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Judgment
7 paragraphs · 91 wordsMeenakshi Madan Rai, J
File has been returned from the Mediation Centre.
It is jointly submitted by Learned Counsel for the parties that the matter has been settled in Mediation and a Deed of Compromise dated 19-09-2025, drawn up along with the terms and conditions of the settlement.
In view of the said settlement, nothing further remains for adjudication.
Writ Petition stands disposed of accordingly.
Pending applications, if any also stand disposed of.
As prayed for by Learned Counsel for the parties Deed of Compromise be made available to all parties.