MANPREET Vs. THE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present application seeks advancement of date of hearing on the ground that the petitioner and the complainant/respondent No.2 in the subject FIR have already settled their dispute that led to the registration of the subject FIR, amicably.

(2.) In view of the foregoing, since there is no opposition to the present application, for the reasons stated in the same, which are duly supported by an affidavit, it is allowed. The hearing of the accompanying petition is advanced with the consent of the parties. The date already fixed i.e. 19.08.2015 stands cancelled.

(3.) The application is disposed of accordingly.