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Judgment
4 paragraphs · 82 wordsCounsels appearing for both the sides jointly submitted that an amicable settlement has been arrived at between the parties to this litigation. The settlement has also been reduced in writing vide communication dated 9.11.2022. Hence, counsel for the petitioner, upon instruction from their client, seeks permission to withdraw this Broadcasting Petition.
In view of this submission, this Broadcasting Petition is permitted to be withdrawn.
Interim relief, if any, shall stand vacated.
Pending M.A. No. 57 of 2023 is also hereby disposed of.