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Judgment
5 paragraphs · 102 wordsRekha Borana, J
An application has been preferred on behalf of the appellant with a submission that the parties have arrived at a compromise and therefore, the appellant seeks permission to withdraw the present appeal.
In view of the application preferred, the appellant is permitted to withdraw the present appeal and the appeal is dismissed as withdrawn.
The Court fees is ordered to be refunded back to the appellant. The certificate in this regard be issued by the Registry to learned counsel for the appellant.
The stay petition as well as all the pending applications also stand dismissed.