Mohammed Rafique And Others vs Lrs Of Late And Others

Rekha Borana, J

An application has been preferred on behalf of the appellants with the submission that the parties have entered into a compromise before the Executing Court and the execution proceedings has also been disposed of in terms of the compromise. In view of the same, permission to withdraw the present appeal has been prayed for.

The permission as prayed for is granted.

Accordingly, the present appeal is dismissed as withdrawn.

Learned counsel for the appellants prayed that the Court fee as filed along with the present appeal be directed to be returned to him.

In view of the fact that the appeal is being withdrawn in terms of the compromise, the prayer as made is allowed. The Court fee 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 as well as all pending applications also stand dismissed.