Supreme Court - Daily Orders
Satish Tandon vs State Of Punjab &Amp Anr on 14 February, 2015
1
ITEM NO.3 LOK ADALAT NO.4 SECTION IIB
BEFORE THE SUPREME COURT LOK ADALAT
HELD AT NEW DELHI
[Organised by National Legal Services Authority and
Supreme Court Legal Services Committee]
UNDER SECTION 19 OF THE LEGAL SERVICES AUTHORITIES ACT,1987]
PROCEEDINGS OF
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3411/2014
SATISH TANDON Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR Respondent(s)
Date : 14-02-2015 Present :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE DR. JUSTICE ARIJIT PASAYAT HON'BLE MRS. JUSTICE GYAN SUDHA MISHRA For Petitioner(s) Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru,Adv. Mr. Satish Tandon, Adv.
For Respondent(s) Mr. V. N. Raghupathy,Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. Narendra Pal Singh, Adv.
A W A R D The dispute between the parties has been referred for determination to the Lok Adalat.
Heard learned counsel for the parties. The petitioner as well as respondent no.2 are also present in person. Demand Draft Signature Not Verified no. 406694 dated 23.01.2015 has been handed over to Digitally signed by Vinod Kumar Date: 2015.04.11 respondent no. 2 by the petitioner before us and he agreed to 11:58:38 IST Reason: pay a sum of Rs.4,00,000/- (Rupees Four Lakh only) by 31 st March, 2015 and a further sum of Rs.1,25,000/- (Rupees One Lakh 2 Twenty Five Thousand Only) by the 30 th April, 2015 to respondent no. 2.
The matter is accordingly disposed of. However, if the payment, as undertaken to be made by the petitioner, is not made in terms of this award, the arrangement shall not work out and the matter shall be restored for hearing on merits before the Court.
___________________J. _______________J. ________________J. [GYAN SUDHA MISRA] [ARIJIT PASAYAT] [ANIL R. DAVE] MEMBER, LOK ADALAT MEMBER, LOK ADALAT MEMBER, LOK ADALAT