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Judgment
6 paragraphs · 138 wordsCA No. 96/2024 and CP No. 5/Chd/HP/2021
CA No. 96/2024 has been jointly filed by learned counsels for the parties to place on record the settlement Agreement dated 17.04.2024. The same is taken on record. Thus, CA No. 96/ 2024 is disposed of accordingly.
Parties are directed to comply with the terms and conditions as per the settlement agreement dated 17.04.2024 within stipulated time. It is stated by learned counsel for the petitioner that on instructions, he may be allowed to withdraw the CP No. 5/Chd/HP/2021. Keeping in view the statement made by learned counsel for the petitioner, CP No. 5/Chd/HP/2021 is dismissed as withdrawn.
CA No. 151/2021
In view of the order passed in CA No. 96/2024 and CP No. 5/Chd/HP/2021, this application is rendered infructuous and disposed of accordingly.
Files be consigned to the record room.