SURESH SARDAR VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Sadhwani, learned advocate for the applicant, Ms.Mehta, learned APP for the respondent No.1 - State and Mr.Pathan, learned advocate for the original complainant through 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.