JUDGEMENT
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(1.) Counsels representing both the parties are present and stated that the matter has been settled between the parties.
(2.) In this regard, they filed a joint memo, signed by both the counsels, alongwith memo of compromise in view of the settlement, signed by both the parties. The same is taken on record and forms a part of this order.
(3.) In view of the settlement, the matter is closed.;
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