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Judgment
6 paragraphs · 106 words
Learned Counsel for both sides are present.
2.
Learned Counsel for the Appellant filed a Joint Memo of Settlement today.
3.
In view of the settlement reached between the parties outside this Tribunal, this appeal RA (SA) 158 of 2025 is disposed of as settled, as per the terms of Joint Memo of Settlement. The Joint Memo of Settlement forms part of this order.
4.
Registry is directed to release the security deposit (pre-deposit), along with accrued interest, if any, immediately, as prayed for in the Joint Memo of Settlement.
5.
Parties are directed to bear their own costs.
6.
Pending IAs, if any, stand closed.