MEENA BHATIA Vs. REKHA GUPTA

JUDGEMENT

(1.) Since both the petitions arise out of the same judgments, passed by the Courts below, hence, are being disposed of by a common judgment. CRMPM No.1480/2015 in Cr.R No.137/2016

(2.) Heard. For the reasons set out in the application, delay of 15 days in filing the Revision Petition, which, in my considered view, has sufficiently been explained, is condoned. Application stands disposed of. Criminal Revision No.137/2016

(3.) It is heartening to note that with the intervention of the learned counsel for the parties as also Mr. S.C. Sharma, Advocate, who was requested by the Court to mediate, parties have arrived at an out of Court settlement. Efforts put in by the learned counsel as well as by the learned Mediator are highly appreciable.