Hira Singh vs . Rajesh on 22 August, 2022

[Cites 2, Cited by 3]

Himachal Pradesh High Court

Hira Singh vs . Rajesh on 22 August, 2022

Bench: Vivek Singh Thakur

Cr. Revision No. 351 of 2021 22.8.2022 Present: Mr.Ajay Thakur, Advocate, vice Mr.Sarthak Mehta, Advocate, for the petitioner.

Ms.Rekha Bansal, Advocate, vice Mr.K.B. Khajuria, Advocate, for the respondent.

                      rMr.Ajay    to
                       Cr. Revision No. 351 of 2021

                                  Thakur,   Advocate        appearing         under

instructions of original counsel, submits that there are no instructions on behalf of petitioner. He seeks one more opportunity to establish contact with the petitioner in terms of orders passed on 15.3.2022 and 17.6.2022.

Accepting his prayer, matter is adjourned.

List on 21st September, 2022.

Cr.M.P. No. 2668 of 2021

Despite repeated efforts made by learned counsel for the petitioner, he is not able to establish contact with the petitioner. Petition was filed in December, 2021, on which date petitioner had undertaken to deposit 50,000/- in the Registry of this Court on or before next date of hearing, i.e. 6.1.2022.

Thereafter notice was issued to the respondent and operation and execution of judgment dated 30.6.2021 passed by learned Additional Sessions Judge-II, Shimla in Criminal Appeal No. 37-R/10 of 2019, CIS Case No. 79/2019, titled as Hira Singh Vs. Rajesh, whereby the appeal filed by the petitioner against ::: Downloaded on - 22/08/2022 20:07:41 :::CIS the judgment dated 8.11.2019/27.11.2019 passed by learned .

ACJM, Court No. 1, Rohru, District Shimla H.P. in Criminal Case No. 112/3 of 2019, titled as Rajesh Vs. Hira Singh has been dismissed, was ordered to be stayed.

As per report of Registry, no amount has been deposited by the petitioner till date.

Taking into consideration entire facts circumstances, interim protection granted to the petitioner vide r and order dated 24.12.2021 passed in this application is vacated.

Copy of this order be transmitted to the trial Court for taking necessary action.

Respondent is also at liberty to take appropriate action accordingly.

The application stands disposed of.

(Vivek Singh Thakur), Judge.

22nd August, 2022 (Keshav) ::: Downloaded on - 22/08/2022 20:07:41 :::CIS

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Himachal Pradesh High Court