SMITHA KARUNAKARAN NAIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Bakul Panchal for the petitioner and learned APP Ms. Asmita Patel for the respondents State.

(2.) Though respondent - original complainant is served, she has refused to accept the service and did not remain present to contest this petition. Therefore, the petition at the end of the respondent - original complainant remained unopposed.

(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 petitioner and respondent - original complainant has been resolved amicably, this matter is taken up for final disposal forthwith.