VISHESH SURENDRANATH KAMBLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) This application is filed with the following substantive prayer:-

(3.) Learned counsel appearing for applicant and Respondent No. 2 submits that the parties have amicably settled the dispute and Respondent No. 2 has filed affidavit, joining the prayer of the applicant to quash the impugned FIR.