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Judgment
4 paragraphs · 50 wordsManoj Kumar Gupta, CJ
1.
Mr. Priyanshu Gairola, learned counsel for the applicant states that the parties have entered into an out of Court settlement and, therefore, the application has become infructuous.
2.
Accordingly, the application is dismissed as having become infructuous.
3.
All pending applications stand disposed of accordingly.