Delhi High Court - Orders
Contained In Order Dated 14Th August, ... vs Gaur Hari Guchhait & Ors on 6 November, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 35/2020
E.A. 964/20220 (under Section 151 CPC-modification of directions as
contained in order dated 14th August, 2020-by judgement debtor)
SHOGUN ORAGANICS LTD. .... Decree Holder
Represented by: Ms. Rajeshwari H, Advocate.
versus
GAUR HARI GUCHHAIT & ORS. ..... Judgement Debtors
Represented by: Mr. Sanjeev Kumar Tiwari,
Advocate.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 06.11.2020 The hearing has been conducted through Video Conferencing. E.A.1083/2020 (under Section 151 CPC-by defendant No.2)
1. This is an application by judgment debtor No.2 seeking directions to the Registry to accept the decreetal amount as proposed to be deposited by the judgment debtor No.2 in E.A. 964/2020.
2. Notice. Learned counsel for the decree holder accepts notice.
3. Vide order dated 28th September, 2020 this Court had noted the contention of judgment debtors that they had already deposited a sum of ₹2,31,18,040/- inclusive of GST with the Registrar General of this Court, as part satisfaction of the money decree amounting to ₹6,99,97,723.95/-.
4. Learned counsel for the decree holder has no objection and would rather prefer the deposit of the amount by the judgment debtor in this Court.
5. Consequently, the application is disposed of directing the Registry to Signature Not Verified Digitally Signed By:JUSTICE EX.P. 35/2020 PageGUPTA MUKTA 1 of 2 Signing Date:08.11.2020 13:31:07 accept deposit of the amount by the judgment debtor No.2 as proposed to be done in E.A. 964/2020. The amount so deposited by the judgment debtor No.2 will be kept in a fixed deposit which will be renewed on year to year basis.
6. It is clarified that in case the judgment debtor No.2 does not deposit the amount as per the schedule noted in E.A. 964/2020, the decree holder would be at liberty to file necessary application in this regard.
7. Application is disposed of.
8. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NOVEMBER 06, 2020 'ga' Signature Not Verified Digitally Signed By:JUSTICE EX.P. 35/2020 PageGUPTA MUKTA 2 of 2 Signing Date:08.11.2020 13:31:07