Himachal Pradesh High Court
Jeet Ram vs . Hp Gramin Bank on 23 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Cr. Revision No.195 of 2022 23.11.2022 Present Mr. Sanket Sankhyan, Advocate for the petitioner.
Ms. Devyani Sharma, Advocate, for the respondent.
Pursuant to order dated 14.11.2022, petitioner has come present in Court. He states that on account of financial crunch, he has not been able to comply with order dated 23.4.2022, but he is ready and willing to settle the matter with the respondent under one time settlement and in this regard, he has approached the Bank.
However, before considering the prayer made on behalf of the petitioner for compounding the offence, this Court deems it fit to direct the petitioner to comply with order dated 23.4.2022 at first instance to show his bona-fide. Learned counsel for the petitioner prays for and is granted one week's time to deposit 30% of the compensation amount, failing which, interim protection granted by this Court vide order dated 23.4.2022 shall come to an end and respondent-complainant would be at liberty to get the judgment of trial Court executed in accordance with law. However, it is clarified that on the next date of hearing, matter shall be heard finally.
List on 8.12.2022, on which date, petitioner shall remain present in Court.
(Sandeep Sharma) Judge 23rd November, 2022 (shankar) ::: Downloaded on - 23/11/2022 20:36:03 :::CIS