LAWS(GJH)-2010-4-76

ATULBHAI DAYABHAI KAPASI Vs. STATE OF GUJARAT

Decided On April 13, 2010
ATULBHAI DAYABHAI KAPASI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) MR.Mangukiya, learned Counsel for the applicant, states that pending the application, the trial has been completed and the parties have settled the matter.

(2.) HENCE, the present application would not survive and shall stand disposed of as having become infructuous. Rule discharged.