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Judgment
6 paragraphs · 91 wordsAnoop Chitkara, J
Learned counsel for the petitioner filed power of attorney before this Court, which is taken on record.
Learned counsel for the petitioner, in the presence of petitioner, states that they want to withdraw the present petitioner.
At this stage, Mr. Ashok Kumar Tyagi, learned counsel for the respondent, submits that he has no objection, in case the petition is withdrawn as the
compromise has already been effected between the parties.
Given above, the present petition is dismissed as withdrawn. Pending miscellaneous application(s), if any, also stand disposed of.