Lalita Gupta vs . The Maha Lakshmi Cooperative ...
2023 Latest Caselaw 5420 HP

Lalita Gupta vs. The Maha Lakshmi Cooperative Credit Society Ltd. and another

.

Cr. Rev. No. 677 of 2022

09.05.2023 Present: Mr. J.P. Sharma, Advocate for the petitioner.

Ms. Suchitra Sen, Advocate for respondent No. 1.

M/s Jitender Sharma, Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate

Generals with Mr. Gautam Sood, Deputy Advocate General, for respondent No. 2.

Order dated 15.03.2023 has not been complied with. In

this view of the matter, interim protection granted to the petitioner in

terms of order dated 15.12.2022 is hereby recalled. Respondent No. 1

shall be at liberty to execute the judgment of conviction passed by

learned Trial Court, as upheld by learned Appellate Court and the

petitioner shall not use pendency of the present petition as a tool to

subvert the execution proceedings.

(Ajay Mohan Goel) Judge May 09 2023 (narender)