Himachal Pradesh High Court
Hari Om vs . Rajinder Bhaik on 18 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Hari Om vs. Rajinder Bhaik Cr. Revision No. 375 of 2021 .
18.11.2022 Present: Ms. Hem Lata, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Ms. Shivani Vardhan, Advocate, vice Mr. Narender Singh Thakur, Advocate, for the respondent.
Learned counsel for the petitioner submits that balance amount of compensation i.e. Rs.4,60,000/- has been deposited by the petitioner in the Registry on 14.11.2022. Registry to check and report.
As entire amount stands deposited, learned counsel for the petitioner submits that the petitioner intends to compound the case instead of contesting it on merit. Therefore, learned counsel for the respondent, as prayed, is granted two weeks time to have instructions.
List for consideration on 2nd December, 2022.
(Vivek Singh Thakur) Judge 18th November, 2022 (himani) ::: Downloaded on - 18/11/2022 20:35:40 :::CIS