ADAM SULEMAN PADAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Jay Kishore Barot states that he has an instructions to appear for the respondent No.2 - original complainant. He is permitted to file his appearance forthwith.

(2.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.