MANUBHAI NATHALAL MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Zubin Bharda, learned counsel for the petitioners and Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1-State. Respondent No.2-Ms.Madhuriben wife of Gaurangbhai Modi, daughter of Ranjitrai Thakordas Gheewala is present-in-person.

(2.) BY way of this application, the petitioners have prayed for the following relief(s):-

(3.) IT appears from the record that though respondent No.2 was served, no one appeared. The matter was listed on 05.02.2013 and thereafter, to give one more chance, the matter was adjourned to 19.02.2013. In the course of hearing i.e on 19.02.2013, Mr.Bharda, learned counsel for the petitioners on instructions pointed out that parties have resolved the issue amicably and therefore, the matter is kept today.