VISHAL KEDIA Vs. SURESHKUMAR S. BAFNA

JUDGEMENT

(1.) The above Interim Application is filed seeking the following reliefs:

(2.) The above Execution Application is filed seeking execution of the decree passed by this Court dtd. 14/9/2021, under which the Defendant agreed to pay sum of Rs.1,50,00,000.00 together with interest @ 6% per annum from 1/7/2017 till payment/or realisation.

(3.) Mr. Kantawala, the learned advocate appearing on behalf of the Respondent/Judgment Debtor, on instructions, has stated that the Respondent shall pay the aforesaid amount of Rs.1,50,00,000.00 together with interest @ 6% per annum from 1/7/2017, till date of payment. He has further stated that this entire payment shall be made on or before 30/9/2022. Accepting this statement, as an undertaking given to the Court, the above Interim Application is stood over to 3/10/2022, under the caption for "compliance".