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Judgment
4 paragraphs · 94 wordsVinod Kumar Bharwani, J
Learned counsel for the appellants submits that the parties have settled the matter amicably by way of compromise and therefore, he seeks permission to withdraw the appeal with prayer to refund the Court Fee paid.
Learned counsel appearing for the respondent does not dispute the factum of compromise being arrived at between the parties.
Accordingly, the first appeal is dismissed as withdrawn. The Court Fee deposited by the appellant shall be refunded to him as per law. A Certificate in this regard be issued to the counsel for the appellant.