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Judgment
5 paragraphs · 91 words
ORDER
The Petitioner is represented by the Ld. Counsel Mr. A.G Sathyanarayana and the Respondent is represented by the Ld. Counsel Mr. Bhagavath Krishnan through video conferencing mode.
Both the Counsels state that the settlement Application has been filed vide Diary No. 6468/2022 on 13.12.2022.
Further, both the Counsels have written in the chat box that "The matter has been settled by the Parties. The Memorandum of Compromise has been filed vide Diary No. 6468/2022 on 13.12.2022". The same is taken on record.
Accordingly, CP(IB)/161(CHE)/2022 dismissed as withdrawn with no liberty.