Deepak Dutta @ Kanwar Lal Dutta vs Yog Raj & Ors.
2015 Latest Caselaw 7396 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+           Execution Petition No.224/2009 & EAs No.357/2010,
            502, 503 & 717/2015

                                                 Decided on : 28.09.2015
IN THE MATTER OF:
DEEPAK DUTTA @ KANWAR LAL DUTTA              ..... Decree Holder
                  Through : Mr.Y.S.Chauhan, Advocate

                       versus

YOG RAJ & ORS.                                     ..... Judgment Debtor
                       Through : Mr. K.B.B.Singh, Advocate for
                       Objector/Mr.Ishwar Singh Kalonia


CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI

                  ORDER

% 28.09.2015

1. Learned counsel for the Decree Holder states that the judgment and

decree dated 2.9.2008, passed in Suit No. 488/2008 stands satisfied in

view of the fact that the objector/Mr.Ishwar Singh Kalonia has agreed to

pay a sum of Rs.2,30,000/- in installments and post dated cheques have

been handed over to the Decree Holder. Learned counsel states that this

statement is subject to the encashment of the said cheques.

2. Learned counsel for the objector states that a sum of Rs.2,30,000/-

has been paid by his client to the Decree Holder to satisfy the judgment

and decree dated 2.9.2008, for the reason that the Judgment Debtors

have sold the suit premises to the objector and to put an end the present

litigation, the said amount has been tendered on behalf of the Judgment

Debtors to the other side.

3. In view of the aforesaid submission, the petition is disposed of along

with the pending applications.

The date of 2.12.2015 stands cancelled.

(HIMA KOHLI) JUDGE September 28, 2015 mk/ap