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Judgment
6 paragraphs · 257 wordsH.P. Sandesh, J
These two revision petitions are listed for admission. This Court vide order dated 06.10.2023 taken note of the non-deposit of 50% of the fine amount as directed and given liberty to the respondent to execute the order and subsequently on 20.01.2024, the learned counsel for the petitioner made the submission that part payment is made to the respondent and sought for short accommodation to pay the balance amount. Hence, the matter was adjourned.
The learned counsel for the respondent submits that the order of suspension has not been complied and even not made any part payment as submitted.
When this matter was listed on 08.04.2024, none appeared, however it was ordered to list the matter after summer vacation 2024. On 30.07.2024 also, none appears before the Court. Today, the learned counsel for the petitioner submits that the order has not been complied and part payment has not been made.
The learned counsel for the respondent submits that when the order has not been complied and not paid any part payment as submitted, the question of considering the matter on merits does not arise.
Having taken note of that the order of this Court has not been complied with, the question of considering the matter does not arise and there is a concurrent finding by the Trial Court and the Appellate Court. Hence, no grounds to keep the matters pending. Both the criminal revision petitions are dismissed. The Registry is directed to send back the records forthwith, if any, received.