Kamlesh War Nand vs Rajesh Kumar Bhambri
2015 Latest Caselaw 2482 Del

$~42.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     EX.P. 97/2015

      KAMLESH WAR NAND                    ..... Decree Holder
                    Through: Ms. Larisha Kamra, Advocate

                        versus

      RAJESH KUMAR BHAMBRI                       ..... Judgement Debtor
                    Through: None

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                        ORDER

% 23.03.2015

E.A. 252/2015 (for condonation of delay in re-filing the accompanying petition)

1. The present application has been filed by the Decree Holder

praying inter alia for condonation of delay of 24 days in re-filing the

accompanying execution petition.

2. For the reasons stated the application, the same is allowed. The

delay of 24 days in re-filing the petition is condoned.

3. The application is disposed of.

EX.P. 97/2015

1. The present petition has been filed by the Decree Holder praying

inter alia for execution of the ex parte judgment and decree dated

31.10.2014 passed in CS(OS)1719/2013.

2. Counsel for the Decree Holder states that the Judgment Debtor

is a permanent resident of Ghaziabad, UP and requests that a Transfer

Certificate be issued for execution of the judgment and decree,

through the court of the District Judge, Ghaziabad.

3. Ordered accordingly. The Registry is directed to prepare a

Transfer Certificate in respect of the impugned judgment and decree

for the Decree Holder to pursue his remedies against the Judgment

Debtor before the competent court in Ghaziabad, UP.

4. The execution petition is disposed of.

HIMA KOHLI, J MARCH 23, 2015 rkb