Smt Savitri Dhir And Ors vs Smt Neelam Chopra And Ors

$~38
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 13/2016
       SMT SAVITRI DHIR AND ORS             ..... Decree Holders
                     Through : Mr. Ashish Kumar, Advocate
                          versus

       SMT NEELAM CHOPRA AND ORS          ..... Judgement Debtors
                   Through : Ms. Reena Khorana, Advocate
                   for JD No.1.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI
                      ORDER

% 23.08.2016 IA No.539/2016 (by DH u/Sec.151 CPC)

1. Counsel for the Decree Holder states that the parties have been able to arrive at an out of court settlement in terms whereof, the decree stands satisfied. The Decree Holder prays for leave to withdraw the present petition.

2. Counsel for the Judgment Debtor No.1 states that the Judgment Debtor No.1 had deposited the title deeds of premises bearing No.R-260, Greater Kailash Part-I, New Delhi in the court and now that the parties have arrived at an amicable settlement, the said title deeds may be returned to her.

3. Counsel for the Decree Holder states that he does not have any objection to the said request.

4. Accordingly, the present application is allowed and the Execution Petition is disposed of in view of the submission made by the counsel for the Decree Holder that the decree stands satisfied.

5. Counsel for the Judgment Debtor No.1 shall approach the Registry for release of the original title deeds of premises bearing No.R-260, Greater Kailash Part-I, New Delhi, after filing a copy thereof for the record.

6. The date already fixed in the case, i.e., 10.11.2016 stands cancelled.

7. File be consigned to the record room.

HIMA KOHLI, J AUGUST 23, 2016 sk EX.P. 13/2016 Page 2 of 2