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Judgment
Tejinder Singh Dhindsa, J.—This is an application moved by the plaintiff/respondent in RSA No. 1679 of 2010, which already stands decided by this Hon''ble High Court vide judgment dated 08.07.2011.
In brief, the plaintiff/respondent had filed a suit for recovery of an amount of Rs. 2,00,000/-and the same was decreed by the trial Court. Even the civil appeal preferred by the defendant/appellant was also dismissed by the first appellate Court. Resultantly, the defendant/appellant had preferred the Regular Second Appeal before this Court and the same also has been dismissed. The decretal amount is stated to have been deposited with the registry of this Court.
Learned counsel for the applicant stated that it was in pursuance to the execution proceedings having been filed by him that the amount stands deposited with the registry of the High Court. In such circumstances prayer has been made in the application for release of the amount in favour of the applicant/plaintiff-respondent.
In the light of the facts incorporated herein above, it is hereby directed that such decretal amount lying deposited with the registry in the High Court be transferred to the Executing Court, Civil Judge (Senior Division), Yamuna Nagar.
CM disposed of.