AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 95 wordsH.P. Sandesh, J
In the previous date of hearing, the counsel for the petitioner sought time on the ground of settlement and the counsel for the respondent also acknowledges for the same. Today, the learned counsel for the respective parties submit that matter is not settled. The counsel for the petitioner submits that order dated 10.02.2020 for suspension of sentence has not been complied. In view of the said submission, the question of consideration of this revision petition does not arise in terms of non-compliance of order dated 10.02.2020. Accordingly, this revision petition is dismissed.