SARTANBHAI BHOPABHAI BHARVAD Vs. PYRAMID SPACES PVT. LTD.

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. H.S.Dholkawala, learned advocate waives service of notice of rule for and on behalf of the respondent no.1 and Mr.R.C.Kodekar, learned APP waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 5/7/2019 passed in Criminal Case No. 50649 of 2013 by learned 15 th Additional Chief Judicial Magistrate, Vadodara as well as judgment and order dtd. 17/3/2021 passed in below Exh.1 in Criminal Appeal No. 194 of 2019 by learned 2nd Additional Sessions Judge, District Court, Vadodara.

(3.) Today, when the matter was taken up for hearing, a joint submission was made by learned advocates for the respective parties that dispute between the parties is settled amicably.