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Judgment
5 paragraphs · 112 wordsRameshwar Vyas, J
Learned counsel for the appellants submits that parties have arrived at compromise out of the Court, therefore, he seeks permission to withdraw this first appeal. He also prays that Court fees paid by him in this first appeal may be refunded to the appellants.
At the request of learned counsel for the appellants, this first appeal is dismissed as withdrawn in view of the law laid down by Hon’ble Apex Court in the matter of High Court of Judicature at Madras vs. M.C. Subramaniam and Ors. : (2021) 3 SCC 560.
The prayer to refund the Court fees is allowed.
Office shall refund the Court fees to the appellants.