Delhi High Court - Orders
Yash Miglani & Ors vs State (Govt. Of Nct Of Delhi) & Ors on 5 October, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4096/2023 & CRL.M.A. 15387/2023 (Stay)
YASH MIGLANI & ORS. ..... Petitioners
Through: Mr. Ashok Kumar Singh, Senior
Advocate alongwith Mr. Anshuj
Dhingra, Ms. Saloni Singh, Ms.
Meghna Butolia, Ms. Muskan and
Mr. Rajat Joshi, Advocates.
versus
STATE (GOVT. OF NCT OF DELHI) & ORS. ..... Respondents
Through: Ms. Priyanka Dalal, APP for the State
with SI Virender and ASI Sunil
Kumar, PS Begampur.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 05.10.2023
1. Learned Senior Counsel appearing on behalf of the petitioners submits that post registration of the present FIR, the petitioners entered into a settlement agreement dated 08.10.2020 with respondents no.2 & 3 whereby the dispute was resolved. It has been pointed out that the as per the agreement, 50% of the amount due was to be paid at the time of signing of the agreement and remaining 50% was to be paid at the time of final disposal of the case. It has been pointed out that remaining 50% of the amount has now been recovered by respondents no.2 & 3 from the recovery proceedings before UPRERA. It has also been pointed out that an application in writing has been given by respondents no.2 & 3 to the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/10/2023 at 23:57:31 Investigating Officer on 08.10.2020 wherein it has been recorded that he would withdraw his complaint on the basis of the settlement, as soon as he receives the full amount.
2. Issue notice.
3. Learned APP accepts notice on behalf of the State and seeks time to file status report. Let the same be done before the next date of hearing.
4. Issue notice to respondents no.2 & 3, on petitioners taking necessary steps, by all permissible modes including electronic mail, if any, returnable on 08.12.2023.
AMIT SHARMA, J OCTOBER 5, 2023/kct This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/10/2023 at 23:57:31