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Judgment
5 paragraphs · 117 wordsCounsel appearing for the both the parties submitted that an amicable settlement has been arrived at between the parties to this litigation. The memorandum of understanding between the parties to this litigation has been reduced in writing and signed by both the parties on 8.8.2022. Photo- copy of the aforesaid memorandum of understanding is tendered to this Tribunal, which is taken on record.
In view of the aforesaid settlement which is reduced in writing and signed by both the parties to this litigation which is dated 8.8.2022.
Counsel appearing for the petitioner, upon instructions from their client, seeks permission to withdraw this petition.
Permission as prayed for, is granted.
This Petition is, therefore, disposed of as withdrawn.