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Judgment
3 paragraphs · 61 words
1.
At the outset, learned Senior Counsel appearing on behalf of the Petitioner seeks leave to withdraw the present petition, on the ground that the matter has already been settled between the parties, with liberty to file it again, as and when situation arises.
2.
Leave and liberty, as sought, is granted.
3.
Accordingly, the present petition is dismissed as withdrawn.