(1.) Heard Mrs. Rekha H. Kapadia, learned counsel appearing for the applicant, Mr. Yagnit D. Patel, learned counsel for Mr. Adil R. Mirza, learned counsel appearing for the respondent no.1 and Ms. Maithili D. Mehta, learned APP appearing for the respondent no.2- State.
(2.) Rule came to be issued in the present matter by this Court vide an order dtd. 5/12/2016. The matter was taken-up for further hearing on 6/5/2022. The said order dtd. 6/5/2022 reads thus:
(3.) Mrs. Rekha Kapadia, learned counsel states that the entire amount has been received by the applicant herein and that the grievance of the applicant herein does not survive and seeks permission to withdraw the present application, in terms of the settlement which has been arrived at between the parties.