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Judgment
EX.APPL.(OS) 1544/2026
The present application has been filed on behalf of the Judgment Debtor seeking release of the interest accrued on the amount of Rs. 10,94,84,711/- deposited by them with the Registry of this Court.
Learned Counsel for the Decree Holder also gave his consent to the release of the entire interest accrued on the fixed deposit in favour of Judgment Debtor.
In view of the no-objection by the Decree Holder, the present application is allowed. The Registry is directed to release the interest accrued on the amount of Rs. 10,94,84,711/- deposited before it, in favour of the Judgment Debtor, along with any further interest accrued thereon, if any.
The application stands disposed of in the above terms.
OMP (ENF.) (COMM.) 183/2018
At the outset, learned Counsel appearing on behalf of the Decree Holder seeks leave to withdraw the present petition, with liberty to revive the same, if and when the need arises. Learned Counsel also seeks permission to withdraw the bank guarantee.
Leave and liberty, as sought, is granted. The Decree Holder is also permitted to withdraw the bank guarantee furnished before the Registry of this Court.
In view thereof, the present petition is dismissed as withdrawn.