ARVIND MALIK Vs. PRANITA KAPOOR

JUDGEMENT

(1.) Vide the present appeal, the appellant is seeking following reliefs:

(2.) The Court of learned Single Judge vide Judgment dtd. 16/3/2023 passed in CONT.CAS(C) 224/2021 titled Parnita Kapoor & Ors. vs. Arvind Malik sentenced the appellant herein to undergo six months simple imprisonment along with a fine of Rs.2,000.00 and in default of payment of fine, he shall further undergo fifteen days simple imprisonment.

(3.) Today, learned counsel on behalf of the appellant submits that a settlement has been arrived at between the parties and as per the said settlement, a sum of Rs.23,00,000.00 has been paid to the respondents herein.