SURYAKANT K PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Ms.Archana C. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr.Hardik D. Muchhala, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) MS .Archana C. Raval, learned APP was requested to inquire about the fact that whether the compromise and settlement is genuine or not. She submitted that it is genuine.