ABC Vs. XYZ

JUDGEMENT

(1.) The present Transfer Petition has been filed seeking transfer of proceedings in Criminal Complaint Number AC4033 of 2018 filed under Sec. 138 of Negotiable Instrument Act, 1881 (for short "NI Act, 1881") read with Sec. 142 of N.I. Act, 1881 pending before Additional Chief Judicial Magistrate, South 24 Pargana, Alipur to the Court of Metropolitan Magistrate, Rohini Court, Delhi (Northwest).

(2.) With the consent of both the parties the matter was referred to the Supreme Court Mediation Centre on 23/7/2024. The report of mediation has been received. The dispute between the parties has been amicably settled. They have also moved an application under Article 142 of the Constitution of India for disposal of the pending dispute between the parties in terms of the settlement agreement.

(3.) As far as the issue regarding money transactions between the parties is concerned, Case AC 4033 of 2018, Civil Suit No. CS DJ 971 of 2018 and Complaint Case No. 15306 of 2018 stand settled on payment of Rs.25,00,000.00 by the respondent to the petitioner by way of Demand Drafts as mentioned in the Settlement Agreement.