PARAM DEV Vs. M/S SUMAN ENTERPRISES

JUDGEMENT

(1.) Heard. Taking into consideration the averments contained in the application, more particularly, paras 2 to 5 thereof, duly supported by an affidavit of the petitioner, the application is allowed and delay of 4 years, 3 months and 25 days in filing of the revision is condoned. Application stands disposed of. Be registered.

(2.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 09.11.2012 passed by the learned Presiding Officer (Additional Sessions Judge), Fast Track Court, Mandi, District Mandi, H.P., in Criminal Appeal No.55 of 2008 whereby he upheld the judgment dated 01.08.2008 passed by the learned .

(3.) It is stated by learned counsel for the petitioner that he has paid the entire amount to respondent No.1 during the pendency of these proceedings. In view of subsequent development, it is not necessary to state the facts giving rise to the present revision petition because it is jointly represented by learned counsel for the parties that they have amicably settled the matter and in view of the settlement the complainant/respondent No.1 does not want to pursue the case any further.