LAWS(GJH)-2021-10-144

BHAKTISINH JASWANTSINH ZALA Vs. GAJJAR DHAVALKUMAR BHARTABHAI

Decided On October 05, 2021
Bhaktisinh Jaswantsinh Zala Appellant
V/S
Gajjar Dhavalkumar Bhartabhai Respondents

JUDGEMENT

(1.) Heard Mr. R.J.Goswami, learned counsel for the applicants, Mr. Jaimin Mehta, learned counsel for respondent No.1 - original complainant and Ms. Krina Calla, learned APP for the respondent State.

(2.) Leave to Amend. Rule. Learned advocates appearing for the respective respondents 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.1 has been resolved amicably, this matter is taken up for final disposal forthwith.