Gulshan Verma & Ors vs Sunita Gupta(Jindal) & Anr
2015 Latest Caselaw 8500 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 214/2012 & EAs No.695-96/2013, 773/2013,
       784-85/2013 and 68/2014
       GULSHAN VERMA & ORS                  ..... Decree Holders
                     Through : Mr. Rajat Arora, Advocate

                         versus

       SUNITA GUPTA(JINDAL) & ANR            .....Judgement Debtors
                      Through : Judgment Debtors in person.
                      Insp. C.L. Meena, PS Punjabi Bagh and
                      SI Parveen Kumar, PS Roop Nagar.
                      Mr. Sohail Ahuja, Advocate for
                      Mr. Jasbir Singh.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 16.11.2015

1. Pursuant to the order dated 15.9.2015 when bailable warrants

were issued against the Judgment Debtors, both the Judgment

Debtors are present.

2. Counsel for the Decree Holders and learned counsel appearing

for Mr. Jasbir Singh jointly state that the parties have arrived at a

settlement, whereunder Mr. Jasbir Singh has agreed to pay a sum of

Rs.25.00 lacs to the Decree Holders on behalf of the Judgment

Debtors in full and final settlement of all their claims arising out of the

judgment and decree dated 8.5.2012 passed in CS(OS)No.168/2012.

3. Counsel for the Decree Holders states that out of the agreed

sum of Rs.25.00 lacs, the Judgment Debtors have paid a sum of

Rs.8.00 lacs to the Decree Holders. For the balance amount of

Rs.17.00 lacs, learned counsel for Mr. Jasbir Singh hands over four

cheques for and on behalf of the Judgment Debtors to the counsel for

the Decree Holders with an assurance that as and when the said

cheques are presented for encashment, they shall be duly honoured.

The said cheques are duly accepted by the counsel for the Decree

Holders.

4. In view of the aforesaid submission, nothing further survives for

adjudication in the present petition, which is accordingly disposed of,

along with the pending applications. Needless to state that if the four

cheques in question handed over to the Decree Holders are

dishonoured, then they shall be entitled to approach the Court for

seeking revival of the execution petition.

5. File be consigned to the record room.

HIMA KOHLI, J NOVEMBER 16, 2015 sk/ap