Kamlesh Prakash & Anr vs Suraj Prakash Singh
2015 Latest Caselaw 2352 Del

$~34.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     EX.P. 257/2014 and E.A. 168/2015
      KAMLESH PRAKASH & ANR               ..... Decree Holders
                    Through: Mr. Suhail Dutt, Sr. Advocate with
                    Mr. Vineet Chaudhary and Mr. Saurav Roy,
                    Advocates

                       versus


      SURAJ PRAKASH SINGH                ..... Judgement Debtor
                    Through: Mr. Mukesh Vasta, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 19.03.2015

E.A. 238/2015 (by the Decree Holders u/S 151 CPC)

1. Mr. Suhail Dutt, learned Senior Advocate appearing for the

Decree Holders states that the execution petition stands satisfied in

terms of the orders dated 10.12.2014 and 24.12.2014. He submits

that the case has been lingering thereafter only to enable all the

parties to arrive at a comprehensive settlement by executing a

partition deed between the Decree Holder No.2, her son, the Judgment

Debtor and her daughter, Dr. Shweta Prakash, who is not a party in

the present proceedings. It is stated that despite sincere efforts made

by his client, neither the Judgment Debtor, nor Dr. Shweta Prakash

have taken any step to execute the partition deed and therefore the

Decree Holders do not wish to keep the present petition pending any

further.

2. At this stage, learned counsel for the Judgment Debtor states

that the Decree Holders have not furnished certified copies of the title

documents of the Green Park property, in terms of the assurance

given and recorded in the order dated 24.12.2014.

3. Counsel for the Decree Holders states that needful shall be done

within two days.

4. Accordingly, the present application is allowed. The execution

petition and the pending application are disposed of.

HIMA KOHLI, J MARCH 19, 2015 rkb