SHAKTI BHAKOO Vs. OSWAL YARNS LIMITED

JUDGEMENT

(1.) Vide this order, the above mentioned two petitions would be disposed of.

(2.) Petitioners have filed these petitions under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C. in short) for quashing of complaint No. 45/2 dated 10.2.1999 RBT 165/2 dated 14.6.2009, and summoning order dated 23.4.1999 in complaint titled as Oswal Yarns Ltd. vs. Sutlej Knitwear and others and all subsequent proceedings arising therefrom.

(3.) Learned counsel for the petitioners and non-petitioner Ashok Bhakoo has submitted that now parties have arrived at a settlement. Petitioners would pay Rs. 10,80,000/- to the respondent towards full and final settlement of the claim. Learned counsel for the petitioners has further submitted that a draft of Rs. 5,02,303/- was lying deposited with the Registry of this Court. Petitioners would get the said draft revalidated and hand over the same to the respondent forthwith. The petitioners would deposit the remaining amount of Rs. 5,78,697/- with the respondent within three months from today. Petitioners and non-petitioners Ashok Bhakoo undertake to withdraw all the cases filed against the respondents including proceedings under Section 340 Cr.P.C. pending before the trial Court.