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Judgment
4 paragraphs · 96 wordsC.S DIASJ.
The learned counsel appearing for the appellant and the learned counsel appearing for the second respondent submit that the subject-matter in dispute between the parties has been settled as per the joint statement dated 29.4.2022 signed by the appellant and the second respondent and countersigned by the respective Counsel.
I have perused the joint statement dated 29.4.2022 and found the same to be in accordance with law.
In the result, the appeal is allowed as per the conditions in the joint statement dated 29.4.2022, which shall form a part of the judgment.