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Judgment
4 paragraphs · 81 words
ORDER
Ld. Counsel Mr. Srenik S Jain for the Applicant and Ld. Counsel Mr. Avinash Krishnan Ravi for the Respondent are present.
Counsel for the Applicant states that Memo of Compromise between the parties signed by both the counsels has been filed in the Registry on 07.12.2020 in S.R. No. 3698. As per the Memo of Compromise executed by both the counsels, it reflects that the parties have settled the matter out of court.
Hence, this IBA/1168/2019 stands dismissed as withdrawn.
