Sheila Gujral & Anr vs. Joban Kaur Puri

Held

The Court noted the submissions made by the petitioners' counsel. The petitioners stated that the dues for April and May 2020 were cleared on June 6, 2020. Regarding GST liability, it was submitted that the outstanding amount was approximately Rs. 2,30,500/-, and any confirmed outstanding liability would be cleared within two weeks after account reconciliation. In light of these submissions, the respondent's counsel chose not to press the revision petition. The Court accordingly disposed of the application, granting the respondent liberty to approach the Executing Court for any defaults that accrue a right to proceed further with execution proceedings. No specific finding was made on the exact amount of GST liability or the validity of the clearance of other dues, as the petition was not pressed.

Facts

The petitioners, Sheila Gujral & Anr., were respondents in an execution proceeding initiated by the respondent, Joban Kaur Puri. The petitioners' counsel informed the Court that dues for the use and occupation of the premises for April and May 2020 were cleared on June 6, 2020. Regarding GST liability, the petitioners' counsel stated that based on their accounts, the outstanding GST liability was approximately Rs. 2,30,500/-, and any confirmed outstanding amount would be cleared within two weeks after account reconciliation. The respondent's counsel, in light of these submissions, did not press the revision petition.

Key Issues

1. Whether the petitioners have cleared their outstanding dues for the use and occupation of the premises for April and May 2020? 2. Whether the petitioners have acknowledged and agreed to clear their outstanding GST liability within a stipulated timeframe? Contentions of the Petitioners: The petitioners, through their counsel, submitted that the dues for April and May 2020 were cleared on June 6, 2020. They further contended that their outstanding GST liability was approximately Rs. 2,30,500/-, and they undertook to clear any confirmed outstanding amount within two weeks of account reconciliation. Contentions of the Respondent: The respondent, through their counsel, did not press the revision petition in view of the submissions made by the petitioners regarding the clearance of dues and the undertaking to clear GST liability.