SAMIR JAGDIP VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kinariwala for the applicant. Learned advocate Ms.N.S. Jethwa appears for respondent No.2 - complainant. Ms.Jethwa is permitted to file her Vakilatnama on behalf of respondent No.2.

(2.) Both the learned advocates have jointly submitted that there is settlement arrived at between the parties and pursuant to the said settlement, applicant herein has deposited a sum of Rs.01.30 crores (Rupees One Crore Thirty Lakhs Only) before this Court by way of permanent alimony.

(3.) In view of the aforesaid statement being made, learned advocate appearing for respondent NO.2 has no objection if the order impugned in this petition is quashed and set aside.