KULBHUSHAN CHOPRA Vs. YOGESH CHOPRA

JUDGEMENT

(1.) This order is being passed in continuation to this Court's earlier order dtd. 10/11/2023.

(2.) Learned counsel for the auction purchaser i.e., Mr. Sumit Sahni, has entered appearance. On his oral prayer, the auction purchaser is impleaded as Respondent no. 3 in this petition.

(3.) Learned counsel for Respondent No. 1 states that in terms of the compromise arrived at between the Petitioner and Respondent No.1 a sum of Rs.14,00,000.00 out of total amount of Rs.20,00,000.00 already stands paid by the Petitioner. He states that the Respondent No.1 is ready and willing to accept the outstanding amount of Rs.6,00,000.00 from the Petitioner in satisfaction of the decree dtd. 3/6/2022. He states that he has no objection if the sale in favour of Respondent No.3 is cancelled.