Recording the parties’ compromise terminates execution proceedings and lifts all interim attachments.

The award holders had filed execution petitions seeking recovery from the judgment debtors, including by attachment of bank accounts and other assets.

The parties filed a joint memo of compromise resolving their disputes for Rs.149.5 crore: a demand draft for Rs.147 crore was placed before the Court, and Rs.2.5 crore already lying to the Court’s credit was agreed to be paid to the award holders.

The representatives of the award holders and judgment debtors appeared and acknowledged the joint memo.

The compromise also covered an unnumbered execution petition, E.P.(SR). No. 126896 of 2026.

Whether the joint compromise could be acted upon to terminate the listed and unnumbered execution petitions and close the connected applications.

Whether interim attachments should be raised and the funds held by or to the credit of the Court released to the award holders in accordance with the compromise.

The order does not cite or analyse a statute, precedent, or legal test governing compromise or termination of the execution petitions.

Order XXI Rules 46, 46A, 53 and 64 of the Code of Civil Procedure are referred to in the execution petitions’ prayers as bases for attachment-related relief, but the Court did not rely on them in its reasoning.

The stated basis for the Court’s directions was the parties’ joint memo of compromise, which it directed to form part of the order.

The Court recorded that the parties had resolved their disputes for Rs.149.5 crore, that the agreed funds had been placed with the Court or were already to its credit, and that the parties’ representatives acknowledged the joint memo.

As the compromise also covered the unnumbered execution petition, the Court terminated that petition together with the listed execution petitions and closed the connected applications.

It consequently directed that interim attachments made in those proceedings be raised and provided for payment of the funds to the award holders as set out in the joint memo.

All interim attachments made under the execution petitions were raised.

The Rs.147 crore demand draft was directed to be kept in an interest-bearing account and paid to the award holders upon their filing a memo, in the proportions set out in paragraph 11 of the joint memo; the Rs.2.5 crore fixed deposits were likewise directed to be paid in those proportions upon a memo, without reference to the judgment debtors or other respondents.