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Judgment
Rekha Borana, J
The matter comes upon an application under Order 22 Rule 3, CPC filed for substitution of the legal representatives of appellant Bamba Ram.
For the reasons stated in the application, the same is allowed. The legal representatives of appellant Bamba Ram are permitted to the taken on record.
The amended cause title as filed be also taken on record.
Vide the above application, a permission to withdraw the present appeal has also been made.
Learned counsel appearing for respondent No.1 has not objected to the said prayer.
In view of the same, the permission as prayed for is granted.
Accordingly, the present appeal is dismissed as withdrawn.
Stay petition and all pending applications, if any, also stand dismissed.