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2 paragraphs · 76 words
New IA No. 1027/ND/2022In the present matter, Learned Counsel for the petitioner seeks withdrawal of the IB-179/ND/2021 as the matter has been settled. Accordingly, the present IA-1027/ND/2022 stands allowed. IB-179/ND/2021 stands dismissed as withdrawn. Though Learned Counsel for the petitioner stated that he should be granted permission for liberty, but once the parties have settled the matter voluntarily, no such order can be permitted. Accordingly, present petition IB-179/ND/2021stands dismissed as withdrawn.
File be consigned to records.