RAVAL BHUVANKUMAR PANKAJBHAI Vs. RAVAL KSHAMABEN BHUVANKUMAR

JUDGEMENT

(1.) LEARNED advocate for the petitioners submits that he is not pressing this application qua petitioner no.1, as he has already filed Criminal Misc. Application No.6063 of 2013 for the same relief. Hence, present application is confined qua petitioner nos. 2 to 7.

(2.) HEARD learned advocate for the petitioners. Rule. Rule is waived by learned advocates for the respective parties and is fixed forthwith.

(3.) THE matter is compromised and settled between the parties. Learned advocate for the complainant Mr. Hardik P.Barot has placed on record affidavit of complainant-respondent no.1. In view of this, learned advocates for the parties have requested this Court to dispose of the matter and the complaint may be quashed.