Suresh Kumar Gupta vs Sham Lal Gupta And Another
2024 Latest Caselaw 9254 P&H

Punjab-Haryana High Court

Suresh Kumar Gupta vs Sham Lal Gupta And Another on 30 April, 2024

                                      Neutral Citation No:=2024:PHHC:059119




287 IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                Neutral Citation No. 2024:PHHC:059119
                                CRM-M-65084-2023
                                Date of Decision: April 30, 2024

Suresh Kumar Gupta                            ...Petitioner

                  Versus

Sham Lal Gupta and another                    ...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Sherry K. Singla, Advocate for the petitioner.

            Respondent No.1 - Sham Lal Gupta present in person
            with his counsel Aakash Singla, Advocate.

DEEPAK GUPTA, J.(Oral)

On 22.12.2023, following order was passed by this Court:-

"Learned counsel for the petitioner has relied upon a judgment of Hon'ble Supreme Court in Jamboo Bhandari Vs. M.P. State Industrial Development Corporation Ltd. & Ors., Law Finder Doc. Id # 2313888, so as to assail the impugned order dated 13.09.2023 (Annexure P.3) passed by learned Additional Sessions Judge, Sangrur, whereby petitioner was directed to deposit 20% of the compensation amount as awarded by the trial Court. Learned counsel further contended that the said order is contrary to the law laid down by Hon'ble Supreme Court in the afore-said case. Notice of motion for 28.02.2024 to respondent No.1 only. In the meantime, it is directed that Appellate Court may proceed with the appeal but will not insist upon compliance of the impugned order."

2. Today, respondent No.1 - Sham Lal Gupta alongwith his

counsel has appeared and made categorical statement before this Court that

he has no objection if the present petition is allowed and that complainant

will not insist for depositing of 20%s of the compensation amount by the

petitioner-accused and that the Appellate Court be given direction, so as to

decide appeal in a time bound manner.

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Neutral Citation No:=2024:PHHC:059119

Neutral Citation No. 2024:PHHC:059119 CRM-M-65084-2023

3. Learned counsel for the petitioner has no objection.

4. In view of the aforesaid statement, the present petition is

disposed of with a direction to the Appellate Court to dispose of the appeal

within a period of 02 months from today, without insisting upon the

compliance of impugned order.

April 30, 2024                                 (DEEPAK GUPTA)
sarita                                              JUDGE
                  Whether reasoned/speaking: Yes/No
                  Whether reportable:        Yes/No




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