CRLR/231/2022
2023 Latest Caselaw 1346 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      CRLR No. 231 of 2022
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. Vaibhav Singh Chauhan, proxy counsel for Mr. Pankaj Kumar Sharma, counsel for the revisionist.

2. Mr. Dinesh Chauhan, Brief Holder for the State.

3. Mr. Shobhit Saharia, counsel for the respondent no. 2.

4. Mr. Vaibhav Singh Chauhan, proxy counsel would submit that an amicable settlement has been taken place between the parties and now the revisionist is ready to deposit 15% of the cheque amount in view of the direction given in the judgment of the Hon'ble Supreme Court. Thus, he needs some time to complete the formalities.

5. The request is not opposed by the State counsel as well as counsel for the respondent no. 2.

6. Request is allowed.

7. List this matter on 28.07.2023.

(Vivek Bharti Sharma, J.) 16.05.2023 Akash