PRATIK MAHENDRABHAI SHAH Vs. RATILAL JAVANMAL SHAH

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Hardik Dave waives service of notice of rule for and on behalf of the respondent no.2 and learned APP waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of present application, the applicant has requested to quash and aside the judgment and order dtd. 6/11/2015 passed in Criminal Case No. 126 of 2010 by learned Additional Chief Metropolitan Magistrate, N.I.Act court no. 34, Ahmedabad as well as judgment and order dtd. 27/2/2017 passed in Criminal Appeal No. 476 of 2015 by learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad Court No.20.

(3.) Today, when the matter was taken up for hearing, a joint submission was made by learned advocates for the respective parties that dispute between the parties is settled amicably and they have produced settlement purshish filed by the parties in Cri.A.No. 345 of 2015 vide Ex. 30 before the court of learned City Sessions Judge, Ahmedabad, which is taken on record.