JAI KUMAR SHYAMSUKHA Vs. BANWARI LAL CHIPA

JUDGEMENT

(1.) By this Interim Application, the applicants seeks the following reliefs:

(2.) Perused the papers. It appears that the applicant herein had filed Criminal Appeal No. 171 of 2020 in this Court. It is not in dispute that the said Criminal Appeal was disposed of by this Court, in view of the Consent Minutes of the Order dtd. 24/6/2022, duly signed by the Power of Attorney holders of the Appellant and by the Respondent - Banwari Lal Chipa. By the Consent Minutes of the Order, the Respondent - Banwari Lal Chipa, undertook to deposit the amounts mentioned in the said Consent Minutes of the Order with interest @ of 9 % p.a from the date of the impugned order dated 13 th January 2020 till the date of the deposit in this Court. Both parties had agreed and undertaken to comply with their respective undertakings as stated in the Consent Minutes of the Order. It is not in dispute that the money as stated in the Consent Minutes of the Order, were deposited by the Respondent - Banwari Lal Chipa albeit, with some delay.

(3.) Be that as it may be, now the entire amount has been deposited by the Respondent - Banwari Lal Chipa.