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Judgment
4 paragraphs · 88 wordsArvind Singh Sangwan J
From the last two dates of hearing, no one has put in appearance on behalf of the petitioner. Even today, there is no representation on behalf of the petitioner.
Counsel for the complainant/respondent No.2 submits that on 12.01.2022, on a representation given by the petitioner that the matter stands compromised and he will clear the amount of Rs.4.50 lcas by 30.04.2022, notice was issued and the arrest of the petitioner was stayed. He further submits that till date, no payment has been made.
Dismissed.