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Judgment
3 paragraphs · 93 wordsCounsel appearing for the petitioner submits that an amicable settlement has been arrived at between the parties to this litigation which is reduced in writing dated 10.2.2023. A photocopy thereof is tendered to this Tribunal which is taken on record.
In view of this settlement and having heard the counsel for the respondent, this matter is hereby disposed of and the parties to this litigation shall adhere to the terms of the agreement between them as per the terms of settlement dated 10.2.2023.
With these observations, this is petition is hereby disposed of.