NAZIA SAYYED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel appearing for the Applicants have tendered across the bar affidavit of Applicant No. 2 dated 16 th March, 2020. Same is taken on record and marked 'X' for identification.

(2.) Rule. On Rule Mr. Vaibhav Shah waive service for Respondent No. 2 and learned APP Mr. F.R. Shaikh waive service for Respondent - State. Heard with the consent learned counsels appearing for the parties.

(3.) Pursuant to the notices issued to the Respondents, second Respondent has filed affidavit dated 23rd November, 2019. It is stated in the affidavit that the applicants and second Respondent have settled their dispute and differences mutually.