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Judgment
This application has been filed by the Petitioner seeking disposal of the petition in view of the Settlement Agreement dated 08.06.2026.
Learned Counsel for the parties submits that they have entered into a Settlement Agreement dated 08.06.2026, whereby they have amicably and finally settled all the disputes, including those relating to partnership firm, the subject properties and the connected bank liabilities.
Under the settlement, the respective rights in Shop No.594 and 594-A have been agreed upon and the parties have undertaken to complete the necessary formalities and documents to give effect to the settlement.
The parties have accordingly prayed that the present petition be disposed of in terms of the settlement agreement.
Accordingly, the present application along with the main petition is hereby disposed of, in light of the terms of the settlement agreement.
Next date of hearing i.e., 19.08.2026 stands cancelled.