SUJOY CHATTERJEE Vs. LIPIKA CHATTERJEE

JUDGEMENT

(1.) LEARNED counsel for the respondent/applicant submits that vide the instant petition, the applicant -Lipika Chatterjee initially prayed to institute inquiry against the non -applicant - Sujoy Chatterjee under Section 340 Criminal Procedure Code for the commission of offences punishable under Section 191, 193, 199 and 200 Indian Penal Code and make a complaint for the prosecution of non -applicant upon conclusion of such inquiry.

(2.) THEREAFTER , vide order dated 26.10.2010, while dismissing the appeal preferred by the non -applicant, both the parties were directed to remain present in the Court. Vide order dated 05.04.2011, both the parties were directed to appear before the Mediation and Conciliation Centre, Delhi High Court, New Delhi. Both the parties entered into amicable settlement before the Mediation and Conciliation Centre, Delhi High Court, New Delhi on 25.05.2011, which is as under: -

(3.) MS .Lipika Chatterjee - applicant is present with her counsel and submits that she has amicably settled all the issued against non -applicant - Sujoy Chatterjee. She further submits that she has received all the above post dated cheques, therefore, he does not wish to pursue further her present petition.