SURINDER DALAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON the last date of hearing, learned Counsel for the petitioner had submitted that no loss had been caused to the respondent -State by prematurely withdrawing the SDRs dated 11.12.2006 (Annexure -P.2) and 21.6.2007 (Annexure -P3). It was submitted that he shall re -deposit the amount of Rs. 13,70,000/ - subject to outcome of the arbitration award.

(2.) LEARNED Counsel for the State had submitted that by agreeing to deposit the amount would not absolve the petitioner of his criminal liability. Besides, the petitioner had not been co -operating in the investigation. In any case, he took time to seek instructions from the XEN (Construction Division -31), Gurgaon.

(3.) HEARD counsel for the parties.