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Judgment
8 paragraphs · 162 wordsRekha Borana, J
Learned counsel for the appellants on instructions seeks permission to withdraw the present appeal.
The permission as prayed for is granted.
The appeal is dismissed as withdrawn.
Learned counsel for the appellants submits that as the present appeal is withdrawn, the Court fee as paid by the appellants, be ordered to be refunded to them.
The request as made seems to be reasonable as the present is a fresh appeal, which has not been admitted as yet, has been withdrawn. In view of the same, the Court fee as deposited by the appellants on memorandum of appeal, in the opinion of this Court, deserves to be refunded to them.
Accordingly, the Court fee as paid, is ordered to be refunded back to the appellants. The certificate in this regard be issued by the Registry to learned counsel for the appellants.
The stay petition and the pending application(s), if any, also stand disposed of.