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Judgment
3 paragraphs · 87 wordsA.S. Bopanna, J.—Learned counsel for the petitioners has filed a memo dated 30.08.2012, which reads as hereunder:
The petitioners respectfully submit that the dispute between them and the respondent have been settled as per an agreement entered into between them and hence they desire to withdraw this petition. The petitioners therefore respectfully pray that this Hon''ble Court may be pleased to dispose off the above petition as "withdrawn" in the interests of justice and equity.
In terms of the memo, the petition is disposed of as withdrawn.