SONI RAMBABU KAILASHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel Mr.Chirag Parekh states that he has instructions to appear for respondent No.2complainant and undertakes to file the vakalatnama of respondent No.2 within two days. Permission is granted.

(2.) RULE . Respondents waive service. Considering the short dispute and settlement between the petitioner and the respondent No.2, by consent rule is heard today.

(3.) THE respective parties being identified by the respective learned counsel are present before the Court and acknowledge the settlement as indicated in the affidavit which is placed on record today.