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Judgment
10 paragraphs · 225 wordsRekha Borana, J
An application has been preferred on behalf of the appellant with the submission that a compromise has been entered into between the parties vide compromise deed dated 23.08.2023 and the appeal be decided in light of the said compromise.
Learned counsel for the respondent has not refuted the above fact of the compromise having been entered into between the parties.
In view of the fact of the parties having entered into a compromise not being disputed by counsel for the respondent, learned counsel for the appellant seeks permission to withdraw the present appeal.
The permission as sought is granted.
Accordingly, the present appeal is dismissed as withdrawn.
Stay petition and all the pending applications, if any, stand disposed of.
Learned counsel for the appellant has made a request that the court fee as filed in the present appeal be directed to be refunded.
The request as made seems to be reasonable as the appeal has been withdrawn at the initial stage in terms of a compromise. In view of the same, the court fee paid by the appellant on memorandum of appeal shall be refunded back to the appellant and the certificate in this regard shall be issued by the office.
The stay application and all the pending applications, if any, stand disposed of.