KISHORBHAI RAMESHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dholakia, learnedadvocate fadvocate for the applicants, Ms.Mehta, learned Additional Public Proecutor for respondent No.1 - State and Mr.Dave, learned advocate for respondentNo.2 - complainantthrough Video Conferencing.

(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.