CLR/37/2019
2022 Latest Caselaw 663 UK

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      09.03.2022                        CLR No. 37 of 2019
                                        Hon'ble Alok Kumar Verma, J.

Mr. Piyush Garg, learned counsel for the applicant - revisionist - judgment debtor and Mr. T.A. Khan, learned Senior Advocate assisted by Ms. Divya, learned counsel for the respondent.

Heard on the Time Extension Application (No.15183 of 2022), filed by the applicant - revisionist.

On 20.11.2019, the Civil Revision No.37 of 2019,"Pradeep Agarwal vs. Mehboob Alam", was decided on the certain terms.

The present time extension application has been filed by the revisionist - judgment debtor seeking time to file written undertaking, as oral undertaking was given at the time of the disposal of the said civil revision, and to deposit the remaining amount of the rent/mesne profit.

Mr. T.A. Khan, the learned Senior Advocate appearing for the respondent - decree holder submitted that the respondent has no objection on the submission of the revisionist - judgment debtor subject to deposit the remaining amount of rent/mesne profit by the revisionist - judgment debtor before the concerned Executing Court.

Mr. Piyush Garg, the learned counsel appearing for the revisionist - judgment debtor is agree and submitted that all the remaining amount of the rent/mesne profit, including the amount till date 31.08.2022, shall be deposited by the revisionist - judgment debtor and shall file written undertaking before the learned Executing court within fifteen days from today.

The learned Senior Advocate appearing for the respondent has no objection.

The Time Extension Application (IA No.15183 of 2022) is disposed of accordingly.

(Alok Kumar Verma, J.) 09.03.2022 Pant/