MITHRA ASSOCIATES DEVELOPERS, PLANTERS PRIVATE LIMITED Vs. POOJAPPA

JUDGEMENT

(1.) THE learned Counsel for petitioner and learned Counsel for respondent are present:

(2.) BOTH sides file an application under Section 147 of the Negotiable Instruments Act, 1881 (in short, 'the N.I. Act') reporting settlement between the parties and seek permission to compound the offence.

(3.) IN these terms the revision is disposed of. Date: 1-12-2009 ORDER ON 'FOR BEING SPOKEN TO' Heard This petition has been disposed of granting permission to compound the offence by the order dated 12.11.2009. It is posted on the request of the learned Counsel for being spoken to. Learned Counsel submits that, though the petition is disposed of the amount in deposit is still not released as there is no specific order about the same. There need be no further modification to the order passed on 12.11.2009 as the petition has already been finally disposed of. However as regards amount in deposit, the Trial Court will have to disburse the same to the person entitled to. Undoubtedly, it is the complainant. Hence, it is made clear the respondent-complainant is entitled to withdraw the amount in deposit. The Trial Court is directed to pass appropriate orders. Ordered accordingly.