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Judgment
7 paragraphs · 132 wordsAnubha Rawat Choudhary, J
This second appeal has been filed against the judgement and decree dated 14.06.2017 (decree signed on 28.06.2017) passed by learned District Judge – II, Gumla in Title Appeal No.25/2014 whereby the appeal was dismissed and the judgement and decree dated 14.07.2014 (decree signed on 24.07.2014) passed by learned Civil Judge (J.D), Gumla in Eviction Title Suit No.45 of 2008 was affirmed.
The learned counsel for the appellants Mr. Arun Kumar, seeks permission to withdraw this second appeal.
The learned counsel for the respondents Mr. Kundan Kumar Ambastha, has no objection to the prayer made.
This second appeal is dismissed as withdrawn.
Pending interlocutory application, if any, is dismissed as not pressed.
Let this order be communicated to the court concerned through FAX/e-mail.