Delhi High Court - Orders
Gobind Narang vs Vishvdeep Narang & Ors on 17 October, 2022
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 123/2019
GOBIND NARANG ..... Plaintiff
Through: None.
versus
VISHVDEEP NARANG & ORS. ..... Defendants
Through: Mr. Praveen K. Sharma,
Advocate for defendant no. 1.
(M): 9999099325
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 17.10.2022
1. In the present case, it is pointed out that a decree has already been passed. However, the only issue that remains is with respect to stamp duty.
2. Learned counsel for defendant no. 1 submits that since Valuation report by SDM, Rajouri Garden has already come, the parties had been directed to deposit stamp duty for the purposes of preparation of decree sheet. However, he submits that since in the present case, the matter was settled, therefore, parties are not required to pay any stamp duty as per their respective shares for the purposes of drawing of decree sheet.
3. This Court notes that there is no such application on record.
4. Learned counsel for defendants submits that he shall file requisite application.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:27.10.2022 16:40:435. Re-notify the matter on 10.02.2023.
MINI PUSHKARNA, J OCTOBER 17, 2022 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:27.10.2022 16:40:43