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Judgment
5 paragraphs · 124 wordsRekha Borana, J
Learned counsel for the appellants, on instructions, seeks permission to withdraw the present appeal with the submission that the learned trial Court be directed to decide the application under Order 39 Rules 1 & 2, CPC expeditiously.
In view of the submission made, the permission as prayed for is granted. The appeal is dismissed as withdrawn.
Stay application stands disposed of.
However, it is clear on record that reply to the application under Order 39 Rules 1 & 2, CPC itself has not been filed by the defendant-appellants till date. If the same is filed by the next date, learned trial Court is requested to decide the application under Order 39 Rules 1 & 2, CPC expeditiously.