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Judgment
7 paragraphs · 106 words
Ritu Bahri, CJ
Withdrawal Application (IA No. 14681 of 2024)
1) As per office report, respondent Nos. 1 and 2 are un-served.
2) As per the withdrawal application moved on behalf of the appellant, the matter has been resolved between the parties. Along with the withdrawal application, counsel for the appellant has placed on record NOC certificate dated 18.07.2024 (Annexure-2 to the withdrawal application), which has been given after the settlement.
3) Keeping in view the above fact, the appellant is allowed to withdraw the present appeal.
4) The appeal from order is, accordingly, dismissed as withdrawn.
5) Pending application(s) if any, also stands disposed of.