Susan Leigh Beer vs Itdc Ltd.
2015 Latest Caselaw 2825 Del

$~31.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    EX.P. 168/2011
     SUSAN LEIGH BEER                    ..... Decree Holder
                    Through: Mr. Anup Kumar Sinha, Advocate

                       versus

     ITDC LTD.                                ..... Judgement Debtor
                       Through: Mr. Amitabh Marwah, Advocate with
                       Mr. Amit Malwa, Ms. Priyanka Agarwal and
                       Ms. Mandakini Singh, Advocates

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 08.04.2015

1. Counsel for the Decree holder states that his client has

confirmed to him the fact that her account maintained in District

Queensland in Australia has been credited for a sum of AUD

10,95,969.04. He hands over a copy of the bank voucher dated

19.03.2015 prepared by the Indian Overseas Bank, Golf Link Branch.

Learned counsel states that the decree stands satisfied in view of the

aforesaid payment.

2. Accordingly, the execution petition is disposed of.

HIMA KOHLI, J APRIL 08, 2015 rkb