HARDIK KANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of RULE on behalf of respondent no.1 and learned advocate Shri Kunal S.Shah waives service of notice or RULE on behalf of respondent no.2.

(2.) LEARNED advocates for the parties have jointly requested for disposing of these matters, in view of the amicable settlement and compoundable settlement between them.