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Judgment
3 paragraphs · 136 wordsBhaskar Raj Pradhan, J
The Learned Counsel for the parties submit that the dispute in the present writ petition has been amicably settled. Mr. Ashwin Oberoi, petitioner no. 1, is personally present. He submits that the dispute having been settled, they do not seek to pursue the writ further. An affidavit dated 27.11.2021 has been filed on behalf of the respondents no. 1 to 3, annexing therein the minutes of the meeting pursuant to the site inspection on 05.10.2021. The Learned Counsel for the parties submit that in terms thereof the writ petition may be disposed of. The minutes of the meeting are taken on record and made part of this order. The writ petition is disposed of in terms of the minutes of the meeting. It is accordingly so ordered.
Interlocutory application is also disposed.