IQBAL SINGH Vs. HDFC BANK LIMITED

JUDGEMENT

(1.) Petitioner has assailed the judgment dated 21.02.2019 and 15.03.2018 passed by Additional Sessions Judge, Bathinda and Judicial Magistrate 1st Class, Bathinda, respectively vide which the petitioner was convicted and sentenced under Section 138 of Negotiable Instruments Act.

(2.) Vide order dated 09.04.2019, the matter was referred to Mediation and Conciliation Centre of this Court when the learned counsel for the petitioner showed his readiness and willingness to settle the account. Before the Mediation and Conciliation Centre of this Court all accounts have been settled on following terms and conditions:-

(3.) On 04.07.2019, both the parties were ad idem that nothing survives between the parties as the petitioner had settled the account to the entire satisfaction of the respondent bank as per the compromise.