ASHOK BHIMSINHBHAI AKHED Vs. STATE OF GUJARAT
LAWS(GJH)-2023-2-1780
HIGH COURT OF GUJARAT
Decided on February 27,2023

Ashok Bhimsinhbhai Akhed Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

- (1.)Heard learned advocates for the respective parties.
(2.)Rule. Learned advocates waive service of note of rule on behalf of the respective respondents.
(3.)Considering the facts and circumstances of the case and since it is jointly stated at the bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.


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