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Judgment
Bhaskar Raj Pradhan, J
The learned counsel for the parties submits that the dispute in the present appeal has been amicably resolved between all the parties. However, before the compromise deed could be signed by all the parties it was found that the respondent no.2 had died some time back. In view of this situation, the learned counsel for the appellant seeks time to take necessary steps in this matter.
Mr. Rahul Rathi, learned counsel for the appellant also submits that the appellant has in fact already signed on the compromise deed; he is present in Court; as he is an old man and stays in Dentam and therefore, he seeks an exemption from personal appearance before this Court. In view of the present situation the exemption sought for on the personal appearance is granted. Unless requested by this Court he need not appear and may appear through his learned counsel.
List on 13.06.2024.