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Judgment
4 paragraphs · 102 words
Meenakshi Madan Rai, J
Learned Additional Advocate General for the State-Respondent Nos.1 to 3 and 5 submits that response dated 24-04-2023 has been filed to I.A. No.22 of 2022 in compliance to the Order of this Court dated 27-02-2023. She further submits that in consultation with the Petitioner No.1 and Respondent No.4 presently there is an agreement between the parties to work out modalities for an amicable out of Court settlement, for which some time may be afforded.
This is not objected to by Learned Counsel for the other parties.
In the circumstances, list on 18-08-2023 as found convenient by the parties.