Himachal Pradesh High Court
Jag Mohan Jinta vs Manju Jinta on 1 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Jag Mohan Jinta Vs Manju Jinta .
Cr.MMO No. 399 of 2020 with Cr.MMO No. 341 of 2016 01.05.2023 Present: Mr. Sambhav Bhasin, Advocate, for the petitioner in both the petitions.
Mr. Y.K. Thakur, Advocate, for the respondent in both the petitions.
More time sought to deposit balance amount in terms of compromise.
The record reveals that this Court recorded the terms of compromise arrived at between the parties on 26th October,2021 and as per one of the terms of such compromise, the petitioner was required to deposit the agreed amount on or before 7.12.2021. More than a year has elapsed but the commitment made by the petitioner has still not been fully adhered to.
The petitioner is afforded one last opportunity to comply with the order dated 26.10.2021. The petitioner is directed to deposit the entire amount in terms of aforesaid order on or before 19.06.2023, failing which the matter shall be heard on merits on the said date.
( Satyen Vaidya ) Judge May 1st, 2023 (Gaurav) ::: Downloaded on - 01/05/2023 20:57:34 :::CIS