Himachal Pradesh High Court
Bablu Kolas vs . H.P. Gramin Bank. on 17 July, 2023
Author: Virender Singh
Bench: Virender Singh
Bablu Kolas vs. H.P. Gramin Bank.
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Cr. Revision No.242 of 2023 17.07.2023 Present: Ms. Anchal Sharma, Advocate, vice Mr.Hemant Kumar Thakur, Advocate, for the petitioner.
Cr.M.P No.2485 of 2023 in Cr. R. No.242 of 2023 By way of present application, the applicant has sought extension of time to comply with the order passed by this Court on 08.05.2023. In this application, circumstances of the applicant has been mentioned, seeking the extension of time to comply with the order.
Considering the fact that the order directing the applicant to pay the amount of compensation was passed on 08.05.2023, as such, the application is considered and allowed. Let, order dated 08.05.2023 be complied with on or before the next date of hearing, failing which, the protection, which has been given to the applicant vide order dated 08.05.2023, shall be withdrawn and the learned trial Court is free to proceed further in accordance with law. The application, is thus disposed of.
Let the compliance report be called for, from the learned trial Court for the said date.
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