Unknown vs Ashwani Kumar V. Besar Singh Verma
2022 Latest Caselaw 5043 HP

Ashwani Kumar v. Besar Singh Verma

.

Cr.R. No. 175 of 2022

28.06.2022 Present: Mr. I.S. Narwal, Advocate, for the petitioner.

Learned counsel for the petitioner prays for and is

granted two days' time to take steps for the service of the sole

respondent enabling the Registry to issue notice returnable

within four weeks.

CrMP No. 1801 of 2022

By way of instant application, prayer has been

made for extension of time to deposit the compensation amount

in terms of order dated 11.4.2022.

For the reasons stated in the application, same is

allowed and by way of indulgence and as a last opportunity,

four weeks' time is granted to the applicant to deposit the

compensation amount in terms of order dated 11.4.2022, failing

which interim protection granted vide aforesaid order shall

come to an end and non-applicant/respondent shall be at

liberty to get the judgment of learned court below executed in

accordance with law. The application stands disposed of.

Cr.MP(M) No. 790 of 2022

Infructuous as petition is within limitation.

             28th June, 2022                                  (Sandeep Sharma),
             Manjit                                               Judge