(1.) IA 7571 of 2022 (withdrawal)
(2.) This Application has been filed by the Decree Holder stating therein that the Decree Holder has settled the matter, with the Judgment Debtor, and executed an MOU and seeks permission to withdraw the present Execution Application with liberty to file fresh Execution Application in terms of MOU in case the Judgment Debtor fails to acknowledge the same.
(3.) It is made clear that there is no execution pending qua this matter and the Recovery Certificate issued qua this Execution Application shall not be executed.