SANDIPBHAI BHOJABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the first sessions, respondent No.2 was permitted to file fresh affidavit and in this connection, respondent No.2 has filed fresh affidavit in the second sessions which is taken on record.

(2.) On a request being made by learned advocate for the respondent No.2, respondent No.2- Nayanbhai Babubhai Tailor was permitted to appear before this Court. He was identified by learned advocate for the the respondent No.2. He has filed affidavit dtd. 30/3/2022. Learned advocate for the respondent No.2 has identified the signature of the respondent No.2 in the affidavit which was executed before the Notary on 30/3/2022. Respondent No.2 has no objection if impugned judgement and orders passed by the Court below are quashed by this court in view of settlement arrived at between them. He has confirmed that dispute is amicably settled with the present applicant voluntarily and the amount deposited by the present applicant may be disbursed in his favour.

(3.) The relevant paragraphs of the Affidavit filed by respondent No.2- Nayanbhai Babubhai Tailor, are as under :-