SPA/198/2022
2022 Latest Caselaw 2323 UK

                Office Notes,
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      Date                                        COURT'S OR JUDGES'S ORDERS
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                                  SPA No. 198 of 2022

                                  Hon'ble Vipin Sanghi, C.J.
                                  Hon'ble Ramesh Chandra Khulbe, J.

Ms. Devika Tiwari, learned counsel for the appellant.

Modification Application (MCC No. 03 / 2022)

Issue notice.

Mr. J.C. Pande, learned Standing Counsel for the State, accepts notice on behalf of respondent Nos. 1, 2 and 3.

Mr. Nagesh Aggarwal, learned counsel, accepts notice on behalf of respondent Nos. 4 and 5.

By this application, the appellant seeks modification of the judgment and order dated 12.07.2022, with respect to the amount to be deposited by the appellant before this Court.

The submission of learned counsel for the appellant is that this Court had required the appellant to deposit 50% of the amount of compensation received by her on the basis that the total amount received was Rs.7,54,917/-.

The appellant points out that the recovery certificate issued by the respondent is to the tune of Rs.3,33,051/-. She submits that the appellant may be permitted to deposit the amount for which the recovery certificate has been issued.

Counsels for the respondents does not oppose the application.

Accordingly, the judgment and order dated 12.07.2022 stands modified to the extent that the appellant shall deposit an amount of Rs.3,33,051/-.

Modification Application (MCC No. 03 of 2022) stands disposed of.

Copy of the order be provided to the counsel for the appellant during course of the day.

       (R.C. Khulbe, J.)     (Vipin Sanghi, C.J.)
          27.07.2022             27.07.2022

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