TARUN CHHABRA Vs. AMARBIR SINGH CHANDOAKE

JUDGEMENT

(1.) Learned proxy counsel appearing for Mr.Ashish Upadhyay submits that the respondent Ms.Balvinder Kaur is present in person and is agreeable to the proposal that as against the impugned order passed by the learned Trial Court directing deposit of Rs.10.00 lakhs, the petitioner be directed to deposit a sum of Rs.5.00 lakhs before the learned Trial Court within next 60 days from today and further deposit a sum of Rs.2.50 lakhs after expiry of 60 days period but within the next 60 days thereafter.

(2.) Dr.R.S. Sasan, learned counsel appearing for the petitioner agrees to the proposal and submits that the same will be complied within the timelines as directed.

(3.) In that view of the matter, the petition is disposed of with the following directions: