AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 108 wordsRameshwar Vyas, J
The matter comes upon an application (Inward No.1/22) for withdrawal of the appeal.
Learned counsel for the appellants submits that a compromise has been arrived at between the parties vide settlement dated 08.02.2022 which was registered before the Sub-Registrar, Bhilwara on 08.02.2022, a copy of which has been filed along with the application. Therefore, he seeks permission to withdraw the present appeal in light of the said compromise.
Learned counsel for the respondents does not dispute the factum of compromise arrived at between the parties.
In view of the above, the present appeal is disposed of in light of compromise arrived at between the parties.