HITESHBHAI DAYABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.

(2.) Learned advocate Mr.D.H.Bharwad for the original complainant - respondent No.2 states that the matter has already been settled between the parties and the dispute is no more surviving. He further states that he has already filed settlement affidavit duly sworn by the original complainant which is at Annexuure-B to the application confirming the same.

(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.