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Judgment
Sandeep Sharma, J
CMP No.6380 of 2020
By way of instant application filed under Order 23 Rule 1 read with Section 151 of the Code of Civil Procedure, permission has been sought by the
applicant/appellant to withdraw the appeal.
Having heard learned counsel representing the applicant/appellant and perused the averments contained in the application, this Court finds that on
account of subsequent development, applicant/appellant does not wish to pursue the appeal at hand and as such, permission has been sought to
withdraw the appeal.
Learned counsel representing the nonÂapplicants/ respondents state that they have no objection in case the prayer made in the application is
allowed.
Accordingly, in view of the above, the present application is allowed and applicant/appellant is permitted to withdraw the appeal. The application
stands disposed of.
FAO No.334 of 2017
In view of the order passed in CMP No.6380 of 2020, the present appeal is dismissed as withdrawn alongwith pending applications, if any.