LAWS(GJH)-2019-7-178

GOVINDJI @ GOVAJI KANAJIBHAI THAKOR Vs. STATE OF GUJARAT

Decided On July 04, 2019
Govindji @ Govaji Kanajibhai Thakor Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties. Learned advocate Mr. Tatvadeep Jani states that he has instructions to appear for the respondent No.2 - complainant. He is permitted to file his appearance forthwith.

(2.) Mr. Tatvadeep Jani, learned advocate has tendered Affidavit on behalf of the complainant who is present before the Court. The same is ordered to be taken on record.

(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.