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Judgment
4 paragraphs · 72 words
FINAL ORDER
Heard Learned Counsel for the parties. It is jointly submitted that the matter has been settled. Learned Senior Counsel for the Petitioner seeks withdrawal of the Writ Petition in terms of the settlement and the same is allowed.
Accordingly, Writ Petition No.43 of 2023, stands disposed of, with liberty to the Petitioner to reopen the Writ Petition if the settlement does not materialise.
Pending Interlocutory Application(s) also stand disposed of.