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Judgment
3 paragraphs · 74 words
1.
In view of the settlement arrived at between the parties and in terms of the settlement dated 17.09.2026, learned Counsel appearing on behalf of the Decree Holder seeks leave to withdraw the present petition with liberty to revive this petition as and when situation arises and if any terms of the settlement are not abided by the parties.
2.
Leave and liberty, as sought, is granted.
3.
The petition is dismissed as withdrawn.