VARUN MANOJBHAI KHURANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Razin Zeena states that he has an instructions to appear for the original complainant - private respondent(s). She is permitted to file her Vakaltnama as well as relevant documents before the Registry and the Registry shall accept the same. She further states that she has already filed settlement affidavit duly sworn by the original complainant, which is at Annexure-B to the application confirming the settlement.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(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.