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Judgment
5 paragraphs · 92 wordsRameshwar Vyas, J
The matter comes upon an application (1/2022) filed under Order 23 Rule (3) read with Section 151 CPC seeking disposal of the first appeal in terms of compromise.
Learned counsel for the appellant submits that compromise has been arrived at between the parties. The copy of compromise dated 17.8.2020 has been annexed with the application, which is taken on record.
For the reasons mentioned in the application, the same is allowed.
S.B. First Appeal 254/2005 is dismissed as withdraw in terms of the compromise arrived at between the parties.