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Judgment
4 paragraphs · 99 wordsBhaskar Raj Pradhan, J
The learned counsel for the petitioner submits that the petitioner is represented by the Managing Director Mr. Subash Goel who is present online along with the learned Counsel Mr. Pramit Chettri.
Mr. Yadev Sharma, learned Government Advocate representing respondent submits that the matter has been amicably resolved between the parties and they would file the compromise deed signed by the parties. The Managing Director of the petitioner submits that they have actually resolved the dispute. A week’s time is granted to the State-respondent to file the compromise deed.
List thereafter, on 21.04.2025.