NAGJIBHAI KARAMSHIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Maharaja, learned advocate for the applicants, Ms.Thakker, learned APP for the respondent - State and Mr.Hajare, learned advocate for respondent No.2 - complainant.

(2.) RULE. Ms.Thakker, learned APP waives service of notice of rule for respondent - State and Mr.Hajare, learned advocate waives service of notice for respondent no.2.

(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.