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Judgment
Augustine George Masih, J
CM-9705-CWP-2020
Prayer in this application is for permission to withdraw the main writ petition on the ground that the matter has been compromised between the petitioners and the respondent.
In para-3 of the application, it has been mentioned that as per the compromise between the parties, respondent-The Meham Cooperative Sugar Mills Ltd. is ready to pay the remaining amount and in furtherance thereto, they have prepared two cheques amounting to `89,289/- through cheque No. 836418 and `5,03,551/- through cheque No. 836419. The said cheques have not been handed over to the petitioners because of the reason that the present writ petition is pending. The applicant-petitioners, therefore, pray for withdrawal of the present writ petition.
Counsel for the petitioners has asserted that in the light of the compromise, which has been entered into between the parties, the petitioners do not want to press the present writ petition and pray for withdrawal of the same so that they are able to receive the above-mentioned cheques which pertain to their payment. Counsel for the petitioners has also requested that the main writ petition, which is now listed for 12.01.2021, may be preponed and taken on Board for disposal.
In view of the above, the present application is allowed. The main writ petition is taken on Board.
CWP-1194-2020
Disposed of as withdrawn, as prayed for.