HANIFBHAI VALIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Urvesh Prajapati, learned advocate states that he has instructions to appear for and on behalf of respondent No.2. He is permitted to file his appearance.

(2.) Considering the issues 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.

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