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Judgment
4 paragraphs · 66 words
O R D E R
1.
Ld. Counsel on both sides present.
2.
Ld. Counsel for the parties jointly submit that the matter has been settled between the parties. Ld. Counsel for the Operational seeks permission to withdraw the petition. Permission is granted. CP is, therefore, disposed of as withdrawn since the matter has been settled between the parties.
3.
File be consigned to the records.