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Judgment
MANMEET PRITAM SINGH ARORA, J (ORAL):
Learned standing counsel for the Petitioner, Mr. Parvinder Chauhan, states that an amount of Rs. 1,25,51,466/- as recorded in the order dated 06.09.2023 stands deposited with the Executing Court.
In reply, learned counsel for the Respondent No.1, land owner, states that there is a deficiency of an amount of Rs. 4 lakhs approximately, which has to be deposited in addition to the sum of Rs. 1,25,51,466/- which already stands deposited. He states that he has already highlighted the said fact before the Executing Court by filing the computation in this regard.
Learned counsel for the Petitioner states that they will abide by the final adjudication of any further amount, which is payable to the Respondent No.1 in pursuance to the award. The said statement is taken on record and he is bound down to the same.
He states that however, he reserves his right to verify the computation submitted by Respondent No.1. The said right is reserved.
Learned counsel for the Respondent No.1 states that in view of the order dated 06.09.2023, Respondent No.1 had not taken any steps for execution of the warrants of attachment issued by the Executing Court vide order dated 17.08.2023.
In view of the aforesaid statement of Respondent No. 1 and compliance by the Petitioner, it is clarified that if any attachment has been affected against the Petitioner, the same will be withdrawn forthwith.
Accordingly, with the aforesaid direction this petition is disposed of. Pending application, if any, stands disposed of.