DELHI URBAN SHELTER IMPROVEMENT BOARD Vs. SUSHIL KUMAR

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the orders dtd. 27/7/2023 and 5/8/2023 passed by the ADJ-1, North West District, Rohini Courts, Delhi ('Executing Court') in Execution Civil No. 340/2020. The said execution proceedings emanate from the decree dtd. 19/8/2009 passed by Reference Court in LAC No. 616A/2008.

(2.) It is admitted that a sum of Rs.46,00,000.00 approximately has been paid by Petitioner herein to Respondent No. 2 on 9/3/2022. The said amount has been deposited by Respondent No. 2 in the Executing Court on 5/8/2023 albeit belatedly.

(3.) After some arguments, learned counsel for the Petitioner states on instructions of Mr. Vijay Maggo, Law Officer, Director Land that the Petitioner will deposit the deficit amount of the decretal amount due and payable up to 31/8/2023 with the Executing Court on or before 1/9/2023 through a bank instrument duly drawn in the favour of the Reference Court.