HARDIP SINGH Vs. GURNAM SINGH RANDHAWA

JUDGEMENT

(1.) - The Counsel for the parties submit that a sum of Rs. 50,000/-has been paid in Court today. A cheque for remaining amount Rs. 9,000/- has been given to the Counsel for the respondent. The petitioner undertakes that the cheque dated 2august 2, 1995 would be definitely encashed upon presentation.

(2.) THE claim of the petitioner having been satisfied, the complaint under Section 133 of the Negotiable Instruments Act and the summoning order, both are hereby quashed. The accused-petitioner is discharged. Petition accepted.