It is jointly stated by the Ld. Counsel for the parties that the parties have arrived at a settlement and the matter has been resolved amicably and the
settlement deed dated 11.05.2022 has been e-filed. This fact has been verified by the Court Master.
Ld. Counsel for the petitioner stated that on the basis of the said settlement, he may be permitted to withdraw the present petition.
Keeping in view the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with liberty to revive the
same, if the terms and conditions of the said settlement are not complied with by either of the parties.
