Madhya Pradesh High Court
Tahir Ali vs Gurunanak Fire Works Thru. Sanjay on 6 January, 2017
M.Cr.C. No. 12083 OF 2016
06.01.2017
Shri Manish Joshi, learned counsel for the petitioner.
Shri Satish Tomar, learned counsel for the respondent.
Learned counsel for the petitioner further prays for four weeks time to settle the matter by way of compromise and to pay money under the compromise said to have been arrived at between the parties.
In the meantime, learned counsel for the respondent is permitted to withdraw the amount of Rs. 1,00,000/- deposited by the petitioner with the trial Court, regarding which, the learned counsel for the petitioner has no objection.
Matter be listed after four weeks.
C.c. as per rules.
(Ved Prakash Sharma)
sk Judge