The Technology Development Board vs M/S.Pushkar Chem Limited & Anr
2009 Latest Caselaw 1261 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                    Execution Petition No.350/2008

%                      Date of Decision: 08.04.2009

The Technology Development Board                .... Decree Holder
                    Through Mr.Suraj Kumar, Advocate

                                 Versus

M/s.Pushkar Chem Limited & Anr                        .... Judgment Debtors
                   Through Nemo.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                   YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                      NO
3.   Whether the judgment should be reported in                  NO
     the Digest?

ANIL KUMAR, J.

*

This is a petition under Order 21 of Code of Civil Procedure for

issuance of transfer certificate to the High Court of Mumbai for

execution of decree dated 28th January, 2008 passed in CS(OS)

No.1517/2001 titled as Technology Development Board v. M/s.Pushkar

Chem Limited and Anr.

The petitioner has contended that by judgment and decree dated

28th January, 2008 a decree for recovery of Rs.1,04,51,288/- has been

passed with interest at the rate of 16% per annum with effect from 16th

May, 2001 till realization of the decreetal amount.

The petitioner has contended that the properties of the judgment

debtor which can be attached and sold in satisfaction of the decree are

situated in Mumbai. Details of the movable properties and immovable

properties situated in Mumbai are given with the schedule of properties

dated 23rd January, 2009 filed with the petition.

The petitioner has also contended that pursuant to the decree

dated 28th January, 2009 no amount has been paid by the judgment

debtor to the petitioner.

In the circumstances, transfer certificate in respect of decree

dated 28th January, 2009 in CS(OS) No.1517/2001 titled as Technology

Development Board v. M/s.Pushkar Chem Limited and Anr be issued to

the High Court of Bombay (Original Civil Jurisdiction) at Mumbai for

execution and satisfaction of decree against the judgment debtors.

Dasti.

APRIL 08, 2009                               ANIL KUMAR, J.
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