DELHI TOWERS LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of aforementioned four petitions praying for quashing of FIR No.791 dated 02.12.2015 under Sections 420, 406, 120-B of the Indian Penal Code (for short 'IPC'), registered at Police Station Sector- 5, Gurgaon (now Gurugram) and all the consequential proceedings arising therefrom.

(2.) Vide order dated 29.03.2019, these cases were referred to the Mediation and Conciliation Centre of this Court for exploring the possibility of some settlement between the parties.

(3.) The petitioners, complainant Naresh Aggarwal and Suresh Dagar, the third party, have entered into a settlement/compromise dated 23.04.2019 before the Mediator and the matter has been amicably settled between the parties.