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Judgment
4 paragraphs · 81 wordsSanjay Dhar, J
Learned counsel for the respondent has submitted that the parties have settled their differences and the complainant/respondent is no more interested in prosecuting her complaint.
On the basis of statement made by learned counsel for the respondent, learned counsel for the petitioners does not want to press this petition.
The petition is, therefore, disposed of as having been withdrawn with a liberty to the petitioners to revive the same in case the respondent does not withdraw her complaint.