ANISH NAJIBBHAI PALANPURWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Endorsement on the cause-list shows that advocate notice is served to respondent No.2. Though RULE is shown to be unserved to respondent No.3, being daughter of respondent No.2 herein, Mr. Kushlendrasinh R. Jhala, learned advocate has instructions to appear for and on behalf of the contesting respondents and he is in process of filing his appearance before the Registry of this Court. Registry is directed to accept the appearance.

(2.) Respondent No.2 - Aisha Anish Palanpurwala, is present before the Court and she is duly identified by the learned advocate representing her.

(3.) Learned advocate has tendered an affidavit on behalf of respondent No.2 stating therein that parties have settled their all disputes and they have executed an agreement for the same, containing terms and conditions therein. Parties have agreed to abide by those terms and conditions mentioned therein.