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Judgment
8 paragraphs · 140 wordsRekha Borana, J
Two applications have been preferred on behalf of the appellants; first one for substitution of the legal representatives of respondent No.1 who is reported to have expired on 04.01.2024.
For the reasons stated in the application, the same is allowed. Legal representatives of deceased respondent No.1 are permitted to be taken on record. The amended cause title as filed is taken on record.
Second application has been preferred seeking permission to withdraw the present appeal as the dispute has been resolved between the parties.
In view of the submission made in the application, the same is allowed. The permission as sought is granted.
The present appeal is dismissed as withdrawn.
Stay petition stands disposed of.
The record, if received by this Court, be sent back forthwith to the learned trial Court.