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Judgment
2 paragraphs · 92 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 1 as well as learned counsel for respondent no. 2.
The respondents have not given any instructions to their counsels with regard to settlement of the dispute outside the court but learned counsel for the petitioner presses to withdraw the petition on that ground. There is no opposition to the said prayer. The petition is dismissed as withdrawn on account of settlement outside the court claimed by the petitioner. The petition along with pending MA(s) will stand disposed of accordingly.