MAHMADKHAN MALJI JAT MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Sajid Kariyaniya, learned advocate for the applicant, learned A.P.P. Ms.Mehta appears for respondent No.1

(2.) Rule. The respondents waive service.

(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today. In view of order dated 25.8.2020, learned advocate has produced fresh copy of affidavit of the deponent along with identity proof. The same is taken on record.