Subhash Kumar Panwar vs Carrier Midea India Pvt Ltd And Anr
2025 Latest Caselaw 1663 Gua

Gauhati High Court

Subhash Kumar Panwar vs Carrier Midea India Pvt Ltd And Anr on 1 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No.# 1/2

GAHC010016772023




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                             THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./39/2023

            SUBHASH KUMAR PANWAR
            PROPRIETOR OF G.S. ELECTRONICS, KAMRUP FLOUR MILLS COMPOUND,
            G.S. ROAD, NEWS LIVE, CHRISTIANBASTI, GUWAHATI-781005.



            VERSUS

            CARRIER MIDEA INDIA PVT LTD AND ANR
            A REGISTERED COMPANY CARRYING ON BUSINESS ACTIVITIES AS
            CONSUMER DURABLES COMPANY HAVING ITS REGISTERED OFFICE AT
            PLOT NO. 51, SECTOR-32, GURGAON, -122001, HARYANA AND BRANCH
            OFFICE AT 563, SOOD VILLA, 2ND FLOOR, CHRISTIANBASTI, OPP. SOHUM
            SHOPPEE, G.S. ROAD, GUWAHATI-781005, REP. BY ITS SALES MANAGER
            SRI MANOJ KUMAR HAZARIKA.

            2:THE STATE OF ASSAM
             REP. BY THE PP
            ASSAM

Advocate for the Petitioner : MR. O P BHATI, S. K. GUPTA,M K GOGOI,MR. P SARMA,MR T
C DAS
Advocate for the Respondent : PP, ASSAM,

                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

01.08.2025

Heard Mr. P. Sarma, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent no. 3, State of Assam.

Page No.# 2/2

2. This criminal revision petition has been preferred challenging the legality and validity of the Orders, dated 04.05.2021 and 21.12.2022 passed by the Court of learned Additional Sessions Judge, Kamrup [M] in Criminal Appeal no. 50/2021, whereby the petitioner was directed to pay 20% of the compensation amount to the complainant as awarded by the Court of learned Sub-Divisional Judicial Magistrate [S] no. 2, Kamrup [M], Guwahati in a Judgment dated 31.03.2021.

3. The criminal revision petition has been identified for inclusion in the cause-list under the heading "For referral to the Special Mediation Drive-Mediation 'For the Nation' list".

4. Having regard to the issues involved, this Court is of the view that there exists an element for settlement.

5. The first date of mediation is fixed on 28.08.2025, as agreed to by the learned counsel for the parties.

6. As per the Standard Operating Procedure for the campaign' 'Mediation for the Nation', mediation can be conducted completely in offline mode [physical mode], or in online mode or in hybrid mode.

7. The Coordinator/Nodal Officer of the Mediation Centre shall ensure service of notice upon the respondent no. 1 so as to facilitate the mediation process.

8. For the purpose of further reference, the parties shall contact the Coordinator/Nodal Officer of the Mediation Centre, Mr. Joydev Koch, Mobile no. 7099063524, Email id - [email protected].

9. List the case for report after conclusion of the mediation process.

JUDGE

Comparing Assistant