AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 56 words
ORDER
Mr.N.Elango, Advocate appearing on behalf of the Applicant/Petitioner represents that since the matter has been settled amicably as between the parties and hence seeks to withdraw this Petition upon instructions.
Taking into consideration the said representation as well as Rule 8 of I&B (AAA), Rules, 2016, this Petition stands dismissed as withdrawn. File to records.