Anand Seth vs Vijay Kumar Kapur And Ors
2015 Latest Caselaw 7525 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      EX.P. 417/2014
       ANAND SETH                                 ..... Decree Holder
                         Through: Mr. Amit Sood and Mr. Abhijeet Negi,
                         Advocates.

                         versus

       VIJAY KUMAR KAPUR AND ORS             ..... Judgment Debtor
                      Through: Mr. Anshu Mahajan, Advocate for
                      JD-6.
                      Mr. Vikas Aggarwal, Advocate for JD-7.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 01.10.2015

1. The Mediator has submitted a report of non-settlement.

Counsels for the parties state that the parties are jointly making

efforts to identify a prospective buyer of the suit premises but due to

the current slump in the market, they have not been able to do so.

They state that instead of pursuing the present petition, they may be

permitted to take joint steps to identify a prospective buyer of their

own and on disposing of the suit premises, share the sale proceeds in

terms of the judgment and decree dated 06.3.2014, passed in CS(OS)

596/2010.

2. In view of the submissions made hereinabove, the present

petition is disposed of.

3. Needless to state that if parties are unable to take joint steps for

identifying a suitable buyer to purchase the suit premises or some

unexpected hurdles are faced on account of non-cooperation by either

side, then they shall be entitled to file a fresh petition for seeking

execution of the judgment and decree, in accordance with law.

HIMA KOHLI, J

OCTOBER 01, 2015 mk/ap