RAJBIR SINGH Vs. RAKESH KUMAR

JUDGEMENT

(1.) This is an application filed on behalf of respondent No.1, who was the decree holder before the learned Trial Court. It is submitted in the application that this Court vide Order dtd. 18/10/2019, on the basis of the compromise arrived at between the appellant and applicant/ respondent No.1, a direction was passed for release of the money, as deposited by the appellant. In pursuance thereof, the present application has been filed. CM APPL. 54847/2022 (for early hearing)

(2.) Mr. Baldeo Sharan, learned counsel appearing for the applicant/ respondent No.1 has drawn the attention of this Court to the decree sheet dtd. 24/9/2018 at page 32 of the paper book passed in Suit No. 575925/2016 titled "Rakesh Kumar vs. Rajbir Singh and Anr.", whereby a sum of Rs.6.00 Lakhs along with cost was decreed in favour of respondent No.1 and against the appellant, to be paid within three months from the date of the decree sheet.

(3.) It is submitted by Mr. Sharan, learned counsel that the Cash Branch of this Court is objecting to release of the monies to respondent No.1 on the basis that there is another respondent i.e., respondent No.2, namely, Umelsh @ Babu, who is also a party in the present appeal.