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Judgment
7 paragraphs · 85 words
Learned counsel for the appellant has filed a memo dated 23.09.2026, which reads as under:
"Memo for Withdrawal
The appellant above named respectfully prays that this Hon'ble court may be pleased to permit him to withdraw the appeal as the matter has been settled between the parties in the interest of justice.
Sd/-Appellant
B'luru, Sd/-Date 23.09.2026. Advocate for Appellant"
2.
In view of the same, the above appeal is dismissed as having been settled between the parties.
3.
Pending IAs., if any, stand disposed of.