NIKESHA AMRUTLAL MASHRU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Mithil Mehta, learned counsel appears for respondent No.2 and undertakes to file the Vakalatnama today. Permission is granted. Rule. Respondents waive service. In view of the

(2.) SETTLEMENT between the petitioner and respondent No.2, Rule is heard today by consent of the parties.

(3.) IT appears that the petitioner and respondent No.2 are businessmen and predominantly dispute was of civil nature which has now been put to end. In Gian Singh Vs. State of Punjab and another (2012(10) SCC 303), the Hon'ble Supreme Court in Paragraph61 held as under: