Gabriel India Ltd. & Ors. vs Arvind Walia
2019 Latest Caselaw 388 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: January 21, 2019

+     CRL.M.C. 846/2018

      GABRIEL INDIA LTD & ORS                   .....Petitioners
                    Through: Mr. T.K.A Padmanabhan and
                              Ms. Varsha Iyer, Advocates

                         Versus

      ARVIND WALIA                                       .....Respondent
                                Through:     Mr. Hitesh Rai& Mr. Ayush
                                             Agarwal, Advocates
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

CRL.M.A. 1232/2019 This application is treated as one for pre-ponement of date of hearing.

For the reason stated in this application, it is allowed and the date of 11th March, 2019 is cancelled and the hearing of the main petition is preponed for today.

The application is disposed of. CRL.M.C. 846/2018 & CRL.M.A. 3102/2018 Quashing of summoning order of 22nd November, 2017 as well as the Complaint Case No. 466295/2016, is sought by petitioners in this petition.

By way of CRL.M.A. 1232/2019, copy of compromise and settlement deed of 21st December, 2018 has been placed on record.

Learned counsel for parties submit that the aforesaid compromise and settlement deed has been acted upon and so, the complaint in question and the summoning order be quashed.

In view of the stand taken as aforesaid, Complaint Case No. 466295/2016, and the summoning order of 22nd November, 2017 is hereby quashed.

This petition and the application are accordingly disposed of. Dasti.

(SUNIL GAUR) JUDGE JANUARY 21, 2019 v