Monish Mukkar vs State & Anr
2011 Latest Caselaw 6038 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+           CRL.M.C.1835/2011 & Crl.M.A.6587/2011

%           Judgment delivered on:09th December, 2011

     MONISH MUKKAR                                   ..... Petitioner
                               Through : Mr.Sanjay Sood, Adv.

                    versus

     STATE & ANR                                 ..... Respondent
                               Through : Mr.Navin Sharma, APP for
                               State Mr.Arunav Patnaik & Mr.D. B.
                               Ray, Adv for R-2 with husband of
                               respondent No.2 in person.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

Crl.M.A.No.19138/2011(settlement)

1. Vide the instant application, it is prayed as under:-

"a) Take on record a true copy of the Settlement Deed dated 22.10.2011 annexed herewith as Annexure A;

b) Record the statements of Mr.Munesh Kumar and Mrs.Bubbles Goyal as per the terms contained in the Settlement Deed dated 22.10.2011; &

c) Allow Mrs.Bubbles Goyal, to deposit the title papers of the property located at Mettupalaym

Industrial Estate, P.I.P.D.I.C. Thattanchavadey Revenue, Oulgaret Commune, Pondicherry; mortgaged under the aforesaid Loan Agreement dated 05.08.2008 with the Registrar General of this Hon'ble Court."

2. Learned counsel for parties jointly submitted that the matter has been settled at Mediation Centre on 22.10.2011 between the petitioner and respondent No.2.

3. Attorney/husband of respondent No.2 Shri P. L. Goyal present in the Court, who has verified the factum as stated by learned counsel for petitioner.

4. The photocopy of driving licence of respondent No.2 has been placed at page No.79 of the paper-book, wherein the name of her husband is mentioned as Shri P. L. Goyal. Shri P. L. Goyal has produced his original driving licence today in the Court, issued by the Transport Department, Government of Delhi. Original seen and returned to him.

5. The matter has been settled by the parties before the Mediation Centre, which has the binding effect.

6. The parties shall abide by the terms and conditions as agreed to before the Mediation Centre.

7. Consequently, Criminal M.C.No.1835/2011 stands disposed of having been settled.

8. In view of above order, no further order to be passed qua pending Criminal M.A. Nos.6587/2011 and 19138/2011 which are also disposed of.

9. Accordingly, matter need not be listed on 13.02.2012, the date already fixed.

10. Dasti.

SURESH KAIT, J DECEMBER 09, 2011 Mk