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Judgment
3 paragraphs · 57 words
ORDER
Ld. Counsel for the Petitioner stated that the matter has been settled. Accordingly, he wants to withdraw the present petition. The same has also been endorsed by Ld. Counsel for the Respondent.
In view of the statement made by Ld. Counsel for Petitioner, the present petition stands dismissed as withdrawn. File be consigned to Record Room.