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Delhi High Court - Orders

Amrit Paul Singh vs Bses Rajdhani Power Ltd on 27 September, 2019

Author: Manoj Kumar Ohri

Bench: Manoj Kumar Ohri

$~31
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CRL.A. 8/2013
       AMRIT PAUL SINGH
                                                              ..... Appellant
                          Through:     Mr.Sat Pal Malik and Mr.S.K.Gulati,
                                       Advocates with the appellant in
                                       person.
                    versus
       BSES RAJDHANI POWER LTD.
                                                             ..... Respondent
                          Through:     Mr.Sunil Fernandes, Standing
                                       Counsel with Ms.Anju Thomas,
                                       Advocate.
       CORAM:
       HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
                    ORDER

% 27.09.2019

1. Learned counsel for the parties submit that the matter has been amicably settled between the parties before the Mediation Centre. A report from the Mediation Centre has also been received to this effect.

2. Learned counsel for the appellant submits that in terms of the said settlement, out of the total agreed settled amount of Rs.4,83,887/-, an amount of Rs.4 lacs was already received by the respondent -company upto 31.01.2013 and the balance amount of Rs.83,887/- has also been paid by the appellant to the respondent company and the respondent company is not left with any claim whatsoever against the appellant.

3. Respondent has filed a reply in the form of an affidavit stating that he had received the total settled amount from the appellant and the respondent- company does not wish to press for criminal liability against the appellant.

CRL.A. 8/2013 page 1 of 2

4. In view of the settlement arrived at between the parties and that the settlement amount has already been paid to the respondent, the impugned judgment of conviction dated 21.11.2011 and the order on sentence dated 26.11.2012 are set aside.

5. The appeal is disposed of.

6. Copy of the order be given dasti to the learned counsel for the parties.





                                                MANOJ KUMAR OHRI, J
SEPTEMBER 27, 2019/p'ma




CRL.A. 8/2013                                                       page 2 of 2