Suguna Foods Private Limited vs State Of Haryana And Others
2023 Latest Caselaw 15075 P&H

ASHISH
2023.09.05 06:06

113 2023:PHHC:115931

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.44208 of 2023
Date of Decision: 04.09.2023
Suguna Foods Private Limited ..... Petitioner
Versus

State of Haryana and others .... Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Mandeep Singh, Advocate

for the petitioner.
KRREEE

PANKAJ JAIN, J. (ORAL)

Present petition has been filed invoking Section 482 Cr.P.C. for issuance of directions to official respondents to look in the grievance of petitioner and to take appropriate decision on representations dated 18.08.2023 (Annexure P-2) and dated 26.08.2023 (Annexure P-3).

2. Petitioner claims to have represented before the police authorities. As per the averments of the present petitioner, he claims to have settled the dispute with respondent No.5-Azad Singh and the said settlement is claimed to have been reduced to writing which has been placed on record as Annexure P-1.

3. The precise grievance raised in the present petition is that after having settled the amount now the respondent No.5 is not honouring the commitment under the settlement and thus this Court should direct the police authorities to direct respondent No.5 to abide by

the settlement.

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ASHISH 2023.09.05 06:06

4. In the considered opinion of this Court, the present petition is totally misconceived. In case there is settlement between the parties the same is legally enforceable, the petitioner has remedies in accordance

with law and shall be at liberty to avail the same.

5. Petition is dismissed.

6. Pending application(s), if any, shall also stand disposed of. ( PANKAJ JAIN ) JUDGE September 04, 2023 ashish Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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