Punjab-Haryana High Court
M/S Asians Buildtech Engineers And Ors vs Anil Kumar on 31 May, 2019
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-19620-2018 (O&M)
DATE OF DECISION:-31.05.2019
M/S ASIANS BUILDTECH ENGINEERS ...PETITIONERS..
AND ORS.
V.
ANIL KUMAR ...RESPONDENT...
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: Mr.Vikas Malik, Advocate for the petitioners.
Mr. Ram Kumar Saini, Advocate for the respondent.
***
RAMENDRA JAIN, J. (ORAL)
For non-compliance of order dated 08.05.2019 and also considering the fact that earlier cheques issued by the petitioners pursuant to compromise (R/32) with the complainant in the Mediation Centre, Dwarka Courts, New Delhi, were dishonoured and further that earlier similar petition bearing CRM-M-30715-2017 filed by the petitioners was dismissed, for not adhering the compromise, the instant petition is dismissed, with exemplary costs of `20,000/- to be deposited with Legal Aid Fund, inasmuch as, instant petition is a gross abuse of the process of law and repeatedly wasting the precious time of the Court.
31.05.2019 (RAMENDRA JAIN)
sonika JUDGE
whether speaking/reasoned: Yes/No
whether reportable: Yes/No
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