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Judgment
6 paragraphs · 94 wordsC M Joshi, J
1.
Learned counsel appearing for the petitioner submits that the petitioner is not pressing the petition and has filed a memo dated 20.05.2025. The memo reads as follows:-
MEMO
"The petitioner in the above case begs to state as follows:-
The petitioner submits that this hon'ble Court may be pleased to permit the petitioner to withdraw the above petition with a liberty to take all the contentions raised that parties have settled the matter, in the interest of justice and equity".
2.
Hence, the petition is disposed of as withdrawn.