AJAY RAJKUMAR ROHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kunal P Chandiramani states that he has instructions to appear on behalf of the original complainant and thereby, seeks permission to file his Vakalatnama, which is granted. Heard learned advocates for the respective parties.

(2.) RULE. Learned advocates waive service of notice 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.