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Judgment
3 paragraphs · 115 wordsCounsel appearing for both the sides jointly submitted that an amicable settlement has been arrived at between the parties to this litigation that have been reduced in writing. Photocopy of the said settlement is tendered to this Tribunal which is taken on record.
In view of the aforesaid submissions and looking to the Deed of Settlement which is dated 22.8.2022, it appears that grievances ventilated in this petition have been brought to an end. Hence, the petition is disposed of as not pressed at this stage, especially keeping mind the Deed of settlement dated 22.8.2022 arrived at between the parties to these litigation.
This petition is disposed of along with M.A. No. 246 of 2019.