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Judgment
4 paragraphs · 105 wordsCase taken up. Learned Counsel for both side are present.
Settlement entered, in between, in form of undertaking, is being filed in the Court on today itself, by Counsel for Respondent No. 1, Mr. Himanshu Dhawan, is taken on record.
In view of the undertaking and settlement entered with Respondent No. 1, Petition is being not pressed. Petition is being requested to be disposed of as settled, in between.
Accordingly, these Petitions listed at Serial No. 55 and 56 stood disposed of, as settled one. Pending MA's if any, shall stand disposed of. Interim order if any, shall also stand vacated.