Himachal Pradesh High Court
Lekh Raj vs Rakesh Puri on 30 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Lekh Raj Versus Rakesh Puri Cr. Revision No.364 of 2017 30.09.2022 Present: Mr. Rajiv Jiwan, Sr. Advocate, with Mr. Hitender Verma, Advocate, for the petitioner.
Mr. Ishan Sharma, Advocate, for the respondent.
Learned Senior Counsel appearing for the petitioner states that the petitioner is present in the Court in person and he has brought with him a Bank Draft for an amount of Rs.50,000/, drawn in favour of learned Registrar General, High Court of Himachal Pradesh, which the petitioner may be permitted to deposit with the Registry of this Court. Learned Senior Counsel further submits that hearing of the petition be deferred by about four weeks, so that in the meanwhile the petitioner can deposit some more amount. As prayed for, hearing of the case is deferred to 23.11.2022.
At this stage, Mr. Ishan Shama, learned counsel for the respondent submits that let the amount which has been deposited by the petitioner either with the Registry of this Court or with the Registry of the learned ::: Downloaded on - 30/09/2022 20:04:46 :::CIS .
2 Trial Court, be released in favour of the respondent/ claimant. Ordered accordingly.
The amount be released in favour of the respondent/complainant in his bank account, details whereof shall be provided by the learned counsel for the respondent to the respective Registries. The amount be released with uptodate interest accrued, if any, upon the same.
(Ajay Mohan Goel) Judge September 30, 2022 (Rishi) ::: Downloaded on - 30/09/2022 20:04:46 :::CIS