DODLA ENGINEERING Vs. CHANDRASHEKHAR

JUDGEMENT

(1.) The petitioner has called in question order dated 22.03.2017 passed in respondents' Execution Petition No.1494 of 2015 for enforcement of the judgment and order dated 31.08.2015 made by this Court in MFA No.20269 of 2012 awarding the compensation of Rs.15,96,000/- with interest at the rate of 6% p.a. By the impugned order, the executing Court has issued notice to the petitioner asking him to show cause as to why he should not be committed to civil prison for not paying the award amount.

(2.) After service of notice, the respondents having entered appearance through their counsel, bring to the notice of the Court that the petitioner having obtained an interim order at the hands of this Court on 21.04.2017, have not complied with conditions stipulated therein. The said interim order reads as under:

(3.) In response, the learned counsel for the petitioner submits that the petitioner has deposited a sum of Rs.5,00,000/- in the executing Court in terms of the interim order on 05.06.2017; his another sum of Rs.7,00,000/- was already deposited before the executing Court before he approached this Court and thus, totally a sum of Rs.12,00,000/- is lieing with the executing Court, which the respondents may withdraw, if they have already not withdrawn the same.