JUDGEMENT
Mohd Sharief Tariq, Member -
(1.) Counsel for Applicant present. Counsel for the Central Bank of India present. Counsel for the Applicant has submitted one communication dated 03.02.2108 wherein it has been recorded that the parties have arrived at an understanding. Based on which, the Counsel for the Applicant prayed for withdrawal of the Application. The prayer is allowed. The Application is dismissed as withdrawn.;
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