CRLR/56/2021
2021 Latest Caselaw 670 UK

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                                  CRLR No.56 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Deep Prakash Bhatt, learned counsel for the revisionist.

Mr. Sachin Panwar, learned B.H. for the State.

Heard.

Admit.

Compounding application (IA 1/21) has been moved by the parties.

In view of the law laid down by the Hon'ble Supreme Court in the case of 'Damodar S.Prabhu vs Sayed Babalal' reported in 2010 (5) SCC 663, the revisionist is directed to deposit the amount held out in the said judgment, and only thereafter, the compounding application can be considered.

List after compliance.

(R.C. Khulbe, J.) 04.03.2021 Rdang