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Judgment
3 paragraphs · 103 wordsHeard learned counsel for the petitioner and learned counsel for the respondents.
On behalf of petitioner M.A no. 109 of 2022 has been preferred on 10.2.2022 to bring on record that the petitioner and the defendants have entered into a settlement and have finally settled their disputes amicably. On account of such settlement petitioner has prayed to allow the petitioner to withdraw the present petition. Learned counsel for the respondents has supported the prayer on the ground indicated. Accordingly, the prayer for withdrawal is allowed. M.A stands disposed of.
The petition is disposed of as withdrawn on account of settlement between the parties.