PRAGYA HEMANT SAMOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, with the consent of the parties and heard finally.

(2.) This Petition is filed for the following substantial relief :-

(3.) Learned Counsel appearing for the applicants and Respondent No.2 jointly submit that the parties have amicably settled the dispute, since the Petitioners and Respondent No.2 are residing in the one and the same building and are known to each other. It is submitted that to have cordial relations in future, with the intervention of elderly persons, they decided to settle the dispute amicably, and to that effect Respondent No.2 has filed an affidavit. In the said affidavit, she has stated that the entire incident was unintentional and further that the Petitioners have also apologized for the said incident. She has further stated that she has decided to withdraw the allegations made by her against the Petitioners herein. It is also stated in the affidavit that all the grievances have been settled amicably and the Respondent No.2 does not wish to proceed further with the aforesaid case against the Petitioners, and she has no objection if the aforesaid complaint is quashed.