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Judgment
3 paragraphs · 73 words
1.
The learned counsel for the petitioners submits that he has filed a memo for withdrawal. It is stated that the parties are compromising the suit before the learned Trial Court. Therefore, the petition be dismissed as not pressed, in the interest of justice and equity.
2.
The memo is taken on record.
3.
Accordingly, and in terms of the memo, the petition is dismissed as not pressed. All pending applications stand closed.