CR.R/315/2019
2021 Latest Caselaw 2691 HP

Cr.R. No.315 of 2019

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20.04.2021 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr.

Vivek Sharma, Advocate for the petitioner.

Mr. Amrinder Singh Rana, Advocate, for the respondent.

Cr.MP No. 551 of 2021

By way of instant application, prayer has been

made on behalf of the applicant/petitioner for extension of time to

comply with the order dated 19.08.2019, passed by this Court,

whereby this Court while suspending substantive sentence

imposed by learned Courts below, directed the

applicant/petitioner to deposit entire amount of compensation as

awarded by learned Courts below within eight weeks.

Though having taken note of the fact that prior to

filing of the application at hand, this Court on two occasions, had

already extended time, there appears to be no reason to accede

to the fresh request for extension of time, however, on account of

explanation rendered in the application, which is duly supported

by an affidavit, this Court deems it fit to grant last opportunity of

two months to comply with the order dated 19.08.2019, failing

which, order dated 19.08.2019, shall come to an end

automatically and respondent-complainant shall at liberty to get

the judgment of learned Trial Court executed in accordance with

law.

Copy dasti.

(Sandeep Sharma) Judge 20th April, 2021 (reena/sushma)