RAMNEEK KAUR AND ORS. Vs. SIMARJIT KAUR

JUDGEMENT

(1.) VIDE this order, above mentioned three petitions would be disposed of as the petitioners have sought quashing of complaints No. 57 dated 24.9.2009, 51 dated 24.9.2009 and RT -1/24.9.2009/7.6.2012 and all the subsequent proceedings arising therefrom.

(2.) DURING the pendency of the cases, the matter was referred to Mediation and Conciliation Centre. Parties have amicably settled their dispute. The settlement/compromise effected between the parties was reduced into writing on 30.7.2015.

(3.) LEARNED counsel for the respondent has submitted that in view of the compromise effected between the parties, respondent has no objection if the complaints in question are ordered to be quashed as petitioner Mehtab Singh Sandhu and the respondent have started residing together in the matrimonial home.