RAMUBHAI BHIKHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties through video conference.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocates appearing for the respective parties 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 between the applicant and respondent No.2 as well as respondent no.3 has been resolved amicably, this application is taken up for final disposal forthwith.