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Judgment
3 paragraphs · 60 words
1.
Mr. Puneet Choutala, learned Counsel for the Petitioner submits that both the parties have arrived at an amicable settlement as per conciliated agreement dated 18.09.2026.
2.
Needless to say, that the parties shall abide by the settlement terms as per the conciliated agreement dated 18.09.2026.
3.
Accordingly, this petition is disposed of as grievance raised has already been redressed.