RAJEEV CHHABRA Vs. SURENDER KHURANA

JUDGEMENT

(1.) This is a joint application filed by the parties seeking release of two original sale deeds dtd. 10/11/2014 which were deposited with this Court vide the order dtd. 21/11/2019, on the basis of the settlement arrived at under the Memorandum of Settlement dtd. 5/1/2023.

(2.) Mr. Aneja and Mr. Joginder Sukhija point out to the page 16 of the instant application which is the Memorandum of Settlement dtd. 5/1/2023 executed between the parties. They submit that in terms of para 6 of the said Memorandum of Settlement, the present application has been instituted seeking the release of two sale deeds dtd. 10/11/2014 pertaining to ground floor and first floor of property bearing No.261, built on land ad-measuring 370 square yards, Block A-1, Paschim Vihar, New Delhi-110063 to be handed over to the first party, namely, the petitioner herein.

(3.) Mr. Joginder Sukhija re-affirms and confirms the contents of para 6 of the instant application and has no objection if the two sale deeds as mentioned above are released and handed over to the petitioner herein.