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Judgment
At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when situation arise as the matter has already been settled between the parties in terms of settlement agreement dated 05.09.2026.
Leave and liberty as aforesaid is granted.
He also prayed that the amount deposited by the Judgment Debtor may be released in favor of the Decree Holder.
Learned Counsel appearing for the Judgement Debtor has no objection if this prayer is allowed.
Let the amount be deposited with the Registry by Judgment Debtor be released in favor of the Decree Holder.
Interim reliefs granted, if any, stand vacated in view of the settlement arrived between the parties.
Accordingly, the present petition is dismissed as withdrawn. Pending applications also stand disposed of in the above terms.
The parties are at liberty to seek restoration of the petition in the event of non-compliance with the Settlement Agreement dated 05.09.2026.