Himachal Pradesh High Court
Jeet Ram vs . Hp Gramin Bank on 14 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Cr. Revision No.195 of 2022 14.11.2022 Present Mr. Sanket Sankhyan, Advocate, for the petitioner.
Ms. Devyani Sharma, Advocate, for the respondent.
Ms. Devyani Sharma, Advocate has put in appearance on behalf of the sole respondent. Pursuant to order dated 23.4.2022 neither 30% of the compensation amount has been deposited nor bail bonds have been furnished by the petitioner and as such, interim protection granted by this Court vide order dated 23.4.2022 deserves to be vacated, however, by way of indulgence and as a last opportunity, further one weeks' time, as prayed for, is granted to the petitioner to make the complete payment to the respondent-bank, enabling this Court to pass order for compounding the offence while exercising power under Section 147 of the Act.
List on 23.11.2023, on which date, petitioner shall remain present in Court.
(Sandeep Sharma) Judge 14th November, 2022 (shankar) ::: Downloaded on - 14/11/2022 20:34:58 :::CIS