P. MUNIKRISHNA Vs. G. MURALIDHAR

JUDGEMENT

(1.) Heard Shri M.Shivaprakash, learned counsel for the petitioner and Shri R.Omkumar, learned counsel for the respondent.

(2.) Both learned counsels submit that the parties have settled the dispute amicably and filed an application I.A.No.1/2023 under Sec. 147 of the Negotiable Instruments Act (for short " N.I. Act ") read with Sec. 320(2) & (8) of the Code of Criminal Procedure (for short " Cr.P.C .") of even date. The same is taken on record.

(3.) The Petitioner and the respondent are present and identified by their respective counsels. The application is duly signed by the petitioner, the respondent and their respective counsels. The relevant portion of the application reads thus: