BALJEET SINGH Vs. STATE GNCTD & ORS

JUDGEMENT

(1.) Crl.M.A.14808/2015 (for delay in refiling)

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Sanjay Dhingra. Thereafter, the petitioner and respondent No.2 settled the matter through memorandum of understanding dated 07.04.2012, copy of which is available at page No.20 of this petition. Thus, respondent No.2 is no more interested to pursue the case against petitioner any more.

(3.) Respondent No.2 is personally present in the Court, through above named counsel. Respondent No.2 he has produced original Aadhaar Card, the copy of which is available at page No.10 of paperbook. Learned counsel for respondent No.2, under instructions does not dispute the submissions made by learned counsel for petitioner and submits that matter has been settled between the parties and he has no objection, if the present petition is allowed.