GOPAL SHARMA Vs. M/S PUNJAB STORES

JUDGEMENT

(1.) Heard on LA. No.7622/2020, an application filed on behalf of the respondent for appropriate direction for disbursement of compensation amount/release of demand drafts deposited by the applicant in favour of the respondent.

(2.) Learned counsel for the respondent further submits that the applicant, being aggrieved by the judgment and order dated 18/2/2020 passed by appellate Court preferred this revision. It is also submitted that Hon'ble Supreme Court vide order dated 17/11/2017 disposed of the Criminal Appeal No. 1982/2017 with direction to deposit cheque amount and further directed that failing which the appeal shall stand automatically dismissed. The applicant neither obeyed the directions of Hon'ble Supreme Court nor obeyed the direction of this Court and at present no appeal or any case pertaining to this dispute is pending before Hon'ble Apex Court. The applicant has deposited demand draft before learned Executing Court in the name of M/s Punjab Stores in lieu of compensation awarded by the appellate Court but the date of validity may lapse after passing the huge time. Learned counsel further submits that he has filed another Interlocutory Application for revalidating the demand draft tendered by the applicant before the Executing Court and prays to issuedirection to hand over the demand draft to the respondent for depositing in the account of respondent.

(3.) This prayer vehemently opposes by learned counsel for the applicant.