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Judgment
4 paragraphs · 57 wordsManoj Kumar Gupta, CJ
1.
Mr. Nikhil Sabri, learned counsel holding brief of Mr. Piyush Garg, learned counsel for the applicant states that the parties have resolved their disputes amicably and, therefore, he has instructions not to press the application.
2.
Accordingly, the application is rejected as not pressed.
3.
All pending applications stand disposed of accordingly.