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Judgment
4 paragraphs · 94 wordsC.S.Dias, J
1.
It is submitted by the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent that the subject matter in dispute between the parties has been settled, as per the conditions in the joint statement dated 29.04.2022.
2.
I have perused the joint statement executed by the parties and counter-signed by the respective counsel, and found the same to be in accordance with law.
In the result, the appeal is allowed in terms of the joint statement dated 29.04.2022, which shall form part of the judgment.