CR.R/244/2020
2021 Latest Caselaw 2148 HP

Cr. Revision No. 244 of 2020

16.03.2021 Present: Mr. Hakam Bhardwaj, Advocate for the petitioner.

.

Mr. Surender Saklani, Advocate for the respondent.

As per report of the Registry, neither bail bonds

have been furnished nor the amount of compensation, as directed

by this Court, deposited by the petitioner. In view of this fact,

interim order dated 30.10.2020, passed in Cr.M.P. No. 1463 of

2020, is revoked and pendency of this petition shall not come in

the way of the respondent/complainant to take appropriate steps

for implementation of the judgments in his favour.

List after four weeks.

(Ajay Mohan Goel)

Judge March 16,2021

(narender)