ASHU POULTRIES Vs. LONGOWAL ENTERPRISES

JUDGEMENT

(1.) ***

(2.) Vide order dtd. 2/3/2020, Ld counsel for the parties informed the court that the matter has been compromised out of court and based on such statement the court suspended the execution of sentence and also directed to deposit 15% of the cheque amount to the High Court Legal Services Committee by 30/4/2020.

(3.) During the course of arguments, the complainant handed over a settlement deed dated Nov. 18, 2020, as per which the matter stood compromised and resolved in terms of the deed. The original settlement deed is taken on record in connected case i.e.CRR-504-2020.