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Judgment
5 paragraphs · 213 words1.E.A. No.1 of 2023 – Counsel appearing for the decree holder submitted that the amount settled between the parties as per their agreement was Rs.7.26 Crores, out of which Rs.1 Crore has been paid by the respondent. Thus, even after settlement the respondent has failed to make the payment of the principal amount.
It is submitted by counsel for the decree holder that the interest amount which is also due which is also a sizeable amount. Counsel for the respondent is tendering today in the open Court a Demand Draft of Rs.1 Crore which is dated 12.7.2024 and it is also assured by the counsel for the respondent that the same shall be honoured. The said Demand Draft is handed over to the counsel Mr. Upender Thakur for the decree holder in the open Court which is accepted by him.
For the remaining amount, the counsel for the respondent submits that they have settled the issues with the petitioner and respondent has already offered fresh payment schedule and they are negotiating with the decree holder and hence, judgment debtor is seeking time which is granted till the next date of hearing.
Hence, this matter is adjourned to 8.10.2024.
B.P. No.649 of 2020 - This matter is adjourned to 8.10.2024.