Mumtaz vs Commissioner Office Of Dy. ...
2014 Latest Caselaw 6351 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Judgment delivered on 1st December, 2014

+                                  W.P.(C) 6504/2014

       MUMTAZ                                               ..... Petitioner
                          Represented by:     Mr.M.A.Khan, Adv. alongwith
                                              petitioner in person.
                          versus

       COMMISSIONER OFFICE OF DY. LABOUR
       COMMISSIONER(SOUTH) & ANR              ..... Respondents
                   Represented by: Mohd. Suhail, Adv.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (ORAL

C.M.No.19414/2014 (for recording settlement)

1. Vide instant application the applicant/petitioner has prayed to record

the settlement in terms of the settlement dated 18.10.2014.

2. Learned counsel for the applicant/petitioner submits that during the

pendency of the petition, the petitioner and respondent No.2 have amicably

settled the matter for a lump sum amount of Rs.2 lac.

3. Learned counsel for the parties submits that Rs.1 lac is lying with the

Registry pursuance to the order dated 23.09.2014 and Rs.1 lac in cash has

been handed over to the respondent No.2 today itself, who is present in the

Court and has accepted Rs. 1 lac in cash without any protest.

4. As agreed by respondent No.2, the applicant/petitioner and respondent

No.2 shall move appropriate petition for quashing the FIR No.295/2013

registered under Section 304A IPC at P.S.Jamia Nagar and get the same

quashed.

5. In view of the above, the application is allowed.

6. Registry is directed to release the amount of Rs. 1 lac with interest

accrued thereon, if any, in favour of respondent No.2 on taking steps by him.

7. It is made clear that in view of the settlement arrived at between the

parties, the respondent No.2 shall co-operate with the petitioner in getting

the aforementioned FIR quashed and if he failed to do so, he shall be liable

to repay the amount of Rs.2 lac received by him.

W.P.(C) 6504/2014

8. In view of the above, the petition is disposed of as being settled

between the parties.

9. The date already fixed i.e. 08.12.2014 stands cancelled.

10. Dasti.

SURESH KAIT, J DECEMBER 01, 2014 mr