BHARATBHAI VASUDEVBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.

(2.) Heard the learned advocates appearing for the respective parties. Learned advocate Ms. S.J. Sheikh states that he has an instructions to appear for the respondent No.2 - complainant. He is permitted to file his appearance forthwith.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute between the applicant and respondent No.2 has been resolved amicably, the respondent No.2 has stated on oath that the entire dues are cleared and the dispute no more survives and learned advocate for the complainant has also stated that no useful purpose would be there for continuing such proceeding, this application is taken up for final disposal forthwith.