Himachal Pradesh High Court
Dhalu Ram vs . Joginder Sharma on 7 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Dhalu Ram vs. Joginder Sharma Cr. Revision No. 274 of 2021 .
07.11.2022 Present: Mr. Vishal Panwar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for the respondent. Learned counsel for the petitioner submits that in addition to the amount of Rs. 50,000/- which has been deposited by the petitioner, he is willing to settle the matter with the respondent by making onetime payment of Rs. 2,00,000/-. Learned counsel for the respondent submits that the offer of the petitioner is acceptable to him that is in all petitioner shall pay to the respondent an amount of Rs. 2,50,000/- which includes Rs. 50,000/- already deposited. He further submits that the petitioner stood pay the balance of Rs. 2,00,000/- within two weeks. Petitioner is granted four weeks time to do the needful who may deposit an amount of Rs. 2,00,000/- in the Registry of this Court or may pay the amount directly to the respondent. It is made clear that in case the said amount is not deposited or paid by the petitioner on or before the next date of hearing, then the case will be heard on merit.
List on 7th December, 2022.
(Ajay Mohan Goel) Judge 7th November, 2022 (himani) ::: Downloaded on - 07/11/2022 20:34:29 :::CIS