ABHISHEK KUMAR Vs. NEHA LAL

JUDGEMENT

(1.) Crl.M.C. 1504/2018 & Crl.M.A.5477/2018(stay)

(2.) By order dated 23.03.2018, petitioner was directed to deposit a sum of Rs. 2,00,000/- with the Trial Court.

(3.) Learned counsel for the respondent submits that respondent has received only a sum of Rs.1,64,000/-. Learned counsel for the petitioner submits that Rs.2,74,000/- already stands paid over and above the said amount of Rs.2 lakhs deposited in the Trial Court.