ZAHID LATIFF Vs. PRAVAT NALINI MOHAPATRA

JUDGEMENT

(1.) HEARD Mr. Udgata, learned counsel for the petitioner, and Mr. Dash, learned counsel for the opposite party.

(2.) THIS revision is directed against the order dated 8.11.2007 passed by the learned S.D.J.M., Cuttack in I.C.C.Case No. 315 of 2002 rejecting the petition filed by the petitioner for dismissal of the complaint.

(3.) MR . Dash, learned counsel for the opposite party also admits the above fact and states that the matter has been settled outside the Court and the opposite party has already received Rs. 16,000/ - in shape of a bank draft and, therefore, she is no more interested to prosecute the complaint case.