K.C. ANAND KUMAR Vs. G.S. RANGASWAMY

JUDGEMENT

(1.) Case called out.

(2.) Petitioner and respondents along with their respective counsel are present.

(3.) An application under Sec. 320(6) and (8) of Cr.P.C . read with Sec. 147 of Negotiable Instruments Act came to be filed by both the parties entering into an amicable settlement of the dispute between them.