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Judgment
Heard the learned counsel for the petitioner.
Learned counsel for the petitioner submitted that the total compensation /cheque amount is Rs.37,50,000/-, out of which, in the garb of the order passed by the appellate court, he had deposited 5%, of the aforesaid amount, before the trial court in STC.No.1989 of 2023, i.e.,Rs.1,87,500/-. He further submitted on instructions of his client that his client is a lady and she is further ready to deposit 25% of the remaining cheque/compensation amount within a period of six weeks from today and shall produce deposit receipt before this court on the next date fixed, on which date, application for suspension of sentence and bail may be considered by this court, in the interest of justice.
Accordingly, on the request made by the learned counsel for the petitioner, the petitioner is allowed to deposit 25% of the remaining compensation/cheque amount within a period of six weeks from today before the trial court in STC.No.1989 of 2023 and on production of deposit receipt, application for suspension of sentence and bail shall be considered by this court on the next date fixed.
It is made clear that in case of failure to comply with the order passed by this court, this petition will be finally decided on the next date fixed.
Put up this case for orders on 23.11.2026.
Issue notice to the respondent through court by RPAD. Private mode of service is also permitted. Steps to be taken within 10days from today.
The respondent is granted four weeks' time to file the counter-affidavit in this matter after service of notice. Two weeks time thereafter is granted to the petitioner to file the rejoinder affidavit.