FARWOOD INDUSTRIES LTD Vs. ESSON FURNISHING PVT. LTD.

JUDGEMENT

(1.) VIDE the instant petition, the petitioners have sought to quash the NBW Order dated 23.01.2012 in CC No. 2491, 4485, 4483, 4484 /I of2010 passed by Id. MM (01) South NIA, New Delhi against the petitioners.

(2.) EARLIER , vide settlement dated 15.09.2011, the matter had already been amicably settled between the parties and the petitioners agreed to pay the settlement amount in the following manner:-

(3.) SINCE the petitioners have not complied with the settlement agreement dated 15.09.2011, as per the terms and conditions mentioned therein, in this process petitioners have wasted the precious time of the court.