PATEL VASUDEVBHAI RAMABHAI Vs. BALVANTBHAI KANUBHAI PATEL

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule on behalf of the respective respondents. With the consent of both the sides, the matter is heard finally.

(2.) Learned advocate for the applicant submitted that the parties have settled the dispute amicably outside the Court and therefore, there remains no ill-will or dispute between them. It was, therefore, prayed that the impugned complaint may be quashed on the basis of settlement between the parties.

(3.) On the last occasion, i.e. on 07.05.2021, respondent No.1 had appeared before the virtual Court and had stated that the dispute between them has been amicably settled. He has filed affidavit to that effect, which is on record wherein, the respondent-original complainant affirmed about the factum of settlement of dispute with the applicant and has also consented to the quashment of the impugned complaint filed against the applicant.