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Judgment
8 paragraphs · 147 wordsRekha Borana, J
Applications have been preferred on behalf of the appellants seeking permission to withdraw the present appeals.
Learned counsel for the respondents has not objected to the said submission/request.
In view of the same, the permission as prayed for is granted.
Accordingly, the present appeals are dismissed as withdrawn.
Stay petitions and all pending applications, if any, also stand dismissed.
Learned counsel for the appellants has made a request that the court fee as filed in the present appeals be directed to be refunded.
The request as made seems to be reasonable as the appeals have been withdrawn in terms of a compromise. In view of the same, the court fee paid by the appellants on memorandum of appeals shall be refunded back to the appellants and the certificate in this regard shall be issued by the office.