Himachal Pradesh High Court
Dewan Chand vs . Shamsher Singh on 30 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Dewan Chand vs. Shamsher Singh .
Criminal Revision No.369 of 2021 30.03.2022 Present Ms. Mamta, Advocate vice Mr. Rajeshwar Thakur, Advocate, for the petitioner.
Criminal Revision No.369 of 2021 Last opportunity of one week, as prayed for, is granted to learned counsel representing the petitioner to take steps for the service of sole respondent, enabling the Registry to issue notice, returnable within four weeks, failing which, this Court shall have no option, but to dismiss the case for non-prosecution.
Cr.MP No.2755 of 2021 As per report of the Registry, in terms of order dated 30.12.2021, petitioner has deposited 50% of the compensation amount and has also furnished the bail bonds and as such, order dated 30.12.2021, is made absolute.
Alteration/Vacation/Modification on motion.
Application stands disposed of.
(Sandeep Sharma) Judge 30th March, 2022 (reena) ::: Downloaded on - 31/03/2022 20:13:02 :::CIS