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Judgment
5 paragraphs · 59 words
ORAL ORDER
A memo has been filed by the learned counsel appearing for the petitioner stating that the matter has been settled between the parties. Hence, he seeks permission to withdraw the present writ petition.
2.
The memo is taken on record.
3.
Accordingly, the writ petition is dismissed as withdrawn.
4.
Pending IAs., if any, shall stand closed.