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Judgment
1 paragraphs · 67 words
The learned counsel for the petitioner has placed on record MOU dated 08.07.2019 and made a statement that the parties have amicably settled the outstanding debt. The learned counsel for the petitioner seeks and is permitted to withdraw the petition. Therefore, the instant petition is dismissed as withdrawn. In case of any default, liberty is granted to the petitioner to approach this Bench for the said default.