AMIT ISHWARBHAI MAGNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr.K. S. Chandrani states that he has instructions to appear for original complainant and he seeks permission to file his appearance on behalf of original complainant. The permission as prayed for is granted.

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