4.2021 Present: Mr. Goldy Dhiman vs Ms. Veena Sharma
2021 Latest Caselaw 2544 HP

CrMMO No. 323 of 2020

1.4.2021 Present: Mr. Goldy Dhiman, Advocate vice Mr. Sat Parkash,

.

Advocate, for the petitioner.

Ms. Veena Sharma, Advocate, for the respondent.

CrMP No. 1434 of 2020 Learned counsel for the respondent prays for and is

granted four weeks' time to file reply to the application.

However in the meantime, operation and execution of

judgment dated 2.1.2020 passed by learned Sessions Judge,

Chamba Division Chamba, Himachal Pradesh in Cr. Revision

No. 23 of 2019, shall remain stayed subject to deposit of

entire amount of compensation awarded by learned court

below with the Registry of this Court within four weeks.

CrMMO No. 323 of 2020

Having regard to the nature of dispute inter se parties,

there appears to possibility of amicable settlement inter se

parties, if they are persuaded to do so, as such, on the joint

request of learned counsel for the parties, list on 12.5.2021,

on which parties shall remain present.

Copy Dasti.

(Sandeep Sharma) Judge

April 1, 2021 (vikrant)