SHARAD TYAGI Vs. MERINO SHELTERS PVT. LTD.

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the judgment debtors submits on instructions that in compliance of the Order of 27/8/2019 the awarded amount i.e. the deposited amount along with the interest thereon as well as the cost of litigation have been made good to the decree holders vide a cheque dtd. 31/8/2022. Submission is that the decree stands satisfied. Learned counsel for the decree holders confirms on instructions that a cheque dtd. 31/8/2022 in respect of the awarded amount has been received by the decree holders.

(3.) Learned counsel for the decree holders however also submits that TDS has been made by the judgment debtors on the compensation paid by way of interest. Submission is that even though the same has been deposited in the decree holders' account with the Income Tax Department, tax should not have been deducted by the judgment debtors in the first place. Learned counsel for the judgment debtors submits that the TDS made has been deposited in the decree holders' account with the Income Tax Department and the necessary form(s) / certificate(s) have been provided to the decree holders. Submission is that nothing more is required to be paid.