Padam Chand vs Golf Link Finance & Resorts Pvt. ...
2022 Latest Caselaw 8987 HP

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Padam Chand Vs Golf Link Finance & Resorts Pvt. Ltd.

Cr.Revision No. 529 of 2022

02.11.2022 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.

Cr.M.P No. 3295 of 2022

By way of instant application, prayer has been

made by the applicant for extension to comply with order dated

27.9.2022,passed in CR.MP No. 2998 of 2022, whereby this

Court while suspending substantive sentence imposed by Court

below directed the applicant- accused to deposit 50% of the

compensation amount. Since on account of compelling

circumstance, applicant/petitioner has not been able to do the

needful in term so order dated 27.9.2022, prayer has been

made for extnesion of time on his behalf.

For the reasons stated int eh application same is

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

the petitioner to comply wth order dated 27.9.2022, failing

which interim protection granted vide aforesaid order shall

come to an end and non-applicant respondent would be at

liberty to get the judgment of court below executed in

accordance with law. Application stand disposed of.

(Sandeep Sharma)

Judge September 09, 2022 (gaurav)