Deepankar Mittal vs Mohinder Singh
2015 Latest Caselaw 443 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     Ex.P.No.72/2014

                                               Decided on: 16.01.2015

IN THE MATTER OF
DEEPANKAR MITTAL                               ..... Decree Holder
                         Through : Mr. Sheetesh Khanna, Advocate

                         Versus

MOHINDER SINGH                                 ..... Judgement Debtor
                         Through : None.


CORAM
HON'BLE MS.JUSTICE HIMA KOHLI


HIMA KOHLI, J. (ORAL)

1. Counsel for the Decree Holder states that pursuant to the

order dated 9.9.2014, whereunder warrants of attachment in

respect of Flat No.3/22, Pal Mohan Apartments, Club Road, Punjabi

Bagh West, New Delhi, were issued for delivery to the Decree

Holder in terms of the judgment and decree dated 1.10.2013,

warrants of attachment stand executed and as per his instructions,

possession of the subject property has been delivered to the Decree

Holder. He submits that in view of the aforesaid position, judgment

and decree stands satisfied and nothing further survives in the

present petition. He further states that the remaining reliefs

claimed by the Decree Holder against the Judgment Debtor, are

pending adjudication in the suit.

2. In view of the aforesaid submission, the execution petition is

disposed of.

                                              (HIMA KOHLI)
JANUARY16, 2015                                 JUDGE
sk/mk