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Judgment
Sunil Gaur, J
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.