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Judgment
5 paragraphs · 89 wordsCounsel appearing for both the sides jointly submitted that an amicable settlement has already been arrived at between the parties to this litigation.
Hence, counsel for the petitioner, upon instructions from their client submits that petitioner is not pressing this petition at this stage.
In view of this limited submission, this petition is disposed of as not pressed at this stage.
MA No. 243 of 2022 is also disposed of in view of the disposal of the B.P No. 53 of 2020.
Interim relief, if any, shall stand vacated.