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Judgment
10 paragraphs · 175 wordsThe matter was taken up today through Video Conferencing.
Heard Ms. Babita Jain, Advocate for the Petitioner and Sh. Satya Prakash Singh, Advocate for the Respondent through video conferenceing.
Perusal of the earlier order of this Court dated 23.02.2021 shows that the learned counsel for the Petitioner had informed the Court that the matter
has been amicably settled between the parties and stated that she would file a withdrawal application, which is done and is on record, according to
which it is stated that the settlement agreement dated 22.02.2021 has been reached between the parties and the entire amount has been paid and
therefore the petitioner wants to withdraw the present petition and the aforesaid prayer has also not been opposed by the learned counsel for the
Respondent.
After hearing the learned counsel for the parties, this Court is the of opinion, no useful
purpose would be served in keeping the proceeding pending in the matter, thus the present
petition is dismissed as withdrawn. No order as to cost.