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Judgment
4 paragraphs · 111 wordsVivek Singh Thakur, J
Learned counsel for the plaintiff submits that the dispute has been amicably settled between the parties and, therefore, he has been instructed to withdraw the present suit. He has further submitted that an application has also been filed to this effect on 14.10.2020. The application is not on record.
Learned counsel for the defendant has also endorsed the amicable settlement arrived at between the parties.
In view of the above, the present suit is permitted to be withdrawn as compromised. Court fee, as permissible under law, be also refunded to the plaintiff. Pending application(s), if any, also stand disposed of in the aforesaid terms.