KINJAL KAMAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Dhruv Oza, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

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

(3.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Dhruva Oza waives service of notice of rule for and on behalf of the respondent no.2.