Madhya Pradesh High Court
Dilip Shivhare vs Kamal Kumar Bachhani on 16 August, 2018
1 MCRC-2603-2013
The High Court Of Madhya Pradesh
MCRC-2603-2013
(DILIP SHIVHARE Vs KAMAL KUMAR BACHHANI)
9
Jabalpur, Dated : 16-08-2018
Shri Rajiv Mishra, learned counsel for the applicant.
Shri Satyam Agrawal, learned counsel for the respondent.
Learned counsel for the parties submitted that the parties have entered into compromise out of the Court and have filed an application for compromise into the matter.
Let the matter be placed before the Registrar (J-II) for verification o f the genuineness and authenticity of the compromise application filed by the parties and submit its report today itself.
Case be listed today itself along-with the report.
(RAJEEV KUMAR DUBEY) JUDGE Later on :-
Accused/applicant is directed to deposit 15% of the cheque amount by way of cost as held by Hon'ble Apex Court in the case of Damodardas S. Prabhu Vs. Sayed Babalal H (2010) 5 SCC 663 before the next date of hearing.
List in the next week.
(RAJEEV KUMAR DUBEY) JUDGE Digitally signed by VARSHA SINGH Date: 21/08/2018 12:16:37