Delhi High Court - Orders
Rakesh Kumar Jain vs Dinesh Kumar Gupta & Ors on 8 January, 2019
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 34/2017
RAKESH KUMAR JAIN ..... Decree Holder
Through: Mr. A.K. Bajpai with Mr. Nitin
Bajpai, Mr. Udit Grover, Mr. Akshay
Gadeok, Mr. Divakar Kumar and Mr.
Rahul Bisht, Advs
versus
DINESH KUMAR GUPTA & ORS ..... Judgment Debtors
Through: Mr. Sunil Chaudhary with Mr.
Gaurav Rana, Advs for judgment
debtor no. 1, 2 and 5
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 08.01.2019 I.A. Nos. 92/2019 (For direction/clarification) & 98/2019 (For placing on record cheque of Rs. 50 Lacs)
1. These applications according to the counsel for the applicant/judgment debtor no. 1, 2 and 5 bear identical prayers.
2. The first application, i.e. I.A. No. 92/2019, I am told, was filed prior to the winter vacations while the second application was filed thereafter.
3. The sum and substance of these applications is that what was agreed by the applicants/judgment debtor no. 1, 2 and 5 at the hearing held on 17.12.2018 should be varied.
OMP (ENF.) (COMM.) 34/2017 page 1 of 2
4. In short, counsel for the applicants/judgment debtor no. 1, 2 and 5 says that the interest should be reduced from 18% as provided in the award/decree to 12% as per the proposal given by the applicant/judgment debtor no. 1,2 and 5.
5. To my mind, these applications cannot be entertained, as what was recorded in order dated 17.12.2018 was recorded in presence of counsel for the parties.
6. The applications are, accordingly, dismissed.
RAJIV SHAKDHER, J
JANUARY 08, 2019
c
OMP (ENF.) (COMM.) 34/2017 page 2 of 2