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Judgment
3 paragraphs · 116 wordsHeard learned counsel for the petitioners and learned counsel for the respondent.
From the submissions as well as instructions received by learned counsel for the petitioners through an email dated 16.11.2021 from petitioner no. 12 but on behalf of all the petitioners, it is clear that the matter between the parties has been settled through an MOU dated 12.3.2021. The said MOU has been shared on the screen along with the email of petitioner no. 12 wherein on behalf of all the petitioners he has prayed to withdraw the case.
Considering the common stand of both the parties, the petition is disposed of on the basis of settlement arrived between the parties through MOU of 12.3.2021.