ABHAY SAPRU Vs. STATE DELHI

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioners seeking following reliefs:

(2.) Issue notice. Learned ASC as well as learned counsel for respondent no. 2 appears on advance notice and accepts notice.

(3.) During the course of arguments, learned ASC duly assisted by the learned counsel for the respondent no. 2 submitted that petitioner had already filed a petition being Crl. M. C. 2446/2023 for quashing of the same FIR No. 082/2023 on the basis of settlement dtd. 27/3/2023 arrived between the parties and the same was listed before this Bench. He further submitted that even notice was issued in the said petition vide order dtd. 11/4/2023 and the matter was adjourned on the ground that some modalities were to be finalized. He further submitted that by virtue of order dtd. 11/9/2023 passed in the said petition, the petitioners, without prejudice to their rights and contentions, agreed to deposit the entire alleged amount received by them with the Registrar General of this Court. He further submitted that instead of complying with the order dtd. 11/9/2023 passed in Crl. M. C. 2446/2023, the petitioner filed the present writ petition.