Jeet Ram vs . Devender Chauhan
2022 Latest Caselaw 8519 HP

Jeet Ram Vs. Devender Chauhan

.

Cr. Revision No. 297 of 2022

14.10.2022 Present: None for the petitioner.

Mr.Jeevesh Sharma, Advocate, for the respondent.

As per report of Registry compensation amount has

not been deposited by the petitioner.

Court judgment has not been filed.

r Certified copy of trial

In the interest of justice, by granting one more

opportunity, time to deposit compensation amount in

compliance of order dated 13.6.2022, is extended up to

22.11.2022. Certified copy of trial Court judgment be also filed

in the meanwhile.

List for consideration on 25th November, 2022.

(Vivek Singh Thakur), Judge.

14th October 2022 (Keshav)