USHEDAHMED MAKSUDAHMED SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. O.I.Pathan, learned advocate appearing on behalf of the applicants does not press this application qua applicant Nos.1 & 4 I.e Ushedahmed Maksudahmed Shaikh and Mahammadsulem Mahammadirshad Shaikh respectively. Hence, the present application is disposed of as not pressed qua applicant Nos.1 and 4.

(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.