Jammu & Kashmir High Court
Robkar vs Vishal Anand on 12 May, 2023
S. No. 21
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBCR No. 04/2018
c/w
CRR No. 04/2017
ROBCR No. 05/2018
ROBKAR ....Petitioner(s)/Appellant(s)
Through :- Mr. Koshal Parihar, Advocate.
V/s
Vishal Anand
Through :- Mr. J.P. Sharma, Advocate.
Coram: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
ORDER
Both the parties are present in person.
In view of the order dated 01.12.2021 passed in CrlM No. 199/2019 [02/2019], ROBCR Nos. 04/2018 & 05/2018 have been disposed of by directing the petitioner to deposit the amount of Rs. 15,000/- with the Registry of this Court, which stands deposited.
CRR No. 04/2017
Record from the Appellate Court has been received, however, the same is awaited from the trial Court, i.e., the Court of learned Judicial Magistrate (City Judge), Jammu regarding File No. 112/complaint in case titled, "Surjit Singh vs. Vishal Anand" decided on 29.12.2015. Registry shall requisition the record from the concerned Court.
List again on 07.06.2023, awaiting trial Court record. Both the counsel, at this stage, submit that there is possibility of exploring compromise between the parties with regard to the dispute and seek 2 two weeks' time in this behalf. They shall be at liberty to inform this Court on the next date of hearing.
(M A Chowdhary) Judge Jammu 12.05.2023 Ram Krishan