HARPAL SINGH CHAWLA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 Cr.P.C. seeking quashing of the order dated 17.01.2020 passed by learned District & Sessions Judge, Patiala House Court, New Delhi and quashing/setting aside of order dated 21.11.2019 passed by learned MM, South West District, Patiala House Court in CC No.11526/2019.

(2.) Learned counsel for respondent No.2/complainant has informed this Court that the matter has been settled before the Delhi High Court Mediation and Conciliation Centre on 14.01.2021 which is reproduced as under:

(3.) Keeping in view the settlement arrived at between the parties, I hereby set aside the afore-mentioned orders dated 17.01.2020 and 21.11.2019.