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Judgment
5 paragraphs · 94 wordsHeard learned counsel for the petitioner, learned counsel for respondent no. 2 and Ms. Uma Devi M., Advocate who has entered appearance today
on behalf of respondent no. 1. She is permitted to file vakalatnama within one week.
From the submissions, it appears that parties have succeeded in arriving at settlement and in that view of matter, learned counsel for the petitioner
prays to withdraw the petition. Learned counsels for respondent no. 1 and respondent no. 2 have no objections.
The petition is disposed of as withdrawn on account of settlement between the parties.