M/S.Viacom 18 Media Pvt vs Usman Faheed
2024 Latest Caselaw 19606 Mad

Madras High Court

M/S.Viacom 18 Media Pvt vs Usman Faheed on 18 October, 2024

                                                                                          E.P.No.111 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                              CORAM

                                              DATED : 18.10.2024
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
                                                        E.P.No.111 of 2023
                                                in C.S.(COMM.DIV.)No.95 of 2021

                     M/s.Viacom 18 Media Pvt., Ltd.,
                     Shyamala Towers, 5th Floor,
                     No.136, Abhusali Street,
                     Arcot Road, Saligramam,
                     Chennai – 600 093.`                               … Decree Holder

                                                       Vs

                     Usman Faheed,
                     Sole Properietor,
                     M/s.SDC PICTUREZ,
                     No.33/1, Wallajah Road,
                     Chepauk, Chennai – 600 002.                        … Judgment Debtor

                     PRAYER:This Execution Petition has been filed under Section 4 of the

                     Commercial Court Act, 2015 read with Order XXI Rule 30 of C.P.C to execute

                     the decree dated 29.08.2023 in C.S.(Comm Div) No.95 of 2021 and effect the

                     sale of proclamation of attached property.

                                        For Decree Holder     : Mr.Menon

                                            For Judgment Debtor : Mr.Kumar Pal R.Chopra

                                                              ORDER

The execution petition has been filed to execute decree dated 29.08.2023

in C.S.(Comm Div) No.95 of 2021 by selling the attached property. https://www.mhc.tn.gov.in/judis

2. The learned counsel appearing on behalf of the Judgment Debtor

submits that he had made the full payment to the satisfaction of the decreetal

amount. The learned counsel for the Decree Holder also acknowledges the

receipt of satisfaction of the decreetal amount.

3. Recording the same, no further orders are required to be made in the

present Execution Petition. The order of attachment made on 29.07.2022 shall

stand raised. Since, the order of attachment is with the SRO, Neelankarai, the

Judgment Debtor is also permitted to place this order before the SRO for

raising the order of attachment.

4. Accordingly, this present Execution Petition is closed.

18.10.2024

gba

Index: Yes/ No Speaking order/ Non-Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis

K.KUMARESH BABU

in C.S.(COMM.DIV.)No.95 of 2021

https://www.mhc.tn.gov.in/judis 18.10.2024