Aditya Nath Mittal, J. - (1.) Heard learned counsel for the revisionist, learned AGA and learned counsel appearing for opposite party no.2.
(2.) Revisionist and opposite party no.2 have filed a joint affidavit today stating that parties have entered into compromise outside the Court and in terms of the compromise Rs. 1,10,000/- has been paid by way of bankers cheque dated 10.10.2012 and the remaining amount Rs. 43,750/- was deposited in the Court in compliance of the order dated 16.12.2010. It has also been stated that revisionist has no objection for release of the said amount of 25% in favour of the opposite party no.2.
(3.) Application for compounding under Section 147 of the Negotiable Instruments Act has also been submitted.;