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Judgment
4 paragraphs · 93 wordsB. Bhattacharjee, J
Learned counsels for the parties submit that the matter has been amicably settled between the parties before the High Court Mediation Committee.
The report dated 30.04.2026 from the High Court Mediation Committee also projects that the parties have settled the matter amicably, and a Settlement Agreement has been duly signed by the parties.
In view of the above, there remains nothing to be decided in the present matter and the matter is closed on the basis of the Settlement Agreement signed by the parties before the High Court Mediation Committee.