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Judgment
3 paragraphs · 85 wordsHeard learned counsel for the petitioner and learned counsel for the respondent.
Mr. Vibhav Srivastava, Learned counsel for the petitioner submits that parties have arrived at a settlement outside the court on 25.10.2021 and in that view of the matter petitioner wants to withdraw this petition in terms of the deed of settlement. There is no opposition to the said prayer for withdrawal. The petition is disposed of as withdrawn in view of settlement between the parties.
MAs, if any, shall also stand disposed of.