PROP. OF DEVSHREE ENTERPRISE SAMIR MANOHARBHAI JOSHI Vs. PROP. OF KHODIYAR PLASTIC INDUSTRIES SANJAYBHAI RAMESHBHAI PATEL

JUDGEMENT

(1.) Rule. Learned APP waives service on behalf of the Respondent - State.

(2.) Learned Advocate Mr. Jaimil Doshi filed his Vakalatnama on behalf of the applicant and learned Advocate Mr. Harsh Shah filed his vakalatnama on behalf of the respondent no.1, which is taken on record.

(3.) When the matter is called out, learned advocate for the applicant Mr. Jaimil Doshi with Mr. S B Sutaria and learned advocate Mr. Harsh Shah for the respondent no.2 submitted that the present matter has been amicably settled between the parties and the amount has already been paid to the original complainant and it is also stated that the amount which has been deposited before the learned Appellate Court will be paid to the present applicant-original accused, if any. He has further produced the copy of judgment passed by the Hon'ble Supreme Court in the case of Damodar S. Prabhu Vs. Sayed Babalal H. reported in AIR 2010 SC (1907) and judgment of this Court in the case of Kunal Kiritbhai Patel Vs. State of Gujarat and Ors passed in Criminal Misc. Application No.19870 of 2025 dtd. 26/9/2025, which is taken on record.