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Judgment
2 paragraphs · 94 words1.
Counsel for both sides submit that the matter has been settled and a copy of the Affidavit evidencing settlement is tendered to the Bench by the Counsel for the CD. It is submitted that the Additional Affidavit is filed and pending with Registry.
2.
Having considered the terms of the payment schedule and the clause relating settlement of dispute, we allow this application without prejudice to the rights of the FC to revive the C.P. in case of failure of any of the conditions under the settlement. C.P. 822/2022 is dismissed as withdrawn.