SUJEET RAVINDRAPRASAD GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Learned counsel appearing for petitioners and 2 nd respondent jointly submit that the parties have amicably resolved the dispute. Learned counsel appearing for 2 nd respondent has tendered across the bar affdavit of respondent no. 2. The same is taken on record.

(3.) Respondent No. 2 had fled the Petition No. A-1770/2020 before the 6th Family Court at Bandra, Mumbai, but in view of amicable settlement the said petition has been withdrawn by the 2 nd respondent.