HETALKUMAR JAGDISHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the parties.

(2.) RULE . Ms.Archana C. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr.Mahesh K. Pujara, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) THE matter is compromised and settled between the parties. Learned counsel for the complainant has placed on record affidavit of complainantrespondent no.2. In view of this, learned counsels for the parties have requested this Court to dispose of the matter in terms of the affidavit filed by the complainant stating therein that the settlement have been arrived at between the parties and now there is no dispute between the parties.