VAIBHAV BASANT SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The applicants and non applicant No.2 have reached an amicable settlement in terms of the compromise pursis filed on record which is marked as 'A ' for identification. They are personally present before the Court and are identified by their respective counsel. They state that due to mediation efforts, they have amicably settled their dispute in between them and all the terms and conditions thereof are acceptable to them. They also submit that they have decided to bury their differences and they wish to live harmonious and peaceful life in future.