ASHOK VIRCHAND DOSHI 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 alongwith following substantive prayers:-

(3.) At the outset, learned counsel appearing for the applicants and contesting respondents jointly submit that parties have amicably settled the dispute. The 2nd respondent has filed consent terms and same are placed on record in the compilation of this application from pages 32 to 34. The 2nd respondent has also filed affidavit which is part of the compilation of the application.