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Judgment
3 paragraphs · 85 wordsCounsel appearing for the petitioner submitted that an amicable settlement has been arrived at between the parties to this litigation which is reduced in writing on 20.1.2023 and in terms of the settlement, upon instructions from their clients, counsel for the petitioner submitted that the petitioner is not pressing this petition at this stage and may be disposed of accordingly.
In view of the aforesaid limited submissions, this petition is disposed of as not pressed at this stage.
Interim relief, if any, shall stand vacated.