PUTU ALIAS PRAKASH RAMA DESAI Vs. COTYAR BEVERAGES

JUDGEMENT

(1.) Heard Mr. B. Rodigues, learned Counsel for the Applicant through VC and Mr. I. Santimano, learned Counsel appearing for Respondent No.1.

(2.) On 08/07/2024, the following order was passed:

(3.) Today Respondent No.1 who is present in the Court through Power of Attorney, files a response stating that he has no objection to compounding of the said offence subject to permitting him to withdraw an amount of Rs.40,000.00 deposited by the Applicant before the Sessions Court and an amount of Rs.1,10,000.00 deposited with this Court. He also acknowledged receipt of Rs.10,000.00 in cash.