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Judgment
6 paragraphs · 73 words
The Learned Counsel for the Appellant would submit that I.A. (Diary) No. 1778/2026 has been filed seeking withdrawal of the present appeal.
She would further submit that the matter has been amicably settled and seeks permission to withdraw the present appeal.
Not objected to by the Respondents.
Permission is granted.
Accordingly, I.A. (Diary) No. 1778/2026 is allowed and Regular Appeal No. 04/2023 is dismissed as withdrawn.
All pending, I.As if any, stand dismissed.