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Judgment
1 paragraphs · 68 words
Ld. Counsel for the parties have made a joint request that the parties have settled the dispute and nothing survives for adjudication in these proceedings. The settlement deed has been placed on record vide CA-2022(PB)/2019. The petition stands disposed of in terms of the settlement with liberty to the petitioner to file appropriate application in case the terms of settlement are violated. Accordingly, the petition is disposed of.