Himachal Pradesh High Court
Shiv Prashad Kapoor vs . Himachal Pradesh Gramin Bank on 18 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Shiv Prashad Kapoor Vs. Himachal Pradesh Gramin Bank Cr. Revision No. 53 of 2020 .
18.05.2022 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Petitioner is present in person.
M/s Devyani Sharma & Basant Thakur, Advocate, for the respondent.
Cr. Revision No. 53 of 2020 & Cr. MP No. 1079 of 2022 The petitioner is present in person. He submits that the balance amount shall positively be deposited within a period of two weeks from today.
On the request of learned counsel for the petitioner, the case is ordered to be listed on 2 nd June, 2022. Let the balance amount, as prayed for, be positively deposited within two weeks. Thereafter, the petitioner shall be at liberty to move an appropriate application for compounding of the offence, subject to payment of 5% of the cheque amount before the Himachal Pradesh State Legal Services Authority.
(Ajay Mohan Goel) Judge May 18, 2022 (bhupender) ::: Downloaded on - 18/05/2022 20:10:01 :::CIS