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Judgment
4 paragraphs · 83 words
In the present matter, learned counsel for the Petitioner has appeared and stated that the matter has been settled and what was due has been
received. The same has also been endorsed by the counsel for the Respondent. In view of the settlement arrived at between the parties, now learned
counsel for the parties want to withdraw the present petition unconditionally. Accordingly, the present application stands allowed and the present
petition under Section 9 stands dismissed as withdrawn. File be consigned to Records.