SHIVENDRAKUMAR MUNDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court vide order dtd. 31/5/2022 passed following order:

(2.) Today, when the matter is taken up for hearing, Mr. Dhaval V. Shah, learned advocate submits that he has instructions to appear on behalf of the respondent No.2.

(3.) Mr. Ronak A. Kedia, learned advocate appearing for the applicant has submitted that the applicant is personally present before this Court and he assured that he shall remain present before the concerned trial Court on the next date of hearing, which is fixed on 20/6/2022, at the stage of recording of plea. Learned advocate Mr. Kedia further submitted that the parties to the proceedings are exploring the possibility of settlement. He, therefore, prays to quash and set aside the impugned order of issuance of non-bailable warrant against the present applicant.