Mr. Manoj Loharia vs Mr. Sanjeev Gupta & Ors.
2022 Latest Caselaw 1065 Del

                                      $~17

                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                  Judgment delivered on: 13.04.2022

                                      +      EX.P. 116/2019 & EX.APPL (OS) 995/2019

                                      MR. MANOJ LOHARIA                                   ..... Decree Holder

                                                                versus

                                      MR. SANJEEV GUPTA & ORS.                      ..... Judgement Debtors

                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Rashid Azam, Advocate.
                                      For the Respondent: Mr. Pankhum Shrivastava and Mr. Pravesh Bahuguna,
                                                          Advocates.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                         JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Decree holder seeks execution of decree dated 15.05.2018. By judgment and decree dated 15.05.2018 the suit filed by the judgment debtor was dismissed with costs of Rs.2 lakhs.

2. Learned counsel for the decree holder submits that interest has not been paid on the delayed payment of costs. He however confirms that the said amount of Rs.2 lakhs has been received.

3. Perusal of the judgment and decree shows that there is neither a stipulation of any time period for payment of cost nor any stipulation

Signature Not Verified Digitally Signed By:KUNAL Digitally Signed MAGGU By:JUSTICE SANJEEV Signing Date:14.04.2022 09:08:21 SACHDEVA This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

Signing Date:13.04.2022 18:13 of interest for delayed payment of costs. The cost is recoverable in terms of Order 21 and admittedly cost awarded of Rs.2 lakhs have already been paid to the decree holder though belatedly.

4. Payment of said amount of Rs. 2 lakhs complies with the decree and accordingly it is recorded that the decree dated 15.05.2018 stands satisfied.

5. Petition is disposed of.

SANJEEV SACHDEVA, J.

                                      APRIL 13, 2022
                                      rk




Signature Not Verified
Digitally Signed By:KUNAL                                                                          Digitally Signed
MAGGU                                                                                              By:JUSTICE SANJEEV
Signing Date:14.04.2022 09:08:21                                                                   SACHDEVA

This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

Signing Date:13.04.2022 18:13