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Judgment
5 paragraphs · 84 wordsShivashankar Amarannavar, J
1.
Learned counsel for appellant files a memo seeking withdrawal of the appeal.
“The appellant submits that, the matter has been settled out of court between the parties as such the appellant intends to withdraw the above appeal.
Wherefore, it is humbly prayed that this Hon’ble Court may be pleased to permit the appellant to withdraw the above appeal and dismiss the appeal as withdrawn in the interest of justice.”
2.
In view of the memo, appeal is dismissed as withdrawn.