SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner and the respondent No.2 filed a joint memo reporting that the matter has been amicably settled between the parties.

(2.) It is submitted that on account of COVID-19 pandemic some of the parties could not be present personally and sign the joint memo/compromise petition. However, some of the parties and the counsel for all the parties have signed the joint memo/compromise petition which reads as under:

(3.) A perusal of the compromise petition will show that the petitioners have sought for quashing of the proceedings in C.C. No. 268/2014 on the file of the learned JMFC III Court, Belagavi.