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Judgment
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
CM APPL. 7280/2023
This is an application under Order XXIII Rule 1 read with Section 151 of CPC, 1908 seeking withdrawal of the captioned petition.
Mr. Lalit Gupta, learned counsel appears on behalf of the petitioners and submits that the parties have settled their disputes vide the mediation process conducted by Delhi Mediation Centre, Tis Hazari Courts, Delhi and the true copy of mediation settlement dated 08.06.2022 is placed at page No.10 of the instant application.
The aforesaid application is supported by affidavits of Ms. Beena Saraf and Ms. Pragati Saraf, both dated 09.02.2023.
In view of the aforesaid mediation settlement duly supported by affidavits, the application seeking withdrawal is allowed and stands disposed of.
CM(M) 778/2019 & CM APP No. 23712/2019
The petition is dismissed as withdrawn.
Date already fixed, i.e. 22.02.2023 stands cancelled.