AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 90 wordsS Sunil Dutt Yadav, J
1.
Learned counsel for the petitioner has filed a memo seeking to withdraw the petition.
2.
Memo is taken on record. It reads as follows:-
"The advocate for the petitioner respectfully prays that in view of the settlement of the dispute between the parties, the present petition does not survive for consideration and the same may kindly be permitted to be withdrawn, in the interest of justice and equity."
3.
In light of the memo filed and submission made, the petition is dismissed as withdrawn.