Smt. Purnima Mantena, Hyd 3 Otrs., vs State Of Telangana, Rep Pp Anr.,
2022 Latest Caselaw 3845 Tel

THE HONOURABLE SRI JUSTICE A.SANTHOSH REDDY

                     CRL.P.No.650 OF 2015
ORDER:

Heard learned counsel for the petitioners and learned counsel

for the second respondent. Perused the record.

2. Learned counsel for the petitioners has filed a memo stating

the parties herein have preferred Civil Appeal Nos.2776, 2777 and

2778 of 2022 before the Hon'ble Supreme Court against the

judgment dated 17.11.2017 passed by this court in Company

Appeal No.14 of 2016, wherein the appeal filed by respondent

Nos.1 to 3 therein against the order dated 30.05.2006 passed by the

Company Law Board was allowed, and by judgment dated

06.04.2022, the Hon'ble Supreme Court has disposed of the

appeals. It is further stated in the memo that the parties undertook

before the Hon'ble Supreme Court that they will not initiate any

further civil or criminal proceedings against each other.

3. It is submitted by learned counsel for the petitioners that

in view of the undertaking given by the parties before the

Hon'ble Apex, this matter may be closed.

4. In view of the undertaking recorded by the Hon'ble Apex

Court at paragraph 47(6) of the judgment that to put a quietus

to the entire litigation between them, the parties would not like

to initiate any further civil or criminal proceedings against each

other, this criminal petition is allowed. The proceedings against

the petitioners/A-2, 3, 5 & 6 in C.C.No.1 of 2015, on the file of the

VIII Metropolitan Sessions Judge-cum-Special Judge for

Economic Offences at Hyderabad, are hereby quashed.

5. Pending miscellaneous petitions, if any, stand closed.

_______________________ A.SANTHOSH REDDY, J 22.07.2022 Lrkm