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Firoj Khan vs Arup Bose
2022 Latest Caselaw 495 Chatt

Citation : 2022 Latest Caselaw 495 Chatt
Judgement Date : 27 January, 2022

Chattisgarh High Court
Firoj Khan vs Arup Bose on 27 January, 2022
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                     Proceeding Through Video Conferencing

                                 CRR No. 44 of 2019
                       Priyanka Rani Tirkey Versus Arup Bose

                                      CRR/45/2019,




27/01/2022        Mr. Nishikant Sinha, Counsel for the applicant.

                  None for the respondent.

As per order dated 15/10/2019 passed in these revision petitions, respondent was granted one month time for depositing the amount of compensation as ordered by the Trial Court and on 15/11/2019 due to non- appearance of the counsel for the respondent and non depositing of the compensation amount, a bailable warrant was issued against him for his appearance before this Court on 13/01/2020. On 13/01/2020, despite service of bailable warrant on the respondent, he did not appear and counsel for the respondent submitted that he has no contact with him. In these circumstances, a non-bailable warrant was issued against the respondent for his production before this Court on 07/04/2020. The said warrant remained unserved and the matter could not be listed on the said date due to lock-down.

In compliance of order dated 24/11/2021, whereby fresh non-bailable warrant was issued against the respondent for his production before this Court today, the respondent has been brought before this Court from Central Jail, Ambikapur (C.G.) by Mr. Brijnath Paikra, Assistant Sub Inspector and Mr. Isdor Ekka, Head Constable.

On being asked, the respondent states that he is not in a position to deposit the fine/compensation amount as ordered by the Trial Court.

Additional Registrar (Judicial) is directed to prepare appropriate warrant for sending the respondent back to jail for undergoing the jail sentence in default of payment of compensation amount as per the impugned judgment of the Trial Court.

List these cases for final hearing on 12/05/2022.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant

 
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