M/S Kataria Constructions Pvt Ltd vs O.P. Arora
2015 Latest Caselaw 3087 Del

25
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 353/2014 & EA(OS) Nos.751/2014 & 227/2015
      M/S KATARIA CONSTRUCTIONS PVT LTD..... Decree Holder
                    Through Mr.Vivekanand, Advocate with
                    Mr.Pradeeep Kataria, Director of the plaintiff in
                    person

                        versus

      O.P. ARORA                          ..... Judgement Debtor
                        Through Mr.S.P.Mehta, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 17.04.2015

1. On the last date of hearing, the matter was adjourned for

awaiting the presence of Mr.Vishal Arora, son of the Judgment Debtor,

along with the title deeds of property bearing No.E-1/13, Vasant Vihar,

New Delhi.

2. Today, learned counsel for the Judgment Debtor hands over four

pay orders to the counsel for the Decree Holder, the details whereof

are as under:

S.No. Pay Order No. and date Amount

1. 457333 dated 16.4.2015 drawn `3,00,000/-

on ICICI Bank, Mumbai Branch

2. 457334 dated 16.4.2015 drawn `3,00,000/-

on ICICI Bank, Mumbai Branch

3. 457335 dated 16.4.2015 drawn `6,00,000/-

on ICICI Bank, Mumbai Branch

4. 457336 dated 16.4.2015 drawn `14,00,000/ on ICICI Bank, Mumbai Branch

-

3. Learned counsel for the Decree Holder states that having

received the aforesaid pay orders, the execution petition stands

satisfied and the same may be disposed of.

4. Now that the entire decretal amount has been paid by the

Judgment Debtor, the status-quo order passed in respect of the

aforesaid immovable property stands vacated. The Judgment Debtor

shall be at liberty to deal with the said property as he may deem

appropriate.

5. The execution petition is disposed of, along with the pending

applications.

HIMA KOHLI, J APRIL 17, 2015 mk