LAWS(GJH)-2018-8-374

ASHISH AMRUTLAL PATEL Vs. STATE OF GUJARAT

Decided On August 01, 2018
Ashish Amrutlal Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Ms. Alpaben Upadhyay, learned advocate states that she has instructions to appear for the original complainant-respondent No.2. She is permitted to file her appearance forthwith.

(2.) Heard Mr. Anvesh V Vyas, learned advocate for the applicant, Ms. Alpaben Upadhyay, learned advocate for the respondent No.2-original complainant and Mr. L.B. Dabhi, learned advocate for the respondent-State.

(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, this application is taken up for final disposal forthwith.