SHANTILAL CHHAGANLAL KAPASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent ?State.

(2.) Heard the learned advocates appearing for the respective parties. Learned advocate Mr. Presh M Darji states that he has instructions to appear for the original complainant-respondent No.2. The complainant states that the matter is settled between the parties

(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 amongst the applicant and respondent No.2 has been resolved amicably, this application is taken up for final disposal forthwith.