DHARMISTABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nayan Parekh, learned advocate for the petitioners, Ms. Krina Calla, ld. APP for the respondent - State and Mr. Vishalsinh Bharatsinh Zala, original complainant - respondent No.2 herein, who is present in-person through Video Conferencing.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent- State.

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