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4 paragraphs · 90 words
CP NO.2/ND/2008, CA NO.386/2019
Sh. Shobhit Chauhan, Advocate for petitioner and Sh. Adesh Tandon, PCS for respondent are present.
Ld. Counsels for both the parties state that the matter has been amicably settled between the parties and the withdrawal application has also been filed by the petitioner.
In view of the submissions made by the counsel for both the parties, no useful purpose would be solved in keeping the proceeding pending in the matter, thus, the present petition is dismissed as withdrawn as prayed for. No order as to cost.