Delhi High Court
M/S M.S Logistics vs M/S Akansha Cargo Mover on 2 February, 2015
Author: Hima Kohli
Bench: Hima Kohli
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ Execution Petition No.213/2014
Decided on : 02.02.2015
IN THE MATTER OF:
M/S M.S LOGISTICS ..... Decree Holder
Through : Mr. Deepak Anand, Advocate
versus
M/S AKANSHA CARGO MOVER ..... Judgment Debtor
Through : Mr. S.K. Sharma, Advocate
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI
HIMA KOHLI, J.(Oral)
1. Counsels for the parties jointly state that the subject matter of the judgment and decree dated 20.5.2013 has been settled between the parties, as recorded by the learned Metropolitan Magistrate in a Complaint Case filed by the Decree Holder under Section 138 of the Negotiable Instruments Act, 1881, registered as CC No.580/1/14.
2. Counsel for the Judgment Debtor hands over a certified copy of the orders passed in the aforesaid Complaint Case along with a copy of the Compromise Deed 14.1.2015, executed between the parties and states that in terms of the settlement arrived at between the Judgment Debtor and the Decree Holder, a sum of `23.00 lacs was paid by the Judgment Ex.Pet.213/2014 Page 1 of 2 Debtor to the Decree Holder through bank drafts that have been duly encashed.
3. Counsels for the parties jointly state that in view of the aforesaid settlement arrived at between the parties, nothing further survives in the present execution petition and the same may be disposed of.
4. The certified copies of the order sheet in CC No.580/1/14 along with the Compromise Deed 14.1.2015 handed over by the learned counsel for the Judgment Debtor, are taken on record.
5. The execution petition is disposed of as the decree stands satisfied.
(HIMA KOHLI) JUDGE FEBRUARY 02, 2015 sk Ex.Pet.213/2014 Page 2 of 2