ORDER
Order No. 68. Today is fixed for O.P.Ws. The complainant- Smt. Priti Dey Ghosh is present by filing hazira. The O.Ps have also filed hazira through their Ld. Advocate. The complainant has filed a petition supported by an affidavit along with a photocopy of a cheque bearing no- 004278 for Rs. 520880/- issued by HDFC bank in favour of the complainant- Smt. Priti Dey Ghosh and prayed for permission to withdraw the instant case.
Copy received by the Ld. Advocate for the O.Ps.
The Ld. Advocates of both side are present. So, the record is taken up for hearing.
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Heard. It is submitted by the Ld. Advocate for the complainant that the dispute between both parties has been settled amicably and to the effect Opposite Parties have paid of Rs. 520880/- to the complainant by way of cheque bearing no- 004278 dated 09.07.2026 and so, the complainant is not willing to proceed with this case further and has sought permission to withdraw the case.
The Ld. Advocate for the O.Ps has conceded.
Perused the case record.
Also perused the withdrawal petition and copy of the cheque. On being asked the complainant Smt. Priti Dey Ghosh, who is present here, openly submits that she has received the cheque of Rs. 520880/- from the O.Ps and as such, she does not want to proceed with this case and has filed a petition praying for permission to withdraw the case.
Considering the materials on record and attending facts and circumstances, we are of the view there is no legal impediment to allow the prayer. Hence, it is
Ordered
that withdrawal petition filed by the complainant be and the same is allowed but without any costs.
The complainant is permitted to withdraw the instant case. Accordingly, the instant case is disposed of as withdrawn. Pending petition, if any, also stands disposed accordingly.
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ABU HELAL MANJURUR RAHMAN
PRESIDENT
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RUBI ACHARJEE
LD. MEMBER
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