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Judgment
3 paragraphs · 64 words
1.
At the outset, learned Counsel appearing on behalf of the Decree Holder seeks leave to withdraw the present petition as he submits that the matter has already been settled between the parties.
2.
Accordingly, the present petition is dismissed as withdrawn with the aforesaid stipulation.
3.
Needless to state that both the parties shall abide by the terms of the settlement arrived at.