Punjab-Haryana High Court
M2K Infrastructure Private Limited vs Sanjay Gupta And Others on 9 November, 2017
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C. R No. 4726 of 2017 (O&M)
Date of decision : 09.11.2017
M2K Infrastructure Pvt. Ltd. ....Petitioner
versus
Sanjay and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Jainainder Saini, Advocate, for the petitioner.
Mr. Aashish Yadav, Advocate for respondent Nos. 1 and 2.
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RITU BAHRI , J. (Oral)
Challenge in this petition is to order dated 20.05.2017 vide which the Executing Court dismissed the objections filed by the petitioner and zimini order dated 20.05.2017 vide which the Executing Court issued warrants of attachment of the bank account of petitioner-company.
Learned counsel for the petitioner submits that pursuant to order dated 21.07.2017, the petitioner-Company paid Rs.10 lacs on 10.08.2017 before the Executing Court Learned counsel for the parties submits that the matter has been resolved amicably between the parties and petitioner-company is ready to pay the interest on the amount of Rs.10 lacs which comes to Rs.13,52,330/-, within a period of four weeks. Learned counsel for the petitioner submits that he will deposit the above said amount before the Executing Court within a period of four weeks.
In view of the above factual position, no further orders are required to be passed in the present petition. Accordingly, the petition stands disposed of and the petitioner-company is given liberty to deposit the above said amount before the Executing Court within a period of four weeks.
09.11.2017 (RITU BAHRI)
G Arora JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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