RATANKUMAR HARGUNDAS VARIYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Rawal, learned APP waives service of Rule for respondents no.1 and 3 and Mr. Kogje, learned counsel waives service of Rule for respondent no.2.

(2.) Considering the fact that the parties have amicably resolved the dispute, the matter is taken up for final disposal forthwith.

(3.) Heard Mr. Sanjay R. Gupta, learned counsel for the petitioner, Mr. A.Y. Kogje, learned counsel for respondent no.2 and Mr. K.P. Rawal, learned APP for respondents no.1 and 3.