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Judgment
4 paragraphs · 85 words
Mr. Pavan Godiawala, Advocate appeared on behalf of Petitioner. Mr. Mandeep Singh, Advocate appeared on behalf of Respondent.
The instant matter is fixed for hearing on 31.03.2021. However, a pursis has been filed by the Petitioner for preponing the matter as the parties have entered into settlement and the Petitioner desires to withdraw the same.
Accordingly, the record is put up today and the prayer of withdrawal of the instant petition is allowed.
In view of the above, the instant petition is dismissed as withdrawn.