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Judgment
2 paragraphs · 68 words
ORDER
Pursuant to the joint memo of compromise dated 20.01.2020 as entered into between the parties and the same has been filed before this Tribunal in the instant Petition, Learned Counsel for the Petitioner seeks to withdraw this Petition. Taking into the consideration the said representation, as well as Rule 8 of I&B (Application to Adjudicating Authority) Rules, 2016, this Petition stands dismissed as withdrawn. Files to records.