ROHIT @ VISHAL GOMANBHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Learned advocates state that the matter is settled between the parties.

(2.) Rule returnable forthwith. Ms. Mehta, the learned APP waives service of notice of rule for and on behalf of the respondent No.1-State of Gujarat. Mr. Rafik Lokhandwala, learned advocate waives service of notice of rule for and on behalf of the respondent No.2 original complainant.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicants and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.