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Judgment
4 paragraphs · 103 wordsC.S Dias, J
The learned counsel appearing for the appellants and the learned counsel appearing for the third respondent submit that the subject-matter in dispute between the parties has been settled as per the joint memo of settlement dated 26.4.2022 signed by the appellants and the third respondent and countersigned by the respective Counsel.
I have perused the joint memo of settlement dated 26.4.2022 and found the same to be in accordance with law.
In the result, the appeal is allowed as per the conditions in the joint memo of settlement dated 26.4.2022, which shall form a part of the judgment.