Manju And Ors. vs Mohit Singhal And Ors.
2019 Latest Caselaw 4153 Del

$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                               Date of Decision: 05th September, 2019
+      W.P.(C) 11436/2018 & CM Appls. 39914-39915/2019
       MANJU AND ORS.                               ..... Petitioners
                        Through:  Ms.Suman Chuhan, Advocate for
                                 petitioners
                        versus
       MOHIT SINGHAL AND ORS.                       ..... Respondents
                        Through: Mr.Anip Sachthey, Senior Advocate
                                 with Ms.Anjali Chauhan and Ms.Ria
                                 Sachthey, Advocates for R-1
                                 Mr.Naman Jain, Advocate for
                                 Mr.Sanjoy Ghose, ASC/GNCTD for
                                 R-3
                                 S.I. Subhash Chand, P.S. Okhla
                                 Industrial Area, New Delhi
       CORAM:
       HON'BLE MR. JUSTICE J.R. MIDHA
                         J U D G M E N T (ORAL)

1. Respondent No.1 is present in Court along with his counsel and submits that the draft of Rs.3,06,640/- is ready and shall be deposited with the Registrar General of this Court within three days.

2. Learned senior counsel for respondent No.1 submits that respondent No.1 is willing to gracefully pay the interest at the statutory rate of 12% per annum as well as 50% of the penalty amount.

3. As per the calculation of the Accounts Officer of this Court, a sum of Rs.1,12,044/- is payable towards the interest and a sum of Rs.4,05,820/- is payable towards penalty. Let the same be deposited by respondent No.1 with the Registrar General of this Court within three weeks.

4. The petition is disposed of in the above terms. Pending applications

are also disposed of.

5. List for disbursement of the amount on 18th October, 2019.

6. Petitioner No.1 shall remain present in Court on the next date of hearing along with passbook of her savings bank account near the place of her residence.

7. The petitioner No.1's Bank is directed not to issue any cheque book or debit card to the petitioner No.1 and if the same have already been issued, the bank is directed to cancel the same and make an endorsement on their passbook to this effect. Petitioner No.1 shall produce the copy of this order to the concerned bank, whereupon the bank shall make an endorsement on the passbook of petitioner No.1 that no cheque book and/or debit card shall be issued to petitioner No.1 without the permission of this Court.

8. Petitioner No.1 shall produce the passbook of her savings bank account with the endorsement, PAN card and Aadhaar card as well as PAN card and Aadhaar card of petitioner No.2 to 4.

9. This Court appreciates the assistance rendered by learned counsels for the parties.

10. Copy of this judgment be given dasti to counsel for the parties under signatures of Court Master.

J.R. MIDHA, J.

SEPTEMBER 05, 2019/ds