Bhagwan Singh vs . Kamal Swaroop Verma
2022 Latest Caselaw 11868 HP

Bhagwan Singh vs. Kamal Swaroop Verma

.

Cr. Revision No.651 of 2022

30.12.2022 Present Mr. Mohar Singh, Advocate, for the petitioner.

Steps for the service of sole respondent are stated to

have been taken two days back, if it is so, Registry to issue notice to

the respondent, returnable within a period of four weeks

r to Cr.MP No.4127 of 2022

For the reasons stated in the application, the same is

allowed and further four weeks' time, as prayed for, is granted to the

applicant-petitioner to comply with order dated 1.12.2022 passed in

CMP No.3709 of 2022, failing which, interim protection granted by

this Court vide order dated 1.12.2022 shall come to an end and

respondent-complainant would be at liberty to get the judgment of

trial Court executed in accordance with law. The application stands

disposed of.

                                                                  (Sandeep Sharma)
                                                                       Judge
              30th     December, 2022
                        (shankar)