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Judgment
1 paragraphs · 77 words
Ld. Counsel for both sides submit that the parties have amicably settled the matter and have executed a Deed of Settlement dated 13.12.2022, a copy of which is placed before us. Agreement is taken on record. Ld. Counsel for the Applicant says that based on this settlement, the Applicant Bank has instructed to pray for withdrawal of this Application. The prayer of the Applicant is granted. Application is allowed to be withdrawn and disposed of. No Liberty.