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Judgment
4 paragraphs · 53 wordsManoj Kumar Gupta, CJ
1.
Mr. Bhupesh Kandpal, learned counsel for the petitioner states that the parties have arrived at a settlement in RERA Appeal No.1 of 2026, therefore he is not pressing the writ petition.
2.
Accordingly, writ petition is dismissed as withdrawn.
3.
Pending application, if any, also stands disposed of.