TEJASBHAI SATISHCHANDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard complainant - party in person and applicant, who are present before this Court.

(2.) Rule. Respondents waive service of Rule.

(3.) Considering the issue involved in the present application and with consent of the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.