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Judgment
8 paragraphs · 113 wordsManoj Kumar Garg, J
An application has been filed on behalf of the appellants under Section 151 CPC for withdrawal of the present appeal on the ground of amicable
settlement/compromise arrived at between the parties.
For the reasons mentioned in the application (Inward No.1/2022), the application is allowed. The Civil First Appeal is dismissed as withdrawn on the
basis of compromise arrived at between the parties. Stay application is also decided.
Since the compromise has been arrived between the parties, the court fees so paid by the appellants may be refunded back to them. A certificate in
this regard be issued by the Registry.
Record of the trial court be sent back immediately.