Suresh Kumar Kait, J. - (1.)The hearing has been conducted through video conferencing.
1. Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 289/2018 dated 01.11.2018, registered at PS Hauz Khas, Delhi and all other proceedings arising therefrom.

(2.)Notice issued.
(3.)Notice is accepted by learned APP for State and by respondent No.2 and with the consent of counsel for parties, the present petition is taken up for final disposal.