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Judgment
Sandeep Sharma, J
Mr. Ajay Kumar, Advocate has filed Power of Attorney on behalf of respondents No.3 and 4, which is not on record. Registry to trace and place the same on record, if in order.
Mr. Ajay Kumar, learned counsel representing respondents No.3 and 4, on instructions, states that the parties to the lis have resolved to settle their dispute amicably interse them and as such, nothing remains to be adjudicated in the present petition. He states that as per amicable settlement arrived interse parties, five post date cheques have been handed over to the petitioner and petitioner has agreed to withdraw this case. He further states that as per the agreement, petitioner has agreed not to claim interest, as has been awarded by the Controlling Authority-cum-Labour Officer, Mandi, H.P.
Mr. Surinder Saklani, learned counsel representing the petitioner while fairly admitting the factum with regard to compromise states that at this juncture present petition may be disposed of with liberty reserved to the petitioner to approach this Court subsequently qua the surviving grievances, if any,
Accordingly, in view of the aforesaid prayer having been made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with liberty, as prayed for.