court.

(3.) The joint and several liability of the judgment debtors as on date is stated to be to the tune of around Rs.4900.00 Crores. Learned senior counsel for the decree holder submits that despite best efforts, only a small fraction thereof has been realized by the decree holders so far.