KK AHUJA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) PRESENT petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for quashing of FIR No. 42/2009 registered with Police Station Safdarjung Enclave, Delhi under Sections 420/406/120B/34 IPC.

(2.) MR. Mohit Mathur, learned counsel for petitioner states that after filing of the present petition, disputes between the parties were settled by way of a Memorandum of Settlement/Arrangement dated 26th April, 2010. According to the schedule of payment annexed with the aforesaid Memorandum of Settlement/Arrangement, the following amounts were to be paid to the petitioner by the following parties including the respondent No. 2:-

(3.) MR. Mathur states that even the payment schedule of the subsequent Settlement has not been adhered to except payment of Rs. 21 lacs by the respondent No.2 to the petitioner.