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Judgment
8 paragraphs · 74 words
O R D E R
1.
Ld. Counsel for the Petitioner present. Ld. Counsel for the Respondent present.
2.
C.P. (IB)/36(KB)2023:
a. Both the Ld. Counsels agree that a settlement has been arrived at between the parties.
b. Ld. Counsel for the Applicant seeks liberty to withdraw the present petition on the ground of settlement.
c. The present petition is, therefore, dismissed as withdrawn.
3.
IA(I.B.C)/1070(KB)2023:
a. This application is also dismissed as infructuous.