HIMANSHUBHAI KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel Mr. Darshan Dave for H.L. Patel Advocates for the applicant Nos.1 and 2, learned counsel Mr. Jaimin R. Dave for the respondent No.2, learned counsel Mr. Priyank S. Dave for the respondent No.2, learned counsel Mr. Shivam D. Parikh for the respondent No.2, and learned APP Ms. M. D. Mehta for the respondent - State.

(2.) Prayer for impleading Keyur Himanshubhai Patel as a petitioner No.3 is granted. Hence, amendment to be carried out forthwith.

(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 respondent No.2 has been resolved amicably, this matter is taken up for final disposal forthwith.