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Judgment
4 paragraphs · 106 wordsIA No. 250/2022
The present application has been filed seeking withdrawal of CP(IB) No.436/Chd/Pb/2019 on the ground that parties have settled the matter amicably and copy of Memorandum of Understanding-cum-Settlement is also placed on record vide Annexure A-1 to the application. It is submitted by learned counsel for the petitioner that in view of the Memorandum of Understanding-cum-Settlement, he wants to withdraw the present petition. Keeping in view the statement made by learned counsel for the petitioner, IA No.250/2022 is allowed and disposed of accordingly.
CP(IB) No.436/Chd/Pb/2019
In view of the order passed in IA No.250/2022, the present petition is ordered to be dismissed as withdrawn.