PANKAJBHAI SHYAMSUNDAR AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives for 1st and 2nd respondents. In view of the settlement between the applicant and respondents No.3 and 4, Rule is heard today by consent. Learned Counsel for the applicant states that since the matter is settled, he has instructions to represent the respondents No.3 and 4 as well and V.P. shall be filed by 9th December, 2013. He further states that the petitioner and respondent No.3 are present in the Court and affirm their affidavit and settlement.

(2.) A dispute in relation to immovable property gave rise to the complaint by respondent No.4 against the applicant. Finally, the wise sense has prevailed and settlement is arrived at between the applicant and respondents No.3 and 4, amongst whom applicant is nephew and respondent No.3 is uncle and respondent No.4 is father of the applicant.

(3.) LEARNED APP contended that a serious offence under the above provision is alleged and therefore the settlement should not be acknowledged.