AMARKUMAR RAMESHKUMAR RAMANUJ 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 Mr. A.S. Timbalia states that he has instructions to appear for the original complainant-respondent No. 2. He is directed to file his appearance forthwith. 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 applicants and respondent No. 2 has been resolved amicably, this application is taken up for final disposal forthwith.