Aparna Choudhuri vs Sheila Ledergerber Marthrani
2015 Latest Caselaw 8404 Del

$~13.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    EX.P. 128/2014
     APARNA CHOUDHURI                   ..... Decree Holder
                  Through: Mr. Mukul Talwar, Sr. Advocate with
                  Mr. Aman Bhalla, Advocate

                       versus

     SHEILA LEDERGERBER MARTHRANI                ..... Judgement Debtor
                   Through: None

     CORAM:
     HON'BLE MS. JUSTICE HIMA KOHLI

                       ORDER

% 05.11.2015

1. On 28.04.2014, the Judgment Debtor had appeared in person

and she had handed over the keys of a portion of the property, subject

matter of CS(OS) 973/2007 to the Decree Holder in terms of the

consent decree dated 06.03.2014, modified on 24.03.2014.

2. Mr. Mukul Talwar, learned Senior Advocate appearing for the

Decree Holder states that for the present, no further orders are

required to be passed in the present petition as the parties are

working out an out of court interim arrangement.

3. Accordingly, the petition is disposed of.

HIMA KOHLI, J NOVEMBER 05, 2015 rkb