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Judgment
3 paragraphs · 58 words
1.
Learned Counsel for the Petitioner seeks withdrawal of this petition in view of the fact that the parties have amicably resolved their disputes in terms of the Deed of Compromise/Settlement dated 16.06.2026, which is taken on record.
2.
Learned Counsel for the Respondent has consented to the same.
3.
Accordingly, the present petition is dismissed as withdrawn.