Punjab-Haryana High Court
Capital Builders vs Angle Infrastructure Pvt. Ltd on 30 January, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:012814
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
120
EFA-15-2015 (O&M)
Date of Order:30.01.2024
Capital Builders .Appellant
Versus
Angle Infrastructure Pvt. Ltd. ..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Munish Kumar Garg, Advocate Ms. Bhawna Thakur, Advocate, for the appellant. Mr. Aashish Chopra, Sr. Advocate, with Ms. Nitika Sharma, Advocate, for the respondent. ANIL KSHETARPAL, J
1. This appeal has been filed by the decree holder. Two interim orders passed by the Executing Court on 16.07.2015 and 21.07.2015, are subject matter of challenge.
2. The learned counsel representing the parties are ad-idem that in view of the settlement agreement dated 16.01.2019, addendum to the settlement dated 16.01.2019 and the letter dated 22.12.2023, the present appeal has been rendered infructuous and be disposed of as such.
3. Ordered accordingly.
4. However, the judgment debtor shall remain bound by the aforesaid settlement, the copies whereof shall be filed before the Executing Court. The copies thereof has also been filed in this Court.
5. All the pending miscellaneous applications, if any, are also disposed of.
January 30, 2024 (ANIL KSHETARPAL) nt JUDGE Whether speaking/reasoned :YES/NO Whether reportable :YES/NO
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