MEHUL SUNDARJI NAGADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) 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 applicants and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.