- (1.) ON the last date of hearing, we had requested Mr. Vivek Gupta, learned Counsel for the petitioner and Mr. K.T.S. Tulsi, learned Senior Counsel for the respondents to use their good offices to settle the matter amicably. We had also directed the parties to sit and avail the opportunity of the Advocates in resolving their disputes. We are happy to note that today Memorandum of Understanding has been filed by which the parties have agreed to resolve all their disputes amicably. Memorandum of Understanding be taken on record.
(2.) A joint application has also been made by the parties seeking quashing of the criminal proceedings. After hearing learned Counsel in the presence of both the parties, we accept the said prayer and the reliefs sought in Clause "G " (i), (ii) & (iii) are accepted and the FIR/Criminal proceedings in pursuance thereof, if any, are hereby quashed. These are: (i) F.I.R. Ho. 337 dated 9.9.2011 registered at P.S. Rajouri Garden, Delhi West, Delhi under Sections 498-A/406/34, IPC against the Applicant No. 1 and Respondent Nos. 2 to 7. (ii) Complaint dated 9.12.2011 against Sri Rajinder Singh Chaddha and Sri Mohan Bir Singh for the acts of cheating and criminal breach of trust, which is pending before the learned M.M. Sunena Sharma, Tis Hazari, New Delhi. (iii) Complaint bearing Criminal Misc. Case No. 252 of 2011 ponding in the Court of MMTC-1 at Mayo Hill, Bangalore, Karnataka under Sections 12, 17, 18, 19, 20 and 22 of D.V. Act, 2005. So far as Clause 'G ' (iv) is concerned, the parties may file a petition under Section 13(1)(B) of the Hindu Marriage Act in Tis Hazari Courts. The Family Court, is requested to decide the same in accordance with law expeditiously.
(3.) WITH these observations, the transfer petitions shall stand disposed of. Tr. Petitions disposed of.;