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Judgment
3 paragraphs · 61 words
1.
Ms. Ekssha Kashyap, learned Counsel appearing on behalf of the Decree Holder seeks leave to withdraw the present petition, with liberty to file it again as and when situation arises, as it is submitted that the matter has already been settled between the parties.
2.
Leave and liberty as aforesaid, is granted.
3.
The petition is, accordingly, dismissed as withdrawn.