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Judgment
5 paragraphs · 120 wordsBhaskar Raj Pradhan, J
Heard the learned counsel for the petitioner who submits on instructions of the petitioner that they have duly entered upon a compromise and signed the deed dated 28.01.2025.
The learned Government Advocate also submits that the matter has been compromised and the deed duly signed.
A compromise deed dated 28.01.2025 has been filed by the State-respondent before this Court in this matter. The said compromise deed is between the parties herein and has been duly signed by the parties in the presence of witnesses. The compromise deed is taken on record.
Accordingly, the Writ Petition (C) No 32 of 2024 is disposed of in terms of the said compromise deed dated 28.01.2025.