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Judgment
9 paragraphs · 127 wordsRaj Mohan Singh, J
Prayer in this application is for bringing on record legal representatives of deceased-appellant who has died on 19.01.2001.
For the reasons mentioned in the application, the same is allowed and the legal representatives of deceased-appellant as shown in para no.2 of the application are ordered to be brought on record, subject to just exception.
Amended memorandum of parties is also taken on record.
Prayer in this application is for withdrawal of the appeal on the ground that during pendency of the present appeal, parties have entered into an amicable settlement.
Learned counsel for the respondent has no objection to the aforesaid withdrawal.
In view of above, the application is allowed and the main case is taken up today.
MAIN CASE
Dismissed as withdrawn.