Gujarat High Court
Sundaram Finance Ltd - Thro' Rameshbhai ... vs Yunusbhai Habibbhai Khalifa & ... on 14 February, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.A/794/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 794 of 2012
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SUNDARAM FINANCE LTD - THRO' RAMESHBHAI MOHANBHAI
SHENOY....Appellant(s)
Versus
YUNUSBHAI HABIBBHAI KHALIFA & 1....Opponent(s)/Respondent(s)
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Appearance:
MR MANISH J PATEL, ADVOCATE for the Appellant(s) No. 1
MR EJAZ M QURESHI, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR KP RAVAL, ADDITIONAL PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s)
No. 2
RULE SERVED for the Opponent(s)/Respondent(s) No. 1
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LOK ADALAT
CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 14/02/2015
ORAL ORDER
Learned advocate Mr. Manish Patel appearing for the appellant - original complainant - Sundaram Finance Limited, learned advocate Mr. Ejaz Qureshi appearing for respondent No.1 and learned Additional Public Prosecutor Mr. K.P. Raval for the respondent - State of Gujarat have submitted that parties have amicably settled the dispute. The original complainant has also received the amount from respondent No.1. A copy of the receipt to that effect is also produced on record before this Court. In the wake of this compromise, this appeal is disposed of. No order as to costs.
Page 1 of 2 R/CR.A/794/2012 ORDER
(MS SONIA GOKANI, J.)
CHAIRPERSON
chandresh
Page 2 of 2