EX.P/19/2018
2021 Latest Caselaw 2146 HP

Exe. Petition No. 19 of 2018

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16.03.2021 Present: Mr. P.P. Chauhan, Advocate, for the Decree Holder.

Mr. N.K. Thakur, Sr. Advocate with Mr.Divya Raj Singh, Advocate for the Judgment Debtor.

Learned counsel for Judgment Debtor submits that matter

has been amicably settled between the Decree Holder and Judgment

Debtor and in terms of settlement, payment has been made to the

satisfaction of Decree Holder. Whereas, learned counsel for Decree

Holder submits that though Decree Holder has endorsed the receipt of

encashment of two cheques issued by Judgment Debtor in favour of

Decree Holder in November, 2020, however, he has no instructions

regarding any final settlement between the parties as claimed by

Judgment Debtor.

Faced with the aforesaid instructions, imparted by Decree

Holder, learned counsel for Judgment Debtor seeks adjournment to

verify the facts and to take further information including the payment

of amount to the satisfaction of Decree Holder.

As prayed, adjourned for 19th April, 2021.

             March 16, 2021                                (Vivek Singh Thakur)
             (ms)                                                   Judge