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Judgment
6 paragraphs · 106 words
Rekha Borana, J
1.
The present proceeding/appeal was referred to Mediation and as per the report of the Mediator, the mediation proceedings have been successful.
2.
Learned counsel for the appellant submits that in pursuance to the settlement as arrived into between the parties, a settlement deed has been filed before the Court below and appropriate orders would be passed in the said matter. He therefore, seeks permission to withdraw the present appeal.
3.
In view of the submissions made, the permission as sought is granted.
4.
The present appeal is dismissed as withdrawn.
5.
Stay petition and all pending applications, if any, stand disposed of.