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Judgment
4 paragraphs · 209 wordsSandeep Sharma, J
Perusal of judgment and decree dated 1.4.2016 reveals that Civil Suit having been filed by the DH came to be decreed as having compromised in terms of compromise Ext.C1. On 10.12.2019, this Court on the request having been made by the learned counsel representing the JD granted five weeks' time to deposit the entire decreetal amount.
Today, during the proceedings of the case, Mr. Anshul Attri, learned counsel, representing JD informed this Court that on 25.2.2020, entire decreetal amount i.e. R. 30,00,000/- was deposited in the Registry of this Court, which fact stands duly acknowledged in order dated 7.7.2020, passed by the learned Assistant Registrar of Judicial Branch. Mr. R.S. Gautam, learned counsel, fairly states that since entire sum of Rs. 30,00,000/-stands deposited in the Registry, nothing remains to be adjudicated in the instant petition and same can be disposed of accordingly.
Consequently, in view of the above, present execution petition is disposed of as being totally satisfied and Registry is directed to release sum of Rs. 30,00,000/- in favour of the DH by remitting the same in his saving bank account, detail whereof shall be furnished by the learned counsel before the Registry within a period of one week, subject to verification.