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Judgment
9 paragraphs · 85 words
C. Hari Shankar, J.
CM APPL. 62890/2025 (Exemption)
1.
Exemption allowed, subject to all just exceptions.
2.
Application stands disposed of.
CM APPL. 62889/2025 (for withdrawal of appeal)
3.
It is submitted by the learned Counsel for the appellant, who has filed this application that the parties have arrived at an amicable resolution of the dispute.
4.
Accordingly, he seeks leave to withdraw the appeal.
5.
Accordingly, the appeal is disposed of as withdrawn.
6.
The date already fixed, i.e., 4 November 2025 stands cancelled.