JAYDEEPBHAI VALKUBHAI MANJARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Nilay Thaker, 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.) Mr. K.S. Chadrani, learned advocate for the applicants does not press the present application qua applicant No. 2 - Bhuptbhai Khachar. Hence, the present application stands dismissed as not pressed qua applicant No. 2 - Bhuptbhai Khachar.

(3.) 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 applicant and respondent No. 2 has been resolved amicably, this application is taken up for final disposal forthwith.