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Judgment
6 paragraphs · 122 wordsEarlier these petitions were listed for preliminary hearing on 24.7.2020. While admitting the petitions, order was passed for notice upon the
respondents. However, the matter could not be listed on the due date because of the Pandemic and has again been listed on the request of learned
counsel for the petitioner.
Learned counsel for the petitioner prays to withdraw B.P. No. 398 of 2020 on the ground that parties have already settled their disputes outside the
Court. The prayer is allowed. B.P. No. 398 of 2020 is dismissed as withdrawn on account of settlement claimed by the petitioner.
In the other petitions, let fresh notice be issued upon the respondent, dasti and email in addition. Rule is made returnable within five weeks.