PAYAL TEXTURISERS PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Ms.Hetvi Sancheti for the petitioners and Mr.Panesar, learned Advocate for respondent No.2.

(2.) MR.Panesar, learned Advocate for respondent No.2 places on record a xerox copy of communication received from Dena Bank, the original complainant indicating that the amount is already paid to the Bank as per their settlement and have instructed MR.Panesar to withdraw the criminal proceedings.