SUNIL GOBIND JHANGIANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Rule. Learned advocates waive service of note of rule on behalf of the respective respondents.

(3.) Considering the facts and circumstances of the case and since it is jointly stated at the bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.