AMRIT TRADERS Vs. STATE

JUDGEMENT

(1.) This is an application for preponing the date of hearing.

(2.) Learned counsel for the petitioner contends that the notice of motion on the main revision petition as well as on Criminal Misc. for suspension of sentence has already issued by this Court for 16.2.2006 vide order dated 13.12.2005.

(3.) It is stated in the instant application that the petitioner and the complainant have now amicably settled the matter in which the complainant Amrik Singh has received the entire amount due from the petitioner. In this regard, the complainant has also tendered his affidavit. This fact is not disputed by Ms. Shelly Sharma, learned counsel for respondent-complainant. She has made a categoric statement in this regard after getting instructions from her client Amrik Singh who is also present in the Court.