Himachal Pradesh High Court
Vijay Kumar Sharma vs . Prashant Singla on 15 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vijay Kumar Sharma Vs. Prashant Singla .
Cr. Revision No. 229 of 2021 15.6.2022 Present: Mr.Mohar Singh, Advocate, for the petitioner.
Mr.Atul G. Sood, Advocate, for the respondent.
Learned counsel for the petitioner submits that in present case compensation amount is 80,000/- and out of that 27,500/- has been deposited by the petitioner in the trial Court and petitioner intends to settle the dispute amicably, for which respondent has agreed. Learned counsel for the petitioner submits that petitioner shall pay balance amount of compensation of 52,500/- in two equal installments, first installment whereof shall be paid on or before 31st July, 2022 and second installment shall be paid on or before 31st August, 2022. He further submits that amount deposited in the trial Court is also to be released in favour of respondent.
In view of submission of learned counsel for the petitioner, trial Court is directed to release the amount deposited by the petitioner, in favour of respondent Prashant Singla (complainant in Cr. Case No. 224-3 of 2019/16) by remitting the same in his bank account without issuing notice to the petitioner Vijay Kumar, on furnishing copy of this order and details of bank account of respondent Prashant Singla.
Petitioner is also directed to deposit/make payment of balance amount of compensation, as undertaken by him.
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Parties are permitted to produce copy of order downloaded from the High Court website and concerned authority/trial Court shall not insist for certified copy of the order, however, if required it may verify the order from the High Court website or otherwise.
15th June, 2022
(Keshav)
r to (Vivek Singh Thakur),
Judge.
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