(1.) Heard Mr. Sadik Ansari, learned advocate for the applicant and Ms. Moxa Thakkar, learned A.P.P. for respondent No.1 - State and learned advocate Mr. Nisarg Shah, learned advocate for respondent No.2 - complainant.
(2.) Rule. The respondents waive service.
(3.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.