NEAL TUSHAR VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel appearing for respondent No. 6 has filed an affidavit of respondent No. 6 undertaking to do certain acts which are stated in said affidavit.

(2.) Learned counsel appearing for appellants files a memo stating that both Appeals may be dismissed as not pressed in view of affidavit of undertaking filed by respondent No. 6.

(3.) However, without expressing any opinion with regard to the same and in light of learned counsel appearing for appellants submitting that Appeals may be dismissed as not pressed, placing said affidavit and memo on record, both Appeals are dismissed as not pressed. Learned counsel for respondent No. 6 submits that respondent No. 6 would abide by undertaking given.