DILIPKUMAR SATISHBHAI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Timbalia has submitted that the parties have already settled the dispute and accordingly affidavit dtd. 26/8/2022 on behalf of the complainant/authorized officer is already on record.

(2.) The present application has been filed for the following relief:

(3.) The Court has perused the affidavit filed on behalf of the complainant dtd. 26/8/2022, wherein he has specifically stated thus: