SAHJANAND PETROLEUM COMPANY Vs. CHAUDHRY SANJAYKUMAR VARVABHAI

JUDGEMENT

(1.) By way of present application the writ-applicants herein (original accused) have prayed for the following reliefs:-

(2.) Heard Mr. Y. N. Ravani, the learned advocate appearing for the writ-applicants, Mr. Mahesh Bhavsar, the learned advocate appearing for the respondent No.1 - original complainant and Mr. Shoham Joshi, the learned APP appearing for the respondent No.2 - State.

(3.) Notice came to be issued on 15/10/2019 wherein interim relief came to be granted in terms of para 8(c). Pending the present writ-application the parties have arrived at an amicable settlement.