Cr.Mp No.306/2021 In Cr. Revision ... vs Mr. Arvind Sharma
2021 Latest Caselaw 1339 HP

Cr.MP No.306/2021 in Cr. Revision No.88/2020

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25.02.2021 Present: Mr. Rajesh Kumar Sharma, Advocate, for the petitioner.

Mr. Arvind Sharma, Advocate, for respondent No.1.

Mr. Nand Lal Thakur, Addl. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for

respondent No.2/ State.

Cr.MP No.306 of 2021

The present application has been filed by the petitioner for extension of

time to deposit the amount of compounding fee in terms of judgment dated

18.2.2020. Mr. Arvind Sharma, learned counsel, for the State Bank of

India, submits that given COVID-19 Pandemic, he has no serious objection

if this Court extends the time.

Given above, the time to deposit the amount of compounding fee, is

extended till 31.3.2021. The application stands disposed of.

Copy Dasti.

                                                                                  (Anoop Chitkara)
                      February 25 , 2021 (KS)                                         Judge