Himachal Pradesh High Court
Babli Devi vs . Pratham Vohra on 9 January, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Babli Devi vs. Pratham Vohra .
Cr. Appeal No. 256 of 2021 09.01.2023 Present: Mr. Dheeraj K. Vashisht, Advocate for the appellant.
None for the respondent.
In terms of order dated 17.06.2022, the Court had directed issuance of bailable warrant in the sum of Rs.10,000/-
with one surety in the like amount, to be executed by the respondent to the satisfaction of the learned Trial Court. The Court stands informed that the bailable warrants have been executed to the satisfaction of the Executing Officer and that too for a sum of Rs. 5,000/-. A perusal of the record demonstrates that despite service, none has put in appearance on behalf of the respondent.
Learned Counsel for the appellant informs the Court that though earlier respondent was being represented by Mr. Jagat Paul, Advocate, but on account of conduct of the respondent, subsequently he has stopped appearing for him.
Be that as it may, in view of the fact that the order passed by the Court dated 17.06.2022 has not been complied with in letter and spirit, let non-bailable warrants be issued for securing the presence of the respondent before the Court returnable for 06.03.2023.
List on 06.03.2023.
(Ajay Mohan Goel) Judge January 09, 2023 (narender) ::: Downloaded on - 09/01/2023 20:35:24 :::CIS