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Judgment
1 paragraphs · 65 words
Both the parties have filed a Joint Memo dated 18.12.2022, which was received by the Registry on 17.01.2023 reporting settlement of the matter. A copy of the Settlement Agreement, which has been enclosed. Both the parties prayed for disposal of the matter in terms of the settlement. In the light of the settlement, this Company Petition CP 204/9/HDB/2021 is rejected as withdrawn. However, without costs.