Deepak Kumar vs Nitika Arora
2015 Latest Caselaw 3385 Del

$~24.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    EX.P. 18/2014 & EA(OS) 1065/2014
     DEEPAK KUMAR                           ..... Decree Holder
                     Through: Mr. Deepak Khadaria, Advocate
                     versus
     NITIKA ARORA                           ..... Judgement Debtor
                     Through: Mr. A.K.Thakur, Advocate
                     SI Joginder Singh, PS Shalimar Bagh.
     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 27.04.2015

1. Learned counsel for the Decree Holder states that pursuant to

the order dated 6.2.2015, when bailable warrants had to be issued to

the Judgment Debtor on account of her non-appearance, she has paid

the balance amount of `1,95,000/- through cheque to his client which

has been duly encashed, on being presented. As a result, nothing

further is due or payable by the Judgment Debtor to the Decree Holder

and the present petition may be disposed of as the decree stands

satisfied.

2. In view of the submission made hereinabove, the present

petition is disposed of, along with pending application, while leaving

the parties to bear their own expenses.

HIMA KOHLI, J APRIL 27, 2015 mk