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Judgment
5 paragraphs · 143 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Mr. I.P. Kohli, learned counsel appearing for the appellant seeks permission of this Court to withdraw this Second appeal and also the Original Suit No. 332 of 2012 filed by the appellant, which was dismissed by learned Civil Judge (Junior Division), Dehradun vide judgment dated 17.09.2013, with liberty to pursue the Partition Suit filed by him before Court concerned at Dehradun.
Mr. Vikas Bahuguna, learned counsel appearing for the respondent no. 1 has no objection, if permission, as prayed for by appellant's counsel is granted.
Accordingly, the Second Appeal is dismissed as withdrawn and appellant is also permitted to withdraw Original Suit No. 332 of 2012 filed by him, with liberty reserved to him to pursue the Partition Suit filed by the appellant before the Court concerned at Dehradun.