RAVINDER SHARMA Vs. MIRZA TANNERS LTD

JUDGEMENT

(1.) This is a petition under Section 482, Cr.P.C. for quashing the proceedings arising out of the complaint case in FIR No DD No. 7A under Sections 78 and 79 of the TMM Act registered at Police Station Lajpat Nagar, New Delhi pending before the Court of Shri S.S. Rathi, MM, Patiala House Court, New Delhi.

(2.) Learned counsel for the parties submit that parties have mutually settled the matter.

(3.) Statement of Shri S. Rajan, learned counsel for the petitioner without SA and Shri Arvind Verma, Marketing Manager of the respondent No. 1 on SA have been recorded separately.