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Judgment
6 paragraphs · 102 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. There were issues arising out of audit of petitioner's system as
appears from the earlier orders.
Today, learned counsel for the petitioner submits that the issues have now been resolved to the satisfaction of the parties and therefore, petitioner may
be permitted to withdraw the petition. Learned counsel for the respondent submits that since the matter has been settled, she has no objection to the
withdrawal of the petition. The prayer of the petitioner is allowed.
The petition is disposed of as withdrawn on account of settlement between the parties.