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Judgment
2 paragraphs · 117 wordsIA No. 1442/2023 and CP (IB) No. 55/Chd/Chd/2021
Learned counsel appearing on behalf of the petitioner submits that the matter has been settled by compromise deed which has been filed vide Diary No. 00013/7 dated 24.01.2024. The same is taken on record. In the wake of submissions made by the parties, the petitioner is allowed to withdraw the present petition. If there is any default in the settlement he is at liberty to get the same revived. Accordingly the petition stands dismissed and withdrawn on the ground of settlement with liberty aforesaid. As the present petition is dismissed, hence, IA No. 1442/2023 is rendered infructuous and is disposed of accordingly. File be consigned to the record room.