Delhi High Court
Rajeev Chhabra vs Surender Khurana & Ors on 23 January, 2023
Neutral Citation Number 2023/DHC/000546
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 23.01.2023
+ CM(M) 370/2017
RAJEEV CHHABRA ..... Petitioner
versus
SURENDER KHURANA & ORS ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr. Rajat Aneja, Ms. Anushka and Ms.
Shambhavi Pandey, Advs.
For the Respondent : Mr. Joginder Sukhija, Adv. for R-1
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
JUDGMENT
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
CM APPL. 3275/2023 (Direction for release of sale deeds)
1. This is a joint application filed by the parties seeking release of
two original sale deeds dated 10.11.2014 which were deposited with this
Court vide the order dated 21.11.2019, on the basis of the settlement
arrived at under the Memorandum of Settlement dated 05.01.2023.
2. Mr. Aneja and Mr. Joginder Sukhija point out to the page 16 of
the instant application which is the Memorandum of Settlement dated
05.01.2023 executed between the parties. They submit that in terms of
para 6 of the said Memorandum of Settlement, the present application
has been instituted seeking the release of two sale deeds dated
Signature Not Verified
Digitally Signed
Signing Date:25.01.2023
16:39:23
Neutral Citation Number 2023/DHC/000546
10.11.2014 pertaining to ground floor and first floor of property bearing
No.261, built on land ad-measuring 370 square yards, Block A-1,
Paschim Vihar, New Delhi-110063 to be handed over to the first party,
namely, the petitioner herein.
3. Mr. Joginder Sukhija re-affirms and confirms the contents of para
6 of the instant application and has no objection if the two sale deeds as
mentioned above are released and handed over to the petitioner herein.
4. Mr. Sukhija submits that this arrangement has been arrived at
subject to the payment of agreed consideration value to the respondents
in terms of the compromise whereafter the sale deeds will be handed
over to the petitioner herein in terms of the compromise.
5. In view of above, Deputy Registrar (Appellate) is directed to
release the original sale deeds mentioned above to the petitioner,
Mr. Rajeev Chhabra, after the requisite formalities are undertaken.
6. The petitioner-Mr. Rajeev Chhabra is directed to appear before
Deputy Registrar (Appellate) on 06.02.2023 at 04:00 pm.
7. In view of above, the application is disposed of binding both the
parties to the terms and conditions of Memorandum of Settlement dated
05.01.2023.
8. In view of above, the petition also stands disposed of.
9. The next date fixed in the matter stands cancelled.
TUSHAR RAO GEDELA, J .
JANUARY 23, 2023/ms
Signature Not Verified
Digitally Signed
Signing Date:25.01.2023
16:39:23
