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Judgment
2 paragraphs · 54 words
ORDER
Counsel for the Petitioner present and stated that matter has been settled between the parties and filed a memo seeking leave of this Adjudicating Authority to withdraw the Petition. Memo is taken on record which forms part of the order. Permission is accorded. CP (IB) No.352/9/HDB/2019 is closed as withdrawn vide separate order.