Himachal Pradesh High Court
Vishnu Dutt vs . Surender Dutt on 14 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Vishnu Dutt vs. Surender Dutt Criminal Revision No.38 of 2021 .
14.06.2022 Present: Mr. Mehar Chand, Advocate, for the petitioner.
Mr. Rupender Singh Thakur, Advocate, for the respondent.
Pursuant to order dated 07.04.2022, petitioner has come present. He states that after passing of order dated 07.04.2022, he has paid 1 lac rupees on 05.05.2022 to the complainant at his residence.
He further states that with the intervention of family members, parties have agreed for final settlement in the sum of Rs.9 lac. He also states that as of today, he has already paid Rs.6,50,000/- and remaining amount shall be paid by him within a period of two months. Factum with regard to payment of Rs. 1 lac has been seriously disputed by Mr. Rupender Singh Thakur, learned counsel representing the respondent and as such, this Court deems it fit to summon both the parties to lis, on the next date of hearing.
List on 25.08.2022, on which date, parties shall remain present in the Court.
(Sandeep Sharma) Judge 14th June, 2022 (reena) ::: Downloaded on - 14/06/2022 20:05:35 :::CIS