Sh.Avineshwar Sawhney vs M/S.J.K.Industries Ltd
2009 Latest Caselaw 1300 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI
+                             Ex.P No.15/2009
%                      Date of Decision: 09.04.2009
Sh.Avineshwar Sawhney                          .... Decree Holder
                   Through Mr.S.C.Dhanda, Advocate
                                 Versus
M/s.J.K.Industries Ltd                            .... Judgment Debtor
                      Through Mr.Anoop Bagai, Sr.Advocate with
                                 Mr.Devendra Nautiyal, Advocate.
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.

* An amount of Rs.1,14,162/- after deducting TDS has been given

by cheque dated 1st April, 2009 drawn on Axix Bank Ltd in favour of

decree holder. The learned counsel for the judgment debtor states that

the TDS certificate shall be delivered to the decree holder within 12

weeks after giving of PAN number by the decree holder within one week.

In view of the amount paid by the judgment debtor to the decree

holder and the representation made by the judgment debtor that the

TDS certificate shall be given to the decree holder, no further orders are

required.

The decree stands satisfied. The execution petition is disposed of.

All the pending applications are also disposed of.

APRIL 09, 2009                               ANIL KUMAR, J.
"K"