Delhi High Court - Orders
Lloyd Shoes Gmbh Germany And Anr vs Sara Soule Private Limited & Anr on 8 February, 2023
Author: Yashwant Varma
Bench: Yashwant Varma
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 53/2021, EX. APPL. (OS) 984/2021, EX. APPL.(OS)
2732/2022
LLOYD SHOES GMBH GERMANY AND ANR.
..... Decree Holders
Through: Ms. Swathi Sukumar, Mr. Ritik
Raghuwanshi and Mr. Pratyush
Rao, Advs.
versus
SARA SOULE PRIVATE LIMITED & ANR.
..... Judgement Debtors
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 08.02.2023 This execution petition has been preferred in respect of a consent decree which was drawn on 03 February 2020. As would be evident from a reading of the order which was passed by the Court on 11 October 2022, although the principal amount is stated to have been duly paid by the Judgment Debtors, the question of interest payable under the decree had remained. The Court had on that date noted that the interest component would fall within the band of Rs.15-16 lakhs. Notwithstanding the dispute which stood raised in that respect it was further observed that the Judgment Debtors would pay to the decree holders at least the undisputed amount within two weeks from that date.
Learned counsel for the decree holders apprises the Court that no payments have been made by the Judgment Debtors since the passing of that order.
Signature Not Verified Digitally Signed By:NEHA Signing Date:10.02.2023 15:44:34Consequently the direction of the Court made on 11 October 2022 is reiterated. The same shall be complied with within a period of two weeks from today.
Let the judgment debtors also place on the record a calculation sheet which was may indicate the total amounts which, according to them, were payable in terms of the consent decree.
Let the matter be called again on 07.03.2023.
YASHWANT VARMA, J.
FEBRUARY 8, 2023 rsk Signature Not Verified Digitally Signed By:NEHA Signing Date:10.02.2023 15:44:34