Himachal Pradesh High Court
Deepak Khullar vs . H.P. Gramin Bank on 16 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Deepak Khullar vs. H.P. Gramin Bank Cr. Revision No.310 of 2021 .
16.03.2022 Present Mr. Surender Verma, Advocate, for the petitioner.
Ms. Devyani Sharma, Advocate, for the respondent.
Since, despite sufficient opportunity, applicant/petitioner has failed to deposit entire compensation amount and furnish personal bond in terms of order dated 26.11.2021 and as such, interim protection granted by this Court vide aforesaid order dated 26.11.2021 is vacated and non-applicant/respondent is at liberty to get the judgment of trial court executed in accordance with law.
List this matter for final hearing on 28.04.2022.
(Sandeep Sharma) Judge 16th March, 2022 (reena) ::: Downloaded on - 16/03/2022 20:14:15 :::CIS