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Judgment
4 paragraphs · 106 wordsKrishna S Dixit, J
Learned counsel for the petitioners has filed a memo dated 21.02.2023 seeking withdrawal of the petition, which reads as under:
"It is respectfully submitted that the petitioner and respondents are settled their dispute out of the court at the intervention of the elders and well wishers of the both the family. At present the petitioner and respondent residing together. In view of settlement the above petition becomes infructuous. Hence, the Hon'ble court kindly be permit the petitioner to withdraw the above petition as not pressed. Hence, the memo".
In view of the above, writ petition is disposed off as having been withdrawn.