M/S M.S Logistics vs M/S Akansha Cargo Mover
2015 Latest Caselaw 935 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+            Execution Petition No.213/2014

                                                  Decided on : 02.02.2015
IN THE MATTER OF:
M/S M.S LOGISTICS                            ..... Decree Holder
                       Through : Mr. Deepak Anand, Advocate

                       versus

M/S AKANSHA CARGO MOVER                       ..... Judgment Debtor
                  Through : Mr. S.K. Sharma, Advocate


CORAM
HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)


1.

Counsels for the parties jointly state that the subject matter of the

judgment and decree dated 20.5.2013 has been settled between the

parties, as recorded by the learned Metropolitan Magistrate in a Complaint

Case filed by the Decree Holder under Section 138 of the Negotiable

Instruments Act, 1881, registered as CC No.580/1/14.

2. Counsel for the Judgment Debtor hands over a certified copy of the

orders passed in the aforesaid Complaint Case along with a copy of the

Compromise Deed 14.1.2015, executed between the parties and states

that in terms of the settlement arrived at between the Judgment Debtor

and the Decree Holder, a sum of `23.00 lacs was paid by the Judgment

Debtor to the Decree Holder through bank drafts that have been duly

encashed.

3. Counsels for the parties jointly state that in view of the aforesaid

settlement arrived at between the parties, nothing further survives in the

present execution petition and the same may be disposed of.

4. The certified copies of the order sheet in CC No.580/1/14 along with

the Compromise Deed 14.1.2015 handed over by the learned counsel for

the Judgment Debtor, are taken on record.

5. The execution petition is disposed of as the decree stands satisfied.

(HIMA KOHLI) JUDGE FEBRUARY 02, 2015 sk