PURVI VISHAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) On 11/4/2022, the Coordinate Bench of this Court has passed the following order:

(3.) It is not in dispute that for the limited purpose, the Court has issued notice. However, the settlement could not take place. In such circumstances, considering the observations made in Para-4 of the said order passed by the Coordinate Bench, present application requires to be dismissed and the same is dismissed accordingly. Notice is discharged.