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Judgment
2 paragraphs · 71 words
Sh. Vipin Chandra Pal, proxy on behalf of IRP is present and states that the matter has already been settled and withdrawal application has also been filed and settlement agreement is also on record.
In view of the submission made by the counsel for IRP, no useful purpose would be served in keeping the proceeding pending in the matter, the present petition is dismissed as withdrawn. No order as to cost.