Tarun Chhabra vs Amarbir Singh Chandoake ...
2023 Latest Caselaw 355 Del

                                        Neutral Citation Number 2023/DHC/000653



                          $~1
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                            Judgment delivered on: 25.01.2023
                          +     CM(M) 1415/2022 & CM APPL. 54505/2022
                                TARUN CHHABRA                                ..... Petitioner


                                                   versus
                                AMARBIR SINGH CHANDOAKE (DECEASED) THROUGH
                                LRS                          . ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner   : Dr.R.S. Sasan, Adv.

                          For the Respondent       :    Ms.Balvinder Kaur in person with proxy
                                                        counsel for Mr.Ashish Upadhyay, Adv.
                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                   JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ]

1. Learned proxy counsel appearing for Mr.Ashish Upadhyay submits that the respondent Ms.Balvinder Kaur is present in person and is agreeable to the proposal that as against the impugned order passed by the learned Trial Court directing deposit of Rs. 10 lakhs, the petitioner be directed to deposit a sum of Rs.5 lakhs before the learned Trial Court within next 60 days from today and further deposit a sum of Rs.2.50 lakhs after expiry of 60 days period but within the next 60 days thereafter.

Signature Not Verified Digitally Signed

Signing Date:31.01.2023 15:34:42 Neutral Citation Number 2023/DHC/000653

2. Dr.R.S. Sasan, learned counsel appearing for the petitioner agrees to the proposal and submits that the same will be complied within the timelines as directed.

3. In that view of the matter, the petition is disposed of with the following directions:

(A) The petitioner shall deposit a sum of Rs.5 lakhs with the learned Trial Court within 60 days from today.

(B) A sum of Rs.2.50 lakhs would be deposited within next 60 days from the 60th day as prescribed in sub-para 'A' above.

4. The learned Trial Court is directed to place the said amounts in an interest bearing FDR initially for a period of one year with the accruable interest thereon with auto renewal facility.

5. It is made clear that in case of default in such deposit within the timelines prescribed, the learned Trial Court may proceed in accordance with law against such default.

6. The directions regarding the name and other details in respect of the FDR as directed above, shall be carried out by the learned Trial Court in terms of para 8 of the impugned order.

7. The impugned order is modified to the aforesaid extent and the petition is disposed of with no order as to costs.

TUSHAR RAO GEDELA (JUDGE) JANUARY 25, 2023 neelam

Signature Not Verified Digitally Signed

Signing Date:31.01.2023 15:34:42