Gujarat High Court
Chetanbhai Natwarbhai Mistri vs Bhavikbhai Arvindbhai Joshi on 9 September, 2023
Bench: Ilesh J. Vora
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/CRIMINAL REVISION APPLICATION NO. 1186 of 2022
1 CHETANBHAI NATWARBHAI
MISTRI
A/34, ANAND PARK, GRID
ROAD, POR, DIST. NAVSARI
Applicant(s)
VERSUS
1 BHAVIKBHAI ARVINDBHAI 2 STATE OF GUJARAT
JOSHI NOTICE TO BE SERVED
153, SHIV NAGAR SOCIETY, THROUGH PUBLIC
KARGIL CHOWK, PUNA PROSECUTOR, HIGH
VILLAGE, SURAT COURT OF GUJARAT, SOLA,
AHMEDABAD
Respondent(s)
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Appearance:
MR HARDIK H DAVE(6295) for the Applicant(s) No. 1
MR DARSHANKUMAR P VEGAD(11612) for the Respondent(s) No. 1
MR BHARGAV PANDYA APP for the Respondent(s) No. 2
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This application coming on for conciliation before Lok
Adalat, the following order is passed :
CONCILIATION ORDER
1. Heard learned advocates appearing for the respective
parties. Learned advocates appearing for the respective parties
have placed on record the settlement purshis dated 09.09.2023
signed by both the parties, wherein, it is stated that original
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complainant has decided to settle the dispute with original-
applicant-accused by accepting the cheque of Rs.5,00,000/- and
he does not have any objection if the judgment and order dated
23.09.2022 passed in Criminal Appeal No.46 of 2022 as well as
judgment and order dated 01.01.2022 passed in Criminal Case
No.55917 of 2016 are quashed and set aside, which is the
subject matter to challenge of this Criminal Revision Application.
2. The settlement purshis dated 09.09.2023 signed by both
the parties is taken on record.
3. In view of the fact that the dispute is of the private nature,
learned APP does not have any objection if the impugned orders
are quashed and set aside.
4. In view of the settlement arrived at between the parties and
in view of the fact that now the original complainant does not
want to continue with the proceedings, both the judgment and
order dated 23.09.2022 passed in Criminal Appeal No.46 of 2022
as well as judgment and order dated 01.01.2022 passed in
Criminal Case No.55917 of 2016 are hereby quashed and set
aside.
5. In view of the aforesaid, present Revision Application is
disposed of.
6. Since the Revision Application is disposed of, if any
amount, lying with the Sessions Court, be disbursed in favour of
the original applicant-accused.
7. The applicant is directed to deposit a cost of Rs.15,000/-
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with the Gujarat State Legal Services Authority, within a period
of one month from the date of receipt of this order.
Direct Service is permitted.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
Rakesh
