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Judgment
5 paragraphs · 77 words1.
Ld. Counsel for the petitioner present. Ld. Authorised Representative for the respondent present.
2.
Ld. Counsel for the petitioner and the Ld. Authorised Representative for the respondent jointly submit that the matter has been settled between the
parties and in view terms of settlement placed on record, the CP/218(KB)2021 is disposed of as withdrawn in terms of prayer (a) of Comp.
Appl./1(KB)2022. Comp. Appl./1(KB)2022 is also disposed of accordingly.
3.
File be consigned to the records.