VINOD VIRAMBHAI (GADA) SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Ms. Thakore appears for respondent No.1 - State and learned advocate Mr. Aamir Pathan appears for respondent No.2 - complainant.

(2.) Rule. The respondents waive service.

(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.