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Judgment
17 paragraphs · 164 wordsIA No. 625/21
 This application has been filed for withdrawal of the main petition bearing CP(IB) No. 35/Chd/Hry/2020 on the basis of settlement agreement
(Annexure A1). It is stated by learned counsel for applicant that the matter has been settled between the parties. Keeping in view the settlement
agreement and statement made by learned counsel for applicant, the present IA No. 625/2021 is allowed and main petition bearing CP(IB) No.
35/Chd/Hry/2020 is allowed to be withdrawn.
CP(IB) No. 35/Chd/Hry/2020
It is stated by learned counsel for petitioner that he wants to withdraw the petition as settlement has arrived between the parties. Keeping in view the
settlement agreement and statement made by learned counsel for petitioner, CP(IB) No. 35/Chd/Hry/2020 is dismissed as withdrawn. Â Â Â Â Â
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