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Judgment
I.A. 21041/2026 (Taking on record Settlement Agreement)
The present application has been jointly filed by the parties under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, seeking disposal of the present petition in terms of the Settlement Agreement dated 02.07.2026.
Learned Counsel appearing for the parties submit that all disputes between the parties have been amicably resolved and the Settlement Agreement dated 02.07.2026 has been voluntarily executed between the parties.
Accordingly, the present petition is disposed of as settled in terms of the Settlement Agreement dated 02.07.2026, which shall form part of the record. Needless to say, the parties shall abide by the terms of the Settlement Agreement.
The application stands disposed of.
O.M.P.(I) (COMM.) 33/2026
In view of the above, the present petition stands dismissed as withdrawn.
The date already fixed i.e. 13.08.2026 stands cancelled.