TANAJI RAMCHANDRA BANSODE-PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Criminal Application has been filed by the Petitioners for the following substantial relief :-

(3.) The learned counsel appearing for the Applicant and the learned counsel appearing for the 2nd Respondent jointly submit that the parties have amicably settled the dispute.